Punjab-Haryana High Court
Sukhjit Singh vs Shiromani Gurudwara Prabandhak ... on 7 May, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.1696 of 2012
Date of decision: 7.5.2013
Sukhjit Singh
-----Petitioner(s)
Vs.
Shiromani Gurudwara Prabandhak Committee & anr.
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Ms. Kavita Sharma, Advocate
for the petitioner.
Mr. M.S. Virk, Advocate
for respondents.
---
RAKESH KUMAR GARG, J.
Petitioner has sought quashing of order dated 11.11.2011 (Annexure P-2) passed by respondent No.2, whereby he has been placed under suspension.
Upon notice, reply has been filed on behalf of the respondent-SGPC, raising a specific objection that there exist an alternative and effective remedy of appeal under Rule 4(b) of the SGPC Service Rules against the impugned order and therefore, the writ petition could not be entertained.
CWP No.1696 of 2012 2
The existence of the said remedy of appeal could not be disputed by the learned counsel for the petitioner.
In view of the aforesaid, this writ petition is dismissed, with liberty to the petitioner to challenge the impugned order of suspension before the appellate authority in accordance with the SGPC Service Rules, as applicable to him.
May 07, 2013 ( RAKESH KUMAR GARG ) ak JUDGE