Punjab-Haryana High Court
Secretary To Govt Of Pb. St Transport ... vs Dalbir Singh Drivers & Ors on 6 October, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7707 of 2014
Date of Decision : 06.10.2014.
Secretary to Govt. of Punjab, State Transport and others
...Petitioners
Versus
Dalbir Singh and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Rupam Aggarwal, Deputy Advocate General, Punjab.
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Tejinder Singh Dhindsa, J. (Oral)
Learned State counsel would very fairly concede that the controversy involved in the instant writ petition is covered against the petitioner in terms of judgment dated 23.09.2014 rendered by the Letters Patent Bench in LPA No. 292 of 2014.
Accordingly, the present writ petition is dismissed in the light of judgment dated 23.09.2014 passed in LPA No. 292 of 2014.
October 06, 2014. (TEJINDER SINGH DHINDSA) kanchan JUDGE KANCHAN 2014.10.06 17:02 I attest to the accuracy and authenticity of this document Chandigarh