Punjab-Haryana High Court
Jagtar Singh vs Sgpc on 20 August, 2024
Neutral Citation No:=2024:PHHC:106467
207 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9858-2000 (O&M)
Date of decision: 20.08.2024
JAGTAR SINGH ...PETITIONER
VERSUS
THE SHIROMANI GURUDWARA
PARBANDHAK COMMITTEE ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Ms. Vanita Sapra Kataria, Advocate for the petitioner.
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NAMIT KUMAR ,J. (ORAL)
1. The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India seeking a writ in the nature of certiorari for quashing the order dated 29.06.2000 (Annexure P-4) vide which the petitioner has been dismissed from service.
2. Mr. H.S. Tohr, Advocate for Dr. Puneet Kaur Sekhon, Advocate has put in appearance on behalf of the respondent and filed memo of appearance, which is taken on record.
3. Learned counsel for the petitioner submits that despite her best efforts, she has not been able to get instructions from the petitioner.
4. In this view of the matter, the present petition is dismissed for non- prosecution with liberty to the petitioner to revive the same, if any cause still survives.
20.08.2024 (NAMIT KUMAR)
renubala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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