Punjab-Haryana High Court
Sc/St Employees Welfare Association Of ... vs Swinderjit Singh And Ors on 6 February, 2017
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
****
CM-1573-CWP-2017 in/and
CWP No.23733 of 2016 (O&M)
Date of Decision: 06.02.2017
****
SC/ST Employees Welfare
Association of BSNL (SEWA) (Regd.)& Ors. ... Petitioners
VS.
Swinderjit Singh & Ors. ... Respondents
****
CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE SUDIP AHLUWALIA
****
Present: Ms. Jyoti Rani, Advocate for the petitioners
****
SURYA KANT, J. (Oral)
(1) Learned counsel for the petitioners submits that in view of the fact that identical writ petition involving the similar question of law as involved in the present writ petition has been dismissed by this Court vide order 23.12.2016 passed in CWP No.27283 of 2016 (Bharat Sanchar Nigam Limited and another vs. Swinderjit Singh and others), the instant writ petition may be permitted to be withdrawn.
(2) The application is accordingly allowed and the writ petition, as prayed for, is dismissed as withdrawn in terms of the cited case.
(3) Ordered accordingly.
(Surya Kant)
Judge
06.02.2017 (Sudip Ahluwalia)
vishal shonkar
Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No
For Subsequent orders see CWP-23734-2016 1 of 1 ::: Downloaded on - 12-02-2017 12:17:48 :::