Punjab-Haryana High Court
Usha Rani And Ors vs The Chairman Central Office Lic Of India ... on 3 June, 2016
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.8282 of 2015
Date of Decision:- 3.6.2016.
Usha Rani and others
......Petitioners
Versus
The Chairman, Central Office, Life Insurance Corporation of India
and others
.......Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Ravinder Malik, Advocate for
Mr. Rahul Deswal, Advocate for the petitioners.
Mr. Anupam Gupta, Senior Advocate with
Mr. Akshay Jain, Advocate for the respondents.
****
P.B. BAJANTHRI, J.
Identical matter has been decided by this Court in CWP No.20117 of 2015 (All India LIC SME Group/Association Vs. Life Insurance Corporation of India and others) of even date.
In terms of the decision of this Court cited above, the present petition is dismissed insofar a challenge to the termination letter dated 24.4.2014 (Annexure P-9).
(P.B. BAJANTHRI) JUDGE June 3, 2016.
sandeep sethi 1 of 1 ::: Downloaded on - 07-06-2016 00:07:42 :::