Punjab-Haryana High Court
Sudesh Kumar And Others vs Union Of India And Others on 5 September, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
CWP 17554/2014 109
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:05/09/2014.
Sudesh Kumar and others
.............Petitioners
v.
Union of India and others
.............Respondents
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr. R.S.Bains,Advocate for the petitioners
Jaswant Singh,J.(Oral)
Ten petitioners are working as Senior Assistant Loco Pilots at the Headquarters, Loco Shed, Northern Railways at Jalandhar/ Ludhiana/ Ferozepur/Amritsar. They are seeking quashing of the similar identical show cause notices dated 14.7.2014 (P-1) issued to them regarding their reversion in pursuance to a contempt petition filed for implementation of a judgment dated 13.12.2013 of the learned Central Administrative Tribunal, Chandigarh Bench.
At the time of hearing, learned counsel craves indulgence of this Court to withdraw the present petition with liberty to file a fresh one with better particulars.
Dismissed as withdrawn with liberty aforesaid.
05.09.2014 (Jaswant Singh)
joshi Judge
RAJINDER PRASHAD JOSHI
I attest to the accuracy of this
document
High Court,Chandigarh.
05.09.2014 15:45