Punjab-Haryana High Court
Surender Singh vs Shiromani Gurdwara Prabandhak ... on 10 April, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-37264-2018 (O&M)
Date of Decision:10.04.2019
Surender Singh ... Petitioner
Versus
SGPC & another ... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Siddhartha Yadav, Advocate for
Mr. Ankit Rana, Advocate for the petitioner.
...
TEJINDER SINGH DHINDSA, J. (ORAL)
Challenge in the instant writ petition is to the order dated 05.07.2018 (Annexure P-3) and in terms of which services of the petitioner who had been engaged as a Pathi/Akhandpathi were terminated under the orders of the Joint Secretary, SGPC.
Counsel at the very outset seeks withdrawal of the writ petition to avail of the alternate remedy of appeal before the appropriate authority under the SGPC.
As per statement and submission made by counsel, petition is disposed of as withdrawn.
10.04.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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