Punjab-Haryana High Court
Gurvail Singh vs Shri Gurudwara Parbhandak ... on 24 May, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-30427-2018 (O&M)
Date of Decision:24.05.2019
Gurvail Singh ... Petitioner
Versus
SGPC & another ... Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Umesh Sharma, Advocate for the petitioner.
Mr. M.S. Virk, Advocate for SGPC.
....
TEJINDER SINGH DHINDSA, J. (ORAL)
Challenge in the instant writ petition is to an order dated 21.07.2017 (Annexure P-3) issued under the signatures of the Chief Secretary, Shiromani Gurdwara Parbandhak Committee, Amritsar containing a decision of the President of SGPC to terminate the services of the petitioner who was working on the post of Helper/Store Keeper.
Mr. M.S. Virk, Advocate has entered appearance on behalf of respondent/SGPC and submits that the petitioner would have a remedy of appeal against the order of termination before the Executive Committee of SGPC.
The impugned order was passed on 21.07.2017.
Statement of counsel representing SGPC is recorded to the effect that in case an appeal is preferred by the petitioner within a period of 15 days from today, the Executive Committee would take a decision on merits without raising the objection of delay.
Statement is accepted.
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CWP-30427-2018 (O&M) -2-
Writ petition is accordingly disposed of.
24.05.2019 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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