Punjab-Haryana High Court
Jagjit Singh vs Presiding Officer Industrial Tribunal ... on 12 December, 2022
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
211 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.4922 of 2016 (O&M)
Date of Decision: 12.12.2022
Jagjit Singh
.....Petitioner
Versus
Presiding Officer, Industrial Tribunal, Jalandhar and others
........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: None for the petitioner.
Mr. Anupam Singla, Advocate,
for respondent Nos.2 and 3.
RAJBIR SEHRAWAT, J. (ORAL)
This is a petition filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of Certiorari for quashing the order/award dated 04.12.2015 passed by respondent No.1 and order dated 06.05.2008 passed by respondent No.2.
There is no representation on behalf of the petitioner despite the fact that it was specifically recorded in the previous order dated 30.01.2020 that it was the last opportunity to the parties to inspect the records and argue the case.
Dismissed in default.
The pending miscellaneous application, if any, is also disposed of as such.
(RAJBIR SEHRAWAT) JUDGE 12.12.2022 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 13-12-2022 21:46:28 :::