Punjab-Haryana High Court
Prem Singh vs Sgpc And Anr on 11 March, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-30876-2018 (O&M)
Date of Decision: 11.03.2019
Prem Singh --Petitioner
Versus
Shiromani Gurudwara Prabandhak Committee
& another --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Ms. Aarti Kaur, Advocate for
Mr. Rahul Bhargava, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA.J (Oral) Challenge in the instant writ petition is to the order dated 3.2.2018 passed by the Chief Secretary, Shiromani Gurudwara Prabandhak Committee, Sri Amritsar and in terms of which services of the petitioner were terminated.
Counsel at the very outset prays for withdrawal of the petition so as to avail of the alternate remedy of filing an appeal against the order of termination.
As per statement made by counsel, instant petition is dismissed as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE 11.03.2019 lucky Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 17-03-2019 12:11:06 :::