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Punjab-Haryana High Court

Harpreet Kaur vs Sikh Gurudwara Parbadhak Committee & ... on 20 May, 2019

Author: Tejinder Singh Dhindsa

Bench: Tejinder Singh Dhindsa

  IN THE HIGH COURT OF PUNJAB & HARYANA
               AT CHANDIGARH
                                               CWP-12646-2018 (O&M)
                                               Date of Decision:20.05.2019

Harpreet Kaur                                               ... Petitioner

                                 Versus

SGPC & others                                               ... Respondents

CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.

Present:-    Mr. Bhupinder Banga, Advocate for the petitioner.

             Ms. Gurjot Grewal, Advocate for SGPC.
                         ....

TEJINDER SINGH DHINDSA, J. (ORAL)

CM-7858-2019:

Prayer in the instant application is for preponement of the date of hearing in a previous application filed i.e. CM-7255-2019 and in which the prayer was for withdrawal of the main writ petition.
Notice in the application.
Ms. Gurjot Grewal, Advocate, who is present in Court accepts notice on behalf of the contesting respondent/SGPC.
By recording a no objection from the counsel for the parties and in view of the submissions advanced by counsel, the date in CM-7255-2019 as also in the main writ petition is preponed from 08.07.2019 and the same are taken up on Board today itself.
Application is disposed of.
Main case:
Petitioner who was working on the post of Teacher under the SGPC had filed the instant writ petition assailing an order of termination dated 31.03.2018 (Annexure P-2).


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 CWP-12646-2018 (O&M)                                                    -2-

Counsel makes a statement at the bar that after filing of the instant writ petition, an order of reinstatement has been passed. Counsel further submits that the terms and conditions contained in the reinstatement order are acceptable to the petitioner.

In view of the above, the instant writ petition is disposed of as infructuous.




20.05.2019                             (TEJINDER SINGH DHINDSA)
harjeet                                         JUDGE


i)        Whether speaking/reasoned?             Yes/No

ii)       Whether reportable?                    Yes/No




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