Punjab-Haryana High Court
Niper Research Employees Welfare ... vs Jai Priye Prakash, Ias And Ors on 8 April, 2019
221 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1018 of 2017
Date of Decision: 08.04.2019
NIPER Research Employees Welfare Association and another
.....Petitioners
Versus
Jai Priye Prakash and others
........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. K.K. Gupta, Advocate
for the petitioners.
Mr. Alankar Narula, Advocate for Ms. Rajni Narula, Advocate
for Union of India.
Mr. Ashwani Bakshi, Advocate
for the applicant in CM-26642-CII-2017.
Mr. J.S. Puri, Advocate
for respondent Nos.2 and 3.
NIRMALJIT KAUR, J. (ORAL)
The present contempt is filed for violation of the order dated 08.12.2016, vide which, the writ petition was disposed of on the statement made by learned counsel for respondent No.2 that Annexure P-4 which was constitution of Board of Governors has been withdrawn, whereas, the same was never withdrawn.
Admittedly, the petitioners filed writ petition bearing CWP No.30037 of 2017 afresh challenging the continuation of the constitution in view of statement made by the respondents in the earlier writ. While dealing with the same, learned Single Bench disposed of the writ petition bearing CWP No.30037 of 2017 by observing in para 9 that the same was of no significance as the same was withdrawn by NIPER, which is not authorized in law to do so and the matter was accordingly part at rest.
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Rule issued against the respondents stands discharged. The miscellaneous application, if any, has been rendered infructuous and the same is disposed of as such.
(NIRMALJIT KAUR)
08.04.2019 JUDGE
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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