Punjab-Haryana High Court
Anil Kumar Gupta vs Presiding Officer, Industrial ... on 12 September, 2017
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.18643 of 2017
Date of Decision:12.09.2017
Anil Kumar Gupta ... Petitioner
Vs.
Presiding Officer and another ... Respondents
CORAM : HON'BLE MR. JUSTICE P.B. BAJANTHRI
Present : Mr. Sharad Aggarwal, Advocate for the petitioner.
P.B. BAJANTHRI J. (Oral)
Short question for consideration in the present petition is whether petitioner has challenged the validity of order of transfer dated 13.9.2005 or not?
For disobeying the order of transfer, petitioner's services have been terminated or petitioner abandoned service. As long as order of transfer is intact. Therefore, question of interference with the award passed by the Labour Court dated 26.2.2015 do not arise. Even to this day, petitioner has not challenged the order of transfer. It is clear that he has disobeyed the order of transfer. Thus, the petitioner has not made out a case so as to interfere with the award passed by the Labour Court dated 26.2.2015.
Accordingly, petition stands dismissed.
12.09.2017 (P.B. Bajanthri)
rajeev Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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