Punjab-Haryana High Court
Niper Research Employees Welfare ... vs Union Of India And Others on 8 December, 2016
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.22655 of 2016 (O&M)
Date of Decision:08.12.2016
Niper Research Employees Welfare Association and another
... Petitioners
Vs.
Union of India and others ... Respondents
CORAM : HON'BLE MR. JUSTICE P.B. BAJANTHRI Present : Mr. K.K. Gupta, Advocate for the petitioners.
Mr. Parveen Chander Goyal, Advocate for UOI. Mr. J.S. Puri, Advocate for respondent No.2. P.B. BAJANTHRI J.
Learned counsel for respondent No.2 has pointed out from the written statement in particularly Annexure R-2/3 by which Annexure P-4 constitution of Board of Governors has been withdrawn. Therefore, the petition do not survive for consideration having regard to the prayer made by the petitioner in questioning Annexure P-4.
Accordingly, the present petition is disposed of reserving liberty to the petitioner to file fresh petition, if necessary, insofar as challenge to continuation of respondents No.3 and 5 and if their continuation is contrary to statutory provisions.
08.12.2016 (P.B. Bajanthri)
rajeev Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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