Punjab-Haryana High Court
Ran Singh vs Pepsu Road Transport Corporation ... on 22 February, 2013
Bench: A.K.Sikri, Ranjit Singh, Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 10838 of 1994
Date of Decision: 22.02.2013
Ran Singh ...Petitioner
Versus
Pepsu Road Transport Corporation Patiala ..Respondent
CORAM: HON'BLE MR. JUSTICE A.K.SIKRI, CHIEF JUSTICE.
HON'BLE MR. JUSTICE RANJIT SINGH.
HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
Present : None for the petitioner.
Mr. Padamkant Diwedi, Advocate, for the intervenor.
Mr. Rupinder Khosla, Advocate for the respondent-PRTC.
Mr. H.S.Sidhu, Addl. Advocate General, Punjab.
A.K.SIKRI C.J.(Oral)
Petitioner Ran Singh had died during the pendency of this petition. However, the petition continued because of the reason that Mr. PadamKant Dwivedi, Advocate, was allowed to intervene in the matter on behalf of his client who has filed another writ petition qua same relief. He submits that he has the instructions on behalf of the petitioner not to press this petition as in the meantime, the State of Punjab has amended the Punjab Recruitment of Ex-Servicemen Rules, 1982 vide First Amendment Rules, 2012 and it is necessary to challenge that part of the said amendment.
We have also been informed by Mr. Khosla appearing on behalf of PRTC on instructions from Jarnail Singh, departmental official present in Court, that widow of petitioner Ran Singh has given in writing that she is not interested in pursuing this petition and she will continue to draw the family pension from the Army which she is drawing after the death of her husband Ran Singh.
In view thereof, it is not necessary to deal with this petition which is disposed of accordingly.
(A.K.SIKRI) CHIEF JUSTICE (RANJIT SINGH ) JUDGE 22.02.2013 (RAKESH KUMAR JAIN) 'ravinder' JUDGE