Punjab-Haryana High Court
Pawan Kumar vs The Deputy Commissioner on 12 May, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
In the High Court for the States of Punjab and Haryana at Chandigarh
...
Civil Writ No. 12029 of 2010
Date of decision: May 12,2011
Pawan Kumar ..Petitioner.
Versus
The Deputy Commissioner, Panipat and others
..Respondents
Coram: Hon'ble Mr. Justice Ranjit Singh
Present: Mr. Nonish Kumar, Advocate
for the petitioner.
Mr. S.S.Pattar,Sr. DAG,Haryana
for the respondent No.1.
Mr. J.P.Bhatt, Advocate
for respondent No.2
...
Ranjit Singh,J(Oral)
Petitioner was employed as a Bar Attendant with Gymkhana Club, Panipat. He has approached this Court against his termination order.
In the reply filed, it is stated that petitioner was employed on contract basis and his services are no longer needed. If the petitioner has grievance against his wrongful termination, he may have to take his remedy in accordance with law where he would get opportunity to prove the aspect of his wrongful termination.
The petitioner may seek an alternative remedy. No case of invoking writ jurisdiction is made out. Dismissed.
May 12,2011 (RANJIT SINGH)
nk JUDGE