Punjab-Haryana High Court
Sukhminder Singh vs Army Public School Sangrur And Ors on 24 April, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:055680
2024:PHHC:055680
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
219 RSA-519-2018 (O&M)
Date of Decision :24.04.2024
Sukhminder Singh ...Appellant
Versus
Army Public School Sangrur and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Kapil Kakkar, Advocate for the appellant.
Mr. Harpal Singh Saggu, Advocate for respondents No.1 to 4.
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Harsimran Singh Sethi, J. (Oral)
Learned counsel for the appellant submits that as the claim of the appellant for reinstatement in service has been declined on the ground that contract of personal service cannot be enforced against a private institution and only a suit for damages will be maintainable, present regular second appeal may kindly be disposed of having been not pressed any further with liberty to the appellant to avail an appropriate remedy to claim the damages in respect of the wrongful termination of services of the appellant by wrongfully accepting the resignation before the desired date.
Ordered accordingly.
April 24, 2024 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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