Punjab-Haryana High Court
Sunil Kumar Sharma & Ors vs State Of Punjab & Ors on 21 April, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No.22655 of 2011 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of decision:21.4.2016
1.
CWP No. 22655 of 2011(O&M)
Sunil Kumar Sharma & ors. ... Petitioners
Versus
State of Punjab & ors. ... Respondents
2.
CWP No.3108 of 2012
Vishwa Nath & ors. ... Petitioners
Versus
State of Punjab & ors. ... Respondents
3.
CWP No.17344 of 2011
Yadukul Bhushan & ors. ... Petitioners
Versus
State of Punjab & ors. ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. OS Batalvi, Advocate,
for the petitioners (in CWP No.22655 of 2011).
Mr. Kanwaljeet Singh, Sr. Advocate, with
Mr. Ajaivir Singh, Advocate,
for the petitioners (in CWP No.17344 of 2011)
for respondents No.4 & 5(in CWP No.22655 of 2011).
Mr. Surmukh singh, Advocate,
for the petitioners (in CWP No.3108 of 2012).
Dr. Puneet Kaur Sekhon, Addl.A.G., Punjab.
Mr. Sunil Chadha, Sr. Advocate, with
Ms. Swati Verma, Advocate,
for respondents No.6 to 10.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
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CWP No.22655 of 2011 -2-
RAJIV NARAIN RAINA, J.(Oral)
1. This order will dispose of the above cases bearing CWPs No.22655, 17344 of 2011 and 3108 of 2012 as common questions of law and fact are involved in them which can conveniently be decided by a common order.
2. The prayers in these petitions fall squarely within the jurisdiction of the Educational Tribunal, Punjab, which has been constituted recently and is functioning at Mohali. Consequently, these petitions are remitted to the Educational Tribunal, Punjab.
3. Parties are directed to appear before the Educational Tribunal, Punjab, on May 16, 2016. However, since interim orders have been passed after hearing both the parties, then they will continue to operate till the Hon'ble Tribunal passes orders on final hearing or on an application presented for vacation or modification of the orders, as the case may be. Files be sent to the Tribunal so as to reach them to destination before the date fixed.
4. The petitions stand disposed of accordingly.
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