Punjab-Haryana High Court
Pgi Medical Technologists Association vs Union Of India And Others on 17 May, 2011
Bench: Jasbir Singh, Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3431 of 2010(O&M)
Date of decision: 17.05.2011
PGI Medical Technologists Association
.....Petitioner
versus
Union of India and others
......Respondents
CORAM: Hon'ble Mr.Justice Jasbir Singh
Hon'ble Mr.Justice Rakesh Kumar Garg
Present: Mr.Rajiv Narain Raina, Advocate for the petitioner
Mr.Akshay Bhan, Advocate for the respondents
Jasbir Singh, J. (Oral)
Counsel for the parties are in agreement that in view of an order passed by the Director, PGI Chandigarh on 28.4.2011, grouse of the petitioner regarding victimization of its members has come to an end.
Whatever issue remains, the petitioner may agitate the same before the Central Administrative Tribunal, as per law, where the matter is already pending.
The writ petition stands disposed of.
(Jasbir Singh)
Judge
17.05.2011 (Rakesh Kumar Garg)
gk Judge