Punjab-Haryana High Court
Radha Krishan Sanatan Dharam College & ... vs Pawan Kumar & Ors on 14 September, 2018
Bench: Krishna Murari, Arun Palli
LPA No.1404 of 2018 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No.1404 of 2018 (O&M)
Date of Decision :14.09.2018
Radha Krishan Sanatan Dharam College, Ambala Road, Kaithal and
another
......Appellants
Versus
Pawan Kumar and others
...... Respondents
CORAM: HON'BLE MR.JUSTICE KRISHNA MURARI, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Dr. Anmol Rattan Sidhu, Sr. Advocate with Mr. Shranav Katyal, Advocate for the appellants. KRISHNA MURARI, CHIEF JUSTICE (Oral):
This intra court appeal, under clause X of the letters patent, is directed against the judgement and order of the learned Single Judge dated 24.08.2018. The first ground pressed by the learned counsel for the appellants is that the impugned order has been passed without putting the appellant to notice, and thus, the impugned order is an ex parte order. From perusal of the impugned order we also find that the order has been passed without putting the appellant herein to notice, and a direction has been issued commanding the appellants to allow the petitioners-respondents to continue on the respective posts. When we confronted the learned counsel for the appellants with the observations that it would be appropriate that an application is made before the learned Single Judge if the appellants have 1 of 2 ::: Downloaded on - 07-10-2018 06:42:44 ::: LPA No.1404 of 2018 (O&M) -2- any grievance. Immediately a prayer has been made to permit withdrawal of the appeal with liberty to approach learned Single Judge by making an appropriate application.
Prayer made is allowed. The appeal accordingly stands dismissed as withdrawn with the aforesaid liberty.
(KRISHNA MURARI) CHIEF JUSTICE (ARUN PALLI) JUDGE 14.09.2018 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 07-10-2018 06:42:44 :::