Punjab-Haryana High Court
Er. Ts Randhawa vs Punjab State Electricity Board on 4 May, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.15532 of 2003 (O&M)
Date of Decision: 04.05.2012
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Er. TS Randhawa . . . . Petitioner
vs.
Punjab State Electricity Board . . . . Respondent
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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Present: Mr. SK Sharma, Advocate for the petitioner
Mr. MS Khaira, Senior Advocate with
Mr. Dharminder Singh, Advocate for the respondent
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SURYA KANT, J. (ORAL)
(1). In view of the fact that during the pendency of this writ petition, enquiry has been completed and some departmental punishment has been imposed which is statedly under challenge before the Civil Courts at Patiala, this petition is disposed of as having become infructuous, however, with liberty to the petitioner to raise all his contentions in the pending Civil Suit. (2). Ordered accordingly. Dasti. 04.05.2012 (SURYA KANT) vishal shonkar Judge