Punjab-Haryana High Court
Sukhdev Singh vs The Shiromani Gurdwara Parbandhak ... on 22 October, 2009
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.9036 of 2009 (O&M)
Date of decision: 22nd October, 2009
Sukhdev Singh
... Petitioner
Versus
The Shiromani Gurdwara Parbandhak Committee and another
... Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Mr. Baldev Singh Sidhu, Advocate for the petitioner.
Mr. P.S. Thiara, Advocate for respondent No.1.
Mr. H.S. Dhindwa, Advocate for respondent No.2.
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
Civil Misc. No. 17289 of 2009 Application is allowed and replication taken on record. Civil Writ Petition No.9036 of 2009 Sukhdev Singh was elected as President of respondent No.2, Gurdwara (Dharamshala) Sahib, village Gahaur, District Ludhiana. The short grievance made in the present writ petition is that thought the petitioner had signed his resignation, the same in compliance with section 104 of Sikh Gurdwaras Act, 1925 was not approved by the members of the Local Gurdwara Committee and the resignation has been directly accepted by the President of the Shiromani Gurdwara Parbandhak Committee (hereinafter referred to as, 'SGPC').
Mr. P.S. Thiara, appearing for the President, SGPC, submits that to comply with the legal procedure, the resignation tendered by the petitioner will be placed before the Local Gurdwara Committee within one Civil Writ Petition No.9036 of 2009 (O&M) 2 week after receipt of certified copy of this order. Mr.H.S. Dhindsa, appearing on behalf of respondent No.2, Local Gurdwara Committee, submits that final decision on the resignation shall be taken within two weeks thereafter.
In view of the submissions made by counsel for the parties, present petition is disposed of.
[KANWALJIT SINGH AHLUWALIA] JUDGE October 22, 2009 rps