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Punjab-Haryana High Court

Devender Singh Malik vs Vineet Garg on 12 May, 2022

Author: B.S. Walia

Bench: B.S. Walia

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
205
                                 COCP-3069-2017
                                 Date of Decision :12.5.2022


Devender Singh Malik                                      ...Petitioner

              Versus

Vineet Garg                                               ....Respondent

Coram :       Hon'ble Mr. Justice B.S. Walia


Present :     Mr. DPS Bajwa, Advocate, for the petitioner

              Ms. Chhavi Sharma, Advocate, for the respondent

              ---

B.S. Walia, J. (Oral)

1. Prayer in the instant petition is for initiating proceedings against the respondent for intentional and willful defiance of order, Annexure P/1, dated 10.1.2008, in CWP-17974-2006, in case titled as 'Devender Singh Malik v. HPGCL and others'.

2. A perusal of order Annexure P/1, dated 10.1.2008, reveals that CWP-17974-2006was allowed, order dated 17.10.2006 was quashed and directions were issued to the respondents to take back the petitioner in service as Assistant Engineer (Mechanical), within one month from the date of receipt of copy of order along with all consequential benefits except arrears of salary.

3. Learned counsel for the petitioner states that pursuant to the dismissal of the SLP filed by the Haryana Power Generation Corporation, Panchkula, benefits as per entitlement have been released to the petitioner in terms of decision Annexure P-1, dated 10.1.2008 in CWP- 17974-2006 and that in the circumstances, the petitioner is not interested 1 of 2 ::: Downloaded on - 24-07-2022 22:02:04 ::: in pursuing the instant petition and may be permitted to withdraw the same.

4. In view of the position noted above, as well as statement of learned counsel for the petitioner, the instant petition is disposed of as not calling for any action against the respondent under the Contempt of Courts Act, 1971.

6. Rule discharged.

(B.S. Walia) Judge 12.5.2022 Ashwani Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 24-07-2022 22:02:05 :::