Punjab-Haryana High Court
Sukhdev Singh vs Sgpc on 10 April, 2024
Neutral Citation No:=2024:PHHC:049572
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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397 CWP No.13004 of 2001
Decided on : April 10, 2024
Sukhdev Singh
...... Petitioner
Versus
Shiromani Gurdwara Parbandhak Committee and another.
...... Respondents
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Ms. Vanita Sapra Kataria, Advocate
for the petitioner.
Mr. Randeep Singh Gill, Advocate
for Mr. RPS Bara, Advocate for Respondent No.1.
None for Respondent No.2.
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NAMIT KUMAR, J. (Oral)
The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India seeking writ in the nature of certiorari for quashing the order dated 08.08.2001 (Annexure P-5) passed by Respondent No.2, vide which the petitioner has been transferred and reverted to a lower post and to allow the petitioner to continue to function on the post of Manager, Gurudwara Ber Baba Budha Saheb Thathaa, Amritsar.
At the outset, learned counsel for the petitioner states that she is not in contact with the petitioner for a long time and perhaps the relief claimed in the present petition might have become infructuous.
Since, learned counsel for the petitioner is not having any instruction in the matter for the reason of being not in contact with the petitioner, the present petition is hereby dismissed for non-prosecution, however, with liberty to seek revival of this petition, in case anything still survives.
April 10, 2024 (NAMIT KUMAR)
mkkoundal JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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