Punjab-Haryana High Court
Punjb Mandi Board And Another vs Sukhdev Singh And Others on 17 February, 2025
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2025:PHHC:025814
CWP-23532-2021 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
206(8) CWP-23532-2021
Date of Decision :17.02.2025
Punjab Mandi Board and another ...Petitioners
Versus
Sukhdev Singh and others ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Sanjeev Sharma, Advocate for he petitioners.
Mr. Raj Kaushik, Advocate for respondent No.1.
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Harsimran Singh Sethi, J. (Oral)
1. In the present petition, challenge is to the order dated 27.11.2018 (Annexure P/3) passed by the respondent No.2-Controlling Authority as well as order dated 06.01.2020 (Annexure P/5) passed by the respondent No.3-Appellate Authority, whereby, the appeal filed by the petitioners has been dismissed.
2. The question of law as raised in the present petition has already been decided by this Court while passing order in CWP-1121-2025 titled as Bank of Baroda vs. Union of India and others decided today itself and keeping in view the findings which have been recorded, the appeal filed beyond the permissible limit by the petitioners has rightly been rejected by the respondents and the delay cannot be condoned under any circumstances.
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3. Learned counsel for the petitioners submits that there was a delay in filing the claim petition.
4. It may be noticed that even if, there was a delay in filing the claim petition, once, the same has already been adjudicated by the Controlling authority, in case, the petitioners were aggrieved, they should have preferred the appeal within the time frame so as to get the same adjudicated and the said question cannot be taken before this Court to reject the claim of the respondent-employee, which has otherwise crystallized in favour of the respondent-employee.
5. Keeping in view the above, present petition is also dismissed in view of the detailed reasons given by this Court in CWP-1121-2025 titled as Bank of Baroda vs. Union of India and others decided today itself, which are applicable in the facts and circumstances of this case.
February 17, 2025 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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