Punjab-Haryana High Court
Municipal Corporation Ludhiana vs Harish Chander Singh Fireman & Ors on 6 August, 2024
106 CWP No. 17965 of 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 17965 of 2018
Judgement Reserved on: 15.05.2024
Judgement Pronounced on: August 6, 2024
(arising out of the order dated 14.12.2017, passed by the Industrial Tribunal, Ludhiana,
in Application No. 206 of 2011, u/s 33-C(2) of the Industrial Disputes Act, 1947)
Municipal Corporation, Ludhiana
...Petitioner(s)
Versus
Harish Chander Singh & others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Anurag Goyal, Advocate, Amicus Curiae.
Mr. D.S. Patwalia, Senior Advocate, Amicus Curiae, with
Ms. Alisha Sharda, Advocate.
Mr. Ashok Kumar Bazaz, Advocate, for the petitioner.
Mr. Chandan Deep Singh, Advocate, for respondent Nos. 1 to
5, 8, 12, 13, 15, 18 to 20, 22 to 26, 30, 31, 34, 36, 38 to 41,
44, 46, 47, 49 & 50.
Mr. Amit Chaudhary, DAG, Punjab, for respondent Nos. 58
& 59.
-.-
SANJAY VASHISTH, J.
This petition and pending miscellaneous application(s), if any, stands disposed of, in terms of detailed observations made in the judgment of even date, passed separately in CWP No. 06535 of 2017, titled as "Kasturi Lal s/o Kundan Lal v. Municipal Corporation, Amritsar and others", and 510 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE August 6, 2024 Pkapoor Whether speaking/reasoned? Yes/No Whether reportable? Yes/No PRASHANT KAPOOR 2024.08.06 15:17 I attest to the accuracy and authenticity of this order/judgement