Punjab-Haryana High Court
O.P.Kharbash vs St Of Haryana And Ors on 11 March, 2015
C.W.P. No.10819 of 2001 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 10819 of 2001 (O&M)
Date of Decision : 11.03.2015
O.P.Kharbash
...... Petitioner
versus
State of Haryana & others
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : None for the petitioner.
Mr.Ashok Kumar Chaudhary, Addl. A.G., Haryana.
Mr.S.K.Garg Narwana, Senior Advocate with
Mr.Naveen Gupta, Advocate
for respondent Nos 3 & 4.
***
1. Whether Reporters of local papers may be allowed to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
By this writ petition the petitioner was claiming some relief with regard to seniority in the respondent No.3-Haryana State Small Industries and Export Corporation Limited (for short 'Corporation') and prayed for higher pay scale and also that he could not be declared surplus.
Learned counsel for the respondents have pointed out that during this interregnum (during the time the writ petition remained pending) the Corporation was shut down on 30.06.2002 and probably that is the reason that none has appeared on behalf of the petitioner 03.07.2014 and 17.09.2014.
POOJA SHARMA 2015.03.13 17:06 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh C.W.P. No.10819 of 2001 (O&M) -2- In the circumstances this writ petition is disposed of as having been rendered infructuous. However, if any cause of action survives, the petitioner would be at liberty to file an application for revival.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
March 11, 2015 JUDGE
Pooja Sharma-I
POOJA SHARMA
2015.03.13 17:06
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh