Punjab-Haryana High Court
The General Manager vs Harcharan Ram on 10 October, 2012
Author: L.N. Mittal
Bench: L.N. Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 63 of 1997
Date of decision : October 10, 2012
The General Manager, Punjab Roadways, Ropar
....Petitioner
versus
Harcharan Ram
....Respondent
Coram: Hon'ble Mr. Justice L.N. Mittal
Present : Mr. RS Rawat, Assistant Advocate General, Punjab
for the petitioner
Mr. HK Brinda, Advocate for
Mr. Dharam Pal, Advocate, for the respondent
L.N. Mittal, J. (Oral)
Heard.
This revision petition is covered in favour of the petitioner- State by the judgment dated 23.10.2008 passed by this Court in CR No. 71 of 1997, titled General Manager, Punjab Roadways versus Surjit Singh wherein earlier judgment of this Court in General Manager, Punjab Roadways, Nawanshahar versus Gurdev Singh, 2007(4) PLR 392 as well as judgment of Hon'ble Supreme Court in State of Punjab versus Baldev Singh, 1999(1) SCT 536 were also relied on. Accordingly, the instant revision petition is allowed and impugned judgment of the Authority Civil Revision No. 63 of 1997 -2- under the Payment of Wages Act as well as impugned judgment of the appellate court are set aside.
( L.N. Mittal )
October 10, 2012 Judge
'dalbir'