Punjab-Haryana High Court
Sulakhan Singh vs Sgpc on 13 August, 2024
Neutral Citation No:=2024:PHHC:105237
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
374 CWP-7403-2001
Decided on : August 13, 2024
Sulkhan Singh
...... Petitioner
Versus
The Shiromani Gurdwara Prabandhak Committee
...... Respondent
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Ms. Vanita Sapra Kataria, Advocate for the petitioner.
Mr. P.S. Thiara, Advocate for the respondent.
****
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 10.05.2001 (Annexure P-3), vide which the petitioner has been dismissed from service.
At the outset, learned counsel for the petitioner submits that despite her best efforts, she has not been able to contact the petitioner and, therefore, she is having no instructions in the matter.
In this view of the matter, the instant petition is hereby dismissed for non-prosecution, however, liberty is granted to the petitioner to revive the present petition, in case, any cause still survives.
August 13, 2024 (NAMIT KUMAR)
mkkoundal JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 14-08-2024 15:33:49 :::