Supreme Court - Daily Orders
Anantdeep Singh vs The High Court Of Punjab And Haryana At ... on 20 April, 2022
Bench: S. Abdul Nazeer, Vikram Nath
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3082 OF 2022
(Arising out of SLP(Civil) No.33435 of 2018)
ANANTDEEP SINGH ...Appellant(s)
Vs.
THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH & ANR. ...Respondent(s)
O R D E R
Leave granted.
We have heard Mr. P.S.Patwalia, learned senior counsel for the appellant and Mr. Nidhesh Gupta, learned senior counsel for the respondent-High Court of Punjab and Haryana and perused the relevant material placed on record.
We are of the considered view that the Full Court of the High Court of Punjab and Haryana at Chandigarh needs to reconsider this matter.
Therefore, the impugned order dated 25th October, 2018 and the order passed by the Principal Secretary to Government, Punjab, Department of Home Affairs and Justice on 17th December, 2009 terminating the services of the appellant herein are set aside.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.04.21 16:02:02 IST Reason: 1 We, however, request the Full Court of the High Court of Punjab and Haryana to reconsider the matter without being influenced by any of the observations made by the Division Bench of the High Court in the impugned order.
The appeal accordingly stands disposed of in terms aforesaid.
......................J. [S.ABDUL NAZEER] ......................J. [VIKRAM NATH] New Delhi;
April 20, 2022.
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ITEM NO.8 COURT NO.7 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33435/2018
(Arising out of impugned final judgment and order dated 25-10-2018 in CWP No. 9003/2010 passed by the High Court of Punjab & Haryana at Chandigarh) ANANTDEEP SINGH Petitioner(s) VERSUS THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH & ANR. Respondent(s) (IA No. 182853/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 182856/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 20-04-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. P.S.Patwalia,Sr.Adv.
Mr. Ashok K. Mahajan, AOR For Respondent(s) Mr. Nidhesh Gupta,Sr.Adv.
Ms. Pallavi Singh,Adv.
Ms. Japneet Kaur,Adv.
Ms. Vriti Gujral,Adv.
Mr. Rahul Gupta, AOR Mr. R.K.Rathore,Adv.
Ms. Ranjeeta Rohatgi, AOR Mr. Sourabh Tandon,Adv. UPON hearing the counsel the Court made the following O R D E R Leave granted. The appeal is disposed of in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 3