Punjab-Haryana High Court
Gurpreet Kaur vs Sikh Gurudwara Prabandhak Committe And ... on 17 May, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.20295 of 2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.20295 of 2018 (O&M)
Date of Decision:17.05.2019
Gurpreet Kaur
......Petitioner
Versus
Sikh Gurudwara Parbandhak Committee and others
........Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Sameer Sachdeva, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA J.(Oral)
CM-7879-CWP-2019 Prayer in the application is for withdrawal of the main writ petition.
The main writ petitioner is otherwise fixed for 08.07.2019. In view of the prayer made in the application and on accepting an oral submission made by counsel for the applicant/petitioner the date in the main writ petition is preponed from 08.07.2019 and the same is taken up on board today itself.
Application disposed of.
Main case Petitioner who was serving on the post of Peon filed the instant petition assailing an order of termination dated 31.03.2018 (Annexure P-6).
Mr. Sameer Sachdeva, learned counsel for the petitioner 1 of 2 ::: Downloaded on - 09-06-2019 09:28:43 ::: CWP No.20295 of 2018 (O&M) 2 submits that after filing of the instant writ petition, the petitioner has been reinstated vide order dated 08.05.2019 passed by the SGPC. Further submitted that the terms and conditions are acceptable to the petitioner.
Counsel prays for withdrawal of the writ petition. As per statement made by counsel, writ petition is disposed of as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE May 17, 2019 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 09-06-2019 09:28:44 :::