Punjab-Haryana High Court
Niper Research Employees Welfare ... vs Union Of India And Anr on 23 January, 2025
Neutral Citation No:=2025:PHHC:010575
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH.
102+218
CWP-10065-2019 (O&M)
Date of Decision: 23.01.2025.
NIPER RESEARCH EMPLOYEES WELFARE
ASSOCIATION (NREWA) AND ANOTHER
... Petitioner(s)
Versus
UNION OF INDIA AND ANOTHER
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
PRESENT: Mr. K.K. Gupta, Advocate,
for the petitioner.
Petitioner No.2-Inderjit Singh in person.
Mr. Arun Gosain, Senior Panel Counsel,
for the respondent No.1/UOI.
Mr. Alankrit Bhardwaj, Advocate,
for respondent No.2.
VINOD S. BHARDWAJ, J (ORAL)
CM-1761-CWP-2024 Application is allowed as prayed for subject to all just exceptions.
Revised Written Statement on behalf of respondent No.2 is taken on record.
The Registry is directed to tag the same at an appropriate place.
1 of 2 ::: Downloaded on - 28-01-2025 23:22:22 ::: Neutral Citation No:=2025:PHHC:010575 CWP-10065-2019 (O&M) -2- Main case Prayer in the present petition was for seeking quashing of the order dated 25.03.2019 (Annexure P-5) passed by respondent No.2 allegedly being misleading, wrong, against the law and passed by an authority having no jurisdiction to adjudicate the same. 2 Mr. Inderjit Singh, Scientist-II-petitioner No.2 in person, who has been identified by UID NO.910048 mentioned in NIPER .I.D. Card placed on record as Mark 'B' contends that the petitioner No.1-NIPER Research Employees Welfare Association (NREWA) has passed a resolution (which is also taken on record as Mark 'A') in the meeting of the governing body held on 25.01.2023 to withdraw the present case.
3 Since a decision has been taken by the petitioner No.1- NIPER Research Employees Welfare Association (NREWA) and the President of the association himself is present and has further made a statement that he intends to withdraw the present petition, the same is disposed of as withdrawn. 4 Pending misc. application(s), if any, shall also stand(s) disposed of accordingly.
January 23, 2025. (VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 28-01-2025 23:22:23 :::