Punjab-Haryana High Court
Rajan Sharma Son Of Sh.Madan Gopal vs Registrar (General) Punjab And Haryana ... on 19 March, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.5011 of 2012
Date of Decision. 19.03.2012
Rajan Sharma son of Sh.Madan Gopal .....Petitioner
Versus
Registrar (General) Punjab and Haryana High Court, Chandigarh and
another
.....Respondents
Present: Mr. Dheeraj Chawla, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. The writ petition is against the order passed by this Court on 18.11.2011 in disposing of an appeal filed to this Court under the relevant Rules of service for subordinate staff. To a query as to how the writ petition is maintainable, the learned counsel says that it is an administrative order. An order passed by this Court in exercise of its jurisdiction vested in it through a statutory rule providing the High Court as a Court of Appeal, the order passed will be judicial in nature and will not be amenable for jurisdiction under Article 226 of the Constitution of India.
2. The writ petition is dismissed.
(K. KANNAN) JUDGE March 19, 2012 Pankaj*