AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 161 wordsHarpreet Singh Brar, J
CM-15819-CWP-2025
This application has been filed under Article 226 of the Constitution of India read with Section 151 of the Code of Civil Procedure, 1908 seeking withdrawal of the main petition with liberty to avail any other CWP-19504-2018 (O&M) alternative remedy, including raising a dispute under the Industrial Disputes Act, 1947.
In view of the averments made in the application, same is allowed. The main petition, which is on regular board of this Court at Sr. No.1802, is taken up for final disposal today itself.
CWP-19504-2018
Instant civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI seeking quashing of the Enquiry Report dated 21.12.2017 (Annexure P-6) submitted by respondent No.1 and the termination order dated 31.05.2018 (Annexure P-10).
Dismissed as withdrawn with liberty, as prayed for.
All the pending miscellaneous application(s), if any, shall stand disposed of.