DILJIT SINGH BEDI Vs. SHIROMANI GURUDWARA PRABHANDHAK COMMITTEE

JUDGEMENT

(1.) Delay condoned in filing rejoinder affidavit.

(2.) Leave granted.

(3.) This is an appeal against the order dated 03.04.2008 of the High Court of Punjab and Haryana dismissing the writ petition CWP No. 5587 of 2008 of the Appellant challenging his termination from service under the Shiromani Gurudwara Prabhandhak Committee (for short the SGPC).