CHANDIGARH ADMINISTRATOR Vs. MANJIT KUMAR GULATI

JUDGEMENT

(1.) Leave granted.

(2.) Both the Appeals arise out of the common impugned Order dtd. 14/1/2015 passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No.6866 of 1999 & C.W.P. No.8467 of 1999, whereby the High Court has allowed both the writ petitions. The operative part of the impugned order reads as under: -

(3.) This Court vide the order dtd. 21/1/2016 while issuing notices in the SLPs had stayed the operation of the impugned judgment and order passed by the High Court.