BHUSHAN SHARMA Vs. UT CHANDIGARH

JUDGEMENT

(1.) Four writ petitions were decided by this Court with the leading case, namely, CWP No.17928 of 2013 on 27.9.2013 in which four questions arising out of the facts and circumstances were decided.

(2.) The present application has been filed with the grievance that there was one more question involved in CWP No.18184 of 2013 in which the applicant had filed CM No.12658 of 2013 for becoming an intervener/co-petitioner, has not been decided.

(3.) Notice in the present application namely, RA No.384 of 2013 was issued and the parties agreed that instead of recalling the detailed order passed in CWP No.17928 of 2013, which has already been implemented by the respondents, the 5th question which is sought to be raised may be decided separately.