UDHAM SINGH Vs. SHIROMANI GURDWARA PRABANDHAK COMMITTEE, AMRITSAR

JUDGEMENT

(1.) This writ petition along with numerous others has been pending in this Court on the premise of a similarity and commonality of question of law involved in all of them. The questions of law which were propounded are as below :-

(2.) In view of the above, it is now apposite to decide all the related matters individually to see whether any cause of grievance personal to the petitioner survives, as it would have to be determined whether the principles of natural justice have been complied with and the procedure enshrined in the statute intended to ensure the observance of the principles of natural justice have been violated or not.

(3.) Learned counsel for the respondent states that the respondent is willing to accommodate the petitioner in service by giving him a fresh appointment.