PIYARA 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.) Upon due consideration of the matter, I am of the opinion that the aforesaid issues are no longer res integra in view of the judgment of the Hon'ble Supreme Court rendered in Mewa Singh v. Shiromani Gurdwara Prabandhak Committee, 1998 8 JT 503 wherein the Hon'ble Supreme Court observed as follows :-

(3.) 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.