SUKHDEV SINGH Vs. SHIROMANI GURDWARA PRABANDHAK COMMITTEE

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 petitioner contends that in view of the allegations which seem to be frivolous and on account of the stand taken by the petitioner, it was obligatory upon the respondents to hold an enquiry to establish these charges and that not having been done, it would indicate a substantial prejudice haying been caused to the petitioner.