DIMPLE IRENE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petition herein is, inter alia, for issuance of a writ in the nature of Certiorari for setting aside order dtd. 27/11/2019 (Annexure P-2) passed by the learned Collector, Tam Taran, whereby the eviction petition filed under Ss. 4 and 6 of the Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 (in short 'the 1997 Act'), by respondent No.4 - Amritsar Diocesan Trust Association (Regd.) against Dr. (Miss) S.M. Karanjia, was allowed.

(2.) Briefly, Dr. S.M. Karanjia was working as Medical Superintendent with St. Mary Hospital, Tarn Taran, (which was run by respondent No.4 - Trust) and was dismissed from service on 11/12/1989. She challenged her dismissal before the Civil Court but her suit was dismissed vide order dtd. 5/4/2005. The appeal preferred against the said order was also dismissed by the learned District Judge, Amritsar, vide order dtd. 8/5/2009.

(3.) In the aforementioned circumstances, petitioners have filed the present writ petition before this Court, seeking relief(s) as noticed hereinabove.