HARPAL SINGH Vs. PUNJAB ROADWAYS, TARN TARAN

JUDGEMENT

(1.) Since both the petitions are arising out of a common order, and a common relief has been sought therein, therefore, being amenable for common decision, same are taken up together.

(2.) At this stage, learned counsel for the petitioners (in CWP- 3254-2000), at the outset, submits that the learned Tribunal has given a specific positive finding that petitioners no.5 and 7, are unable to establish that the order of punishment, is invalid, as no evidence was led by them.

(3.) Therefore, he submits that in the absence of any evidence, he is unable to challenge the legality of the Award qua petitioner no.5 and 7, and does not press the instant writ petition against them.