SUKHWANT SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) Petitioner before this Court is a President of Gurudwara Committee of Management, Gurudwara Mastgarh Sahib, District Kurukshetra. He has challenged the order passed by Sikh Gurudwara Judicial Commission at Amritsar. By an interim order passed under Order 39, Rule 1 and 2 read with section 151 CPC, the Commission has directed the respondents in the main petition to grant certain service benefits and implement the order dated 29.01.2007.

(2.) Learned counsel for the petitioner has submitted while relying upon the judgment passed by the Hon'ble Supreme Court in the case of Mewa Singh v. Shiromani Gurdwara Prabandhak Committee 1999 (2) SCC 60 that Sikh Gurudwara Judicial Commission does not have jurisdiction in the service disputes. He has further submitted that by way of interim order even the final relief has been granted.

(3.) On the other hand, learned counsel for the respondents has submitted that he is an employee of the Gurudwara and, therefore, entitled to service benefits. However, learned counsel could not bring any judgment to the effect that Commission has jurisdiction to adjudicate upon service disputes between the Gurudwara and its employee.