Punjab and Haryana High Court: A Single Judge Bench comprising of Jaswant Singh, J., dealt with a writ petition in nature of mandamus.
Petitioner was appointed on the basis of daily wage as Sewadar by Shiromani Gurudwara Parbandhak Committee. He was suspended due to a complaint filed against him. The contention of petitioner was that he was terminated from his services by an oral communication and that he was not provided any copy of termination order. It was also alleged by the petitioner that his natural right to be heard was infringed by respondent. Hence, this writ in nature of mandamus was filed with a prayer that the respondents should be directed to reinstate petitioner.
High Court viewed that petitioner had appeared only once before the Court and had earlier done the same on at least six occasions. This shows that the petitioner was not willing to continue this petition. Therefore, this petition was dismissed for non-prosecution by petitioner. [Jagjeet Singh v. Shiromani Gurudwara Parbandhak Committee, 2018 SCC OnLine P&H 1646, decided on 30-10-2018]