KURIAN,J. - (1.) Leave granted.
(2.) Heard Sh. Narender Hooda, learned senior counsel appearing for the appellant and Mr. Rakesh Dahiya, learned counsel appearing for the respondent.
(3.) The appellant has challenged the order dated 26.08.2015 passed by the High Court of Punjab and Haryana at Chandigarh in CRR No. 1654 of 2012 (O&M) and CRR (F) No. 151 of 2013 (O&M). Both petitions were taken up and disposed of by a common Judgment.;