Punjab-Haryana High Court
Prem Chand Ram vs Pspcl And Ors on 29 March, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH.
CWP No. 5869 of 2012. [O&M]
Date of Decision: 29th March, 2012.
Prem Chand Ram Petitioner through
Mr. M.K.Singla, Advocate
Versus
PSPCL and Ors. Respondents.
CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
SURYA KANT, J. [ORAL] The petitioner, who is working in the Punjab State Power Corporation, was held guilty of negligence in performance of his duties in a fact finding inquiry pertaining to an incident in which Smt. Bant Kaur received fatal injuries. It appears that formal order of punishment has not been conveyed to the petitioner but its consequential effects are sought to be implemented.
The respondent - authorities have paid a compensation of Rs.2,43,477/- to the heirs of deceased Bant Kaur and the said amount has been ordered to be recovered from the petitioner proportionately.
The aggrieved petitioner has approached this Court. Having heard learned counsel for the petitioner, this writ petition is disposed of with a direction to the respondents to supply a copy of the order, if any, passed against the petitioner imposing any punishment. After receipt of such copy, the petitioner shall be at liberty to file a departmental appeal which shall be decided by the Appellate Authority in accordance with law, at the earliest and preferably after giving an opportunity of personal hearing to the petitioner within a period of four months from the date such an appeal is filed. Meanwhile, recovery, if any, shall be subject to final outcome of the appeal.
Disposed of. Dasti.
March 29, 2012. ( SURYA KANT ) dinesh JUDGE