Punjab-Haryana High Court
Balwinder Singh vs Pspcl & Anr on 28 March, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.5799 of 2012 (O&M)
Date of Decision: 28.03.2012
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Balwinder Singh . . . . Petitioner
VS.
PSPCL & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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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?
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Present: Mr. Sandeep Bansal, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). The petitioner is working as Junior Engineer. He was ordered to be relieved by the Executive Engineer, APDRP (Construction) Division, PSPCL, Amritsar vide order dated 05.03.2012 (Annexure P4) on account of his alleged intolerable behaviour towards the officers/officials. The said order has been ratified by the Superintending Engineer (Personnel) of the respondent-Corporation, Patiala vide his order dated 07.03.2012 (Annexure P6). It, however, appears that the representation made by the petitioner against the above-stated transfer order is pending consideration before the Chief Engineer - respondent No.2.
(2). In these circumstance, I deem it appropriate to this writ petition with a direction to respondent No.2 i.e. Chief Engineer/RE & APDRP, PSPCL Patiala to redress the petitioner's grievance as early as possible and post him at a suitable place within two weeks from the date of receipt of a certified copy of this order (3). Ordered accordingly. Dasti.
CWP No.5799 of 2012.doc -2-28.03.2012 (SURYA KANT) vishal shonkar Judge