Punjab-Haryana High Court
Nachhattar Singh Dilbar vs Pswc And Anr on 3 February, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
CWP 1990 of 2017 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of Decision: 03/02/2017
Nachhattar Singh Dilbar
......... Petitioner
Versus
The Punjab State Warehousing Corporation and another
......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr.JP Rana, Advocate for the petitioner.
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JASWANT SINGH, J. (Oral)
The petitioner, while working as Godown Attendant at State Warehouse,Budhlada with the Punjab State Warehousing Corporation, was charge-sheeted vide memo dated 15.9.2011 (Annexure P-1) relating to causing loss on account of shortage of rice stock and shortage during the upgradation of stocks. The Punishing Authority, vide order dated 12.7.2016 (Annexure P-4) has ordered a recovery of a sum of Rs.29,73,782/- pursuant to the charge-sheet. The petitioner is stated to have filed a statutory appeal dated 9.8.2016 (Annexure P-5) before the Appellate Authority.
Although the prayer is for quashing of the order dated 12.7.2016 (Annexure P-4), however, an alternative prayer has been made for issuance of a direction to the Appellate Authority to decide the statutory appeal (P-5) within time frame.
1 of 2 ::: Downloaded on - 12-02-2017 07:52:28 ::: CWP 1990 of 2017 2 Learned Counsel for the petitioner, at the time of arguments, has restricted his prayer for the aforesaid alternative prayer.
Keeping in view the limited prayer of learned Counsel for the petitioner, the petition is disposed of with a direction to the Appellate Authority (respondent No.2) to decide the statutory appeal dated 9.8.2016 (P-5) within a period of six months from the receipt of certified copy of this order.
Disposed of accordingly.
03/02/2017 (JASWANT SINGH)
joshi JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
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