Punjab-Haryana High Court
Maya Ram Chaudhary vs Punjab National Bank And Others on 30 August, 2013
CWP No. 18994 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 18994 of 2013
Date of Decision: 30.08.2013
Maya Ram Chaudhary .......Petitioner
versus
Punjab National Bank and others ........ Respondents
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Praveen Gupta , Advocate
for the petitioner.
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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?
Ajay Tewari, J. (Oral):
The petitioner was involved in a criminal case and, on conviction his services were terminated on the basis thereof. In appeal he was acquitted and consequently reinstated. An order was, however, passed stating that the period during which he was stated to be out of service would be treated as extra ordinary leave on loss of pay. Learned counsel for the petitioner states that in this connection the petitioner made representations to the respondents for reconsidering their stand and also served legal notice(Annexure P-6). Learned counsel for the petitioner states that at this stage he would be satisfied if a direction is issued to respondent No.2 to decide the said legal notice within any reasonable time by passing a speaking order thereon.
Nagpal Sunita 2013.09.02 11:53 I attest to the accuracy and integrity of this document CWP No. 18994 of 2013 2
I find this to be a fair request.
Resultantly this petition is disposed of with a direction to respondent No.1 to decide the legal notice (Annexure P-6) of the petitioner within a period of three months from the date of receipt of a certified copy of this order by passing a speaking order thereon and if the petitioner is found entitled to any amount due to him, release the same within the aforesaid time. It is made clear that in case any due amount is not paid to the petitioner within the aforesaid period, he would be entitled to claim the same with interest at the rate of 8% p.a. from the date/s the amount/s fell due till the date of payment.
(AJAY TEWARI) JUDGE August 30, 2013 sunita Nagpal Sunita 2013.09.02 11:53 I attest to the accuracy and integrity of this document