Punjab-Haryana High Court
Dilbagh Singh vs Pswc And Anr on 29 September, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.20323 of 2014 (O&M)
Date of Decision: 29.09.2014
Dilbag Singh Johal !Petitioner
Versus
PSWC and another !Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: - Ms.Neelam Nehra, Advocate for
Mr.J.P.Rana, Advocate, for the petitioner.
HARINDER SINGH SIDHU, J.
Consequent upon report dated 4.11.2012 on the work and conduct of the petitioner, he was reverted from the post of Warehouse Manager to the post of Technical Assistant.
The sole grievance of the petitioner in this writ petition is that his statutory appeal(Annexure P-6) against the order of his reversion (Annexure P-3), is pending consideration before respondent No.2 and the same is not being decided.
In these circumstances, without commenting on the merits of the matter, this writ petition is disposed of with a direction to respondent No.2 to make its endeavour to decide the appeal of the petitioner, expeditiously, preferably within six months.
September 29, 2014 (HARINDER SINGH SIDHU)
gian JUDGE
GIANENDER KUMAR
2014.09.30 15:24
I attest to the accuracy and
integrity of this document