Punjab-Haryana High Court
Balbir Singh vs Sgpc on 27 March, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.5656 of 2012 (O&M)
Date of Decision: 27.03.2012
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Balbir Singh . . . . Petitioner
vs.
SGPC . . . . . Respondent
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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. RS Bains, Advocate for the petitioner
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SURYA KANT, J. (ORAL)
(1). The petitioner is aggrieved by the order dated 31.10.2009 whereby he has been removed from the post of Clerk allegedly without holding any departmental enquiry. The petitioner alleges that on a false allegation of embezzlement of Rs.6900/-, he was placed under suspension followed by the charge-sheet dated 03.10.2009 to which he submitted his reply also. However, the impugned order dated 31.10.2009 (Annexure P9) was passed without holding any enquiry. It is the case of the petitioner that he submitted an appeal/representation (Annexure P10) to remind the respondent that no such order could be passed without holding an enquiry, but no response thereto has been received so far.
CWP no.5656 of 2012.doc -2- (2). Having heard learned counsel for the petitioner and
considering the contention raised on his behalf, I deem it appropriate to dispose of the writ petition with a direction to the Secretary of SGPC to consider and dispose of the petitioner's representation/appeal by passing a speaking order. The above-stated Authority shall be obligated to meet with the above-mentioned specific contention raised by the petitioner, who shall be at liberty to supplement the appeal/representation within a period of one month from the date of receipt of a certified copy of this order. (3). Appropriate order shall be passed by the Secretary of the respondent within a period of three months from the date of receipt of a certified copy of this order.
(4). Ordered accordingly. Dasti.
27.03.2012 (SURYA KANT)
vishal shonkar
4Judge