Ashok Kumar Verma vs Pswc And Anr on 3 February, 2017

[Cites 0, Cited by 0]

Punjab-Haryana High Court

Ashok Kumar Verma vs Pswc And Anr on 3 February, 2017

Bench: Jaishree Thakur

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                       CWP-1992-2017
                                       Date of decision: 03.02.2017

Ashok Kumar Verma
                                                                  ...Petitioner
                                   Versus

Punjab State Warehousing Corporation and another
                                                                ...Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR

Present:    Mr.J.P. Rana, Advocate,
            for the petitioner.

                   ****

JAISHREE THAKUR, J. (ORAL)

Limited prayer in the instant writ petition is for early decision in the Statutory Appeal (Annexure P-5) dated 20.01.2016 which is filed against the impugned order dated 22.12.2015 (Annexure P-4) vide which recovery of ` 2,34,23,232/- has been imposed upon the petitioner and sought to be recovered.

The petitioner herein while working a Addl. District Manager in the respondent Corporation retired on 31.05.2012. Thereafter a charge sheet dated 30.07.2012 has been issued to the petitioner. After inquiry, the petitioner was held guilty. A show cause notice dated 24.07.2014 was issued to the petitioner asking as to why recovery of financial loss caused to the Corporation be not recovered from him. However, without considering the reply to the said show cause notice, the respondent - Corporation imposed recovery of ` 2,34,23,232/- from the petitioner. Against the said punishment order, the petitioner has preferred a Statutory Appeal (Annexure P-5), which is pending before respondent No.2.

1 of 2 ::: Downloaded on - 12-02-2017 07:54:10 ::: CWP-1992-2017 -2- The only prayer at the present moment by learned counsel for the petitioner is that the Statutory Appeal of the petitioner be decided as expeditiously as possible.

I have heard learned counsel for the petitioner and without going into the merits of the case dispose of the instant writ petition by giving a direction to respondent No.2 herein that the Statutory Appeal filed by the petitioner be decided in accordance with law as expeditiously as possible, preferably within a period of four months from the date of receipt of certified copy of this order.




03.02.2017                                           (JAISHREE THAKUR)
Satyawan                                                  JUDGE

Whether speaking/reasoned                            Yes.
Whether reportable                                   No.




                                      2 of 2
                   ::: Downloaded on - 12-02-2017 07:54:10 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court