Punjab-Haryana High Court
Dr. Bhupinder Pal Singh Gill vs Ms. Vini Mahajan on 5 February, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP No.3138 of 2012(O&M)
Date of decision: 05.02.2013
Dr. Bhupinder Pal Singh Gill ......Petitioner(s)
Versus
Ms. Vini Mahajan ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
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Present: Mr. Jagdev Singh, Advocate for the petitioner(s).
Mr. M.C. Berry, Additional Advocate General, Punjab.
Rakesh Kumar Garg, J.(Oral)
Ms. Vini Mahajan, Principal Secretary, Health and Family Welfare, Punjab, Mini Secretariat Punjab, Chandigarh, is present in Court.
Counsel appearing on behalf of the petitioner could not dispute the fact that in compliance of the order dated 5.7.2012 passed in CWP No.12410 of 2012, a decision on the show cause notice dated 31.5.2010 (Annexure P-1) issued to the petitioner has been taken by the respondent by passing an order dated 17.1.2013 (Annexure R-1) whereby a penalty has been imposed upon the petitioner and further a recovery of Rs.4459/- has been ordered.
Learned State counsel has further regretted the delay in complying with the order in question.
Keeping in view the aforesaid fact, this Court is not inclined to proceed further in this petition and the same is dismissed having been rendered infructuous.
Needless to say that the petitioner is at liberty to seek an appropriate remedy against the order Annexure R-1, if advised.
February 05, 2013 (RAKESH KUMAR GARG) ps JUDGE