Punjab-Haryana High Court
Sukhwinder Singh vs The Punjab State Warehousing ... on 1 June, 2022
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
147 CWP-12653-2022
Date of decision : 01.06.2022
Sukhwinder Singh
... Petitioner
Versus
The Punjab State Warehousing Corporation and another
.. Respondents
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Tahaf Bains, Advocate for the petitioner.
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Anupinder Singh Grewal, J. (Oral)
Learned counsel for the petitioner contends that the petitioner, who is working as a Warehouse Manager with the respondent has been fastened with a punishment of stoppage of one annual increment with cumulative effect vide order dated 28.10.2021/02.11.2021 (Annexure P-1). The petitioner has preferred the statutory appeal along with a prayer for stay (Annexure P-2) thereagainst under Rule 15 of the Punjab Civil Services (Punishment and Appeal) Rules, 2016 read with Regulation 21 of the PSWC Staff Conditions of Service, 2002 with respondent No.2 on 14.12.2021 which has not been decided till date. He submits that in a similar petition bearing CWP-26467-2019 titled as Kulwinder Singh vs. Board of Directors, The Punjab State Cooperative Supply & Marketing Federation Ltd. and others, wherein the petitioner was also a Salesman with Markfed and recovery of `1,55,29,777/- had been directed against him, the Coordinate Bench in the revision petition pending adjudication had directed the revisional authority to decide the petition within a period of three months. The Coordinate Bench had 1 of 2 ::: Downloaded on - 02-06-2022 06:43:10 ::: CWP-12653-2022 -2-
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also directed that further recovery also be stayed subject to the final order that may be passed by the revisional authority.
Issue notice to the respondents.
Mr. Anil Sharma, Advocate accepts notice on behalf of the respondents.
Heard.
In view of the limited prayer of the petitioner and without expressing any opinion on the merits of the case, the petition is disposed of with a direction to the appellate authority (respondent No.1) to consider and decide the appeal (Annexure P-2) in accordance with law within a period of four months from the date of receipt of certified copy of the order.
(ANUPINDER SINGH GREWAL)
JUDGE
June 01, 2022
sonia gugnani
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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