Punjab-Haryana High Court
Amarjit Singh vs Punjab State Civil Supplies ... on 18 May, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.10002 of 2015
Date of Decision:18/05/2015
Amarjit Singh ...Petitioner
Versus
Punjab State Civil Supplies Corporation Limited and another
... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. Parveen Kumar Garg, Advocate for the petitioner.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest?
DEEPAK SIBAL, J. ( Oral ) Through the present petition, the petitioner challenges show cause notice dated 25.03.2015 (Annexure P-2) as also charge-sheet dated 24.4.2015 (Annexure P-3) issued to the petitioner.
Without responding to the impugned show cause notice and the charge-sheet, the petitioner has rushed to this Court by way of the present writ petition.
The writ petition is premature.
In view of the above, learned counsel for the petitioner seeks withdrawal of the present writ petition with liberty to respond to the impugned show cause notice and the charge-sheet.
Dismissed as withdrawn with liberty as prayed for.
( DEEPAK SIBAL ) JUDGE 18.05.2015 rajeev RAJEEV THAKRAL 2015.05.19 15:24 I attest to the accuracy and authenticity of this document High Court Chandigarh