Punjab-Haryana High Court
Anita Rani vs Pswc And Anr on 7 October, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
123
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.21219 of 2016
Date of Decision: 07.10.2016
Anita Rani
......... Petitioner
Versus
Punjab State Warehousing Corporation and another
......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. J.P.Rana, Advocate for the petitioner.
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JASWANT SINGH, J. (Oral)
The petitioner was promoted as Senior Assistant on 03.01.2007 by the Punjab State Warehousing Corporation (respondent No.1). A Charge-Sheet dated 06.08.2015 (Annexure P-1) was issued and on conclusion of the enquiry, a punishment order dated 31.05.2016 (Annexure P-2) was passed reverting her to the post of Accounts Clerk.
It is averred that a statutory appeal dated 28.06.2016 (Annexure P-3) has been filed before the Appellate Authority and, in the light of the Instructions dated 03.03.1997 (Annexure P-4), the same is required to be disposed of within three months. However, it is stated to be still pending with the Appellate Authority.
Learned Counsel for the petitioner submits that at this stage, his client would be satisfied if the Appellate Authority is directed to decide the pending appeal (P-3) in a time bound manner.
The prayer is reasonable and thus liable to be accepted.
1 of 2 ::: Downloaded on - 23-10-2016 06:24:08 ::: Civil Writ Petition No.21219 of 2016 -2- Accordingly, without going into the merits of the case, the present petition is disposed of with a direction to the Appellate Authority to decide the appeal dated 28.06.2016 (P-3) by passing a speaking order expeditiously, preferably within a period of four months from the receipt of certified copy of this order.
Disposed of in the above terms.
October 07, 2016 (JASWANT SINGH)
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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