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Punjab-Haryana High Court

Hartej Singh Antal vs State Of Haryana And Ors on 5 December, 2016

Author: Anupinder Singh Grewal

Bench: Anupinder Singh Grewal

CWP No. 23659 of 2016
                                         1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                         CWP No. 23659 of 2016
                                         Date of Decision : 05.12.2016

Hartej Singh Antal                                         ...Petitioner

                                  Versus

State of Haryana and others                                ...Respondents


CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:     Mr. Jagdeep S. Virk, Advocate for the petitioner.

             ***

Anupinder Singh Grewal, J.(Oral)

The petitioner, who is working as a Coach(Hockey) in Motilal Nehru School of Sports, Rai, District Sonepat, has impugned the show cause notice dated 01.06.2016 (Annexure P-8) and memorandum dated 21.06.2016 (Annexure P-9), whereby his services were placed under suspension. He has also sought quashing of the order dated 14.10.2016 (Annexure P-11), vide which respondent No. 4 was appointed as an Enquiry Officer, who is stated to be inimical to the petitioner.

Learned counsel for the petitioner states that during the pendency of this petition, the Enquiry Officer has been changed and, hence, his grievance thereto has been addressed by the respondents. Learned counsel further states that the petitioner shall be representing against the show cause notice dated 01.06.2016 (Annexure P-8) and memorandum dated 21.06.2016 (Annexure P-9) by making a representation and the respondents be directed to decide the same in a time bound manner.

1 of 2 ::: Downloaded on - 09-12-2016 23:05:06 ::: CWP No. 23659 of 2016 2 Without making any observation on the merits of the case, I deem it appropriate to dispose of this petition with liberty to the petitioner to make a representation against the show cause notice dated 01.06.2016 (Annexure P-8) and memorandum dated 21.06.2016 (Annexure P-9)within one month, which shall be considered and decided by respondent No. 2 within a period of two months thereafter.

The petition stands disposed of accordingly.

December 05, 2016. (ANUPINDER SINGH GREWAL) kanchan JUDGE Whether speaking/reasoned? Yes.

            Whether reportable?                      No




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