Punjab-Haryana High Court
Raj Singh vs Pswc And Anr on 10 May, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
CWP No.9987 of 2017 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.9987 of 2017
Date of Decision:-10.05.2017
Raj Singh.
......Petitioner.
Versus
Punjab State Warehousing Corporation & Anr.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. J.P. Rana, Advocate for the Petitioner.
***
JASWANT SINGH, J (ORAL)
The petitioner-Ex-Technical Assistant of respondent no.1- Corporation was served a Charge-Sheet dated 18.02.2013 (Annexure P-1) and on conclusion of the enquiry, punishment order dated 22.11.2016 (Annexure P-5) was passed dismissing him from services of the corporation with immediate effect for causing financial loss of Rs.10,52,26,480/- (Rs.8,24,59,008/- + Rs.2,27,67,472 on account of shortage observed on the release of damaged wheat stocks of crop year 11/12 and 12/13 through tenders lying at different plinths at State Warehouse Kot Ise Khan and ordered the recovery of Rs.10,52,26,480/- from him as well as one Mr. Subash Babu, GA.
It is averred that a statutory appeal dated 24.01.2017 (Annexure P-6 Colly) has been filed before the Appellate Authority and, in the light of the Instructions dated 03.03.1997 (Annexure P-7), the same is required to 1 of 2 ::: Downloaded on - 04-06-2017 02:34:55 ::: CWP No.9987 of 2017 #2# 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-6) in a time bound manner.
The prayer is reasonable and thus liable to be accepted. 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 24.01.2017 (P-6) by passing a speaking order expeditiously, preferably within a period of six months from the receipt of certified copy of this order.
Disposed of in the above terms.
( JASWANT SINGH )
JUDGE
May 10, 2017
Vinay
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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