Punjab-Haryana High Court
Dilbagh Singh vs Pswc And Anr on 29 September, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.20300 of 2014 (O&M)
Date of Decision: 29.09.2014
Dilbag Singh
!Petitioner
Versus
PSWC and another
!Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: - Ms.Neelam Nehra, Advocate for
Mr.J.P.Rana, Advocate,
for the petitioner.
HARINDER SINGH SIDHU, J.
The petitioner was working as Technical Assistant in Punjab State Warehousing Corporation and posted at State Warehouse, Kapurthala. He was later promoted as Warehouse Manager.
In relation to his tenure as Warehouse Manager, he was issued a charge-sheet. Enquiry Officer was appointed and on the culmination of the enquiry proceedings, his services were terminated vide order dated 15.11.2013. Against the said order, the petitioner has preferred a statutory appeal before the Appellate Authority, which he states was filed within the prescribed time limit. However, the said appeal has not yet been decided.
CWP No.20300 of 2014 [2]
The petitioner has served a legal notice (Annexure P-4) seeking early disposal of his appeal.
In the above circumstances, without commenting on the merits of the matter, this writ petition is disposed of with a direction to respondent No.2 to take a decision on the legal notice (Annexure P-4) expeditiously, preferably within three months.
September 29, 2014 (HARINDER SINGH SIDHU)
gian JUDGE
GIANENDER KUMAR
2014.09.30 17:21
I attest to the accuracy and
integrity of this document