Punjab-Haryana High Court
Kulbhushan Sharma vs Punjab State Warehousing Corporation on 4 December, 2018
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP No. 30653 of 2018
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 30653 of 2018
Date of Decision : 04.12.2018
Kulbhushan Sharma
...Petitioner
Versus
Punjab State Warehousing Corporation
...Respondent
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. J.P. Rana, Advocate for the petitioner.
***
Harsimran Singh Sethi, J.(Oral)
In the present case, the petitioner is challenging a show cause notice dated 25.09.2018 (Annexure P-5).
During the course of hearing, it has been admitted that no order causing any prejudice to the petitioner by imposing any punishment in pursuance to the said show cause notice has been passed. Further, the show cause notice is only given to an employee to represent and inform the authorities as to whether, why the proposed punishment or why action on the basis of the enquiry report be not taken.
If an employee represents to the department and has a valid ground or valid objection for setting-aside of the show cause notice, the department will take notice of the same. At the present stage, the writ petition is pre-mature and cannot be entertained in respect of the show cause notice.
The writ petition is dismissed as pre-mature at this stage.
1 of 2 ::: Downloaded on - 29-12-2018 21:56:14 ::: CWP No. 30653 of 2018 2 Learned counsel for the petitioner states that the petitioner be allowed to withdraw the present petition with liberty to approach the respondents by filing reply to the show cause notice at this stage.
Dismissed as withdrawn with liberty as prayed for.
December 04, 2018 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
2 of 2
::: Downloaded on - 29-12-2018 21:56:15 :::