Punjab-Haryana High Court
Lila Singh And Others vs State Of Punjab And Others on 29 September, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civl Writ Petition No.18494 of 2011
Date of Decision : September 29, 2011.
Lila Singh and others .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.H.S.Saggu, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners while working as Panchayat Secretaries in the Rural Development and Panchayat Department, Punjab, have been placed under suspension vide the impugned order dated 23.9.2011 (Annexure P-8) on the allegation that they procured their transfer orders by putting fictitious dispatch numbers etc. The impugned order further indicates that the competent authority is contemplating to take disciplinary action against the petitioners.
Since serious allegations have been levelled against the petitioners, no case to interfere with the impugned suspension order by this Court is made out at this stage. Suffice it to say that if the petitioners wish CWP No.18494 of 2011 [2] to contend that no such forgery of the record by creating fictitious dispatch numbers has been committed by them, they shall be at liberty to represent the competent authority, if so advised. If such a representation is made, the competent authority is directed to consider and dispose of the same in accordance with Rules, as early as possible but not later than one month from the date of receiving such a representation.
Ordered accordingly.
This order and/or the administrative order which may be passed by the competent authority, shall cause no prejudice to the petitioners' defence plea to be taken by them in the disciplinary action, if decided to be initiated.
Dasti.
September 29, 2011 (SURYA KANT) Mohinder JUDGE