Punjab-Haryana High Court
Satinder Pal Singh vs Punjab State Warehousing Corporation ... on 31 January, 2025
Neutral Citation No:=2025:PHHC:014565
CWP-2486-2025
2025
117
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-2486-2025
DATE OF DECISION : JANUARY 31, 2025
SATINDER PAL SINGH ...PETITIONER
Versus
PUNJAB STATE WAREHOUSING CORPORATION (PSWC), THROUGH ITS
MANAGING DIRECTOR AND ANR ...RESPONDENTS
CORAM : HON'BLE MS. JUSTICE LAPITA BANERJI
Present : Mr. J.P. Rana, Advocate
for
or the petitioner.
petitioner
LAPITA BANERJI, J.(ORAL)
J. Learned counsel appearing on behalf of the petitioner submits that illegally and arbitrarily the impugned order dated January 01, 2025 (Annexure P-1)
1) has been passed by the Managing Director of the Punjab State Warehousing Corporation (PSWC)-respondent (PSWC) respondent No. No.1.
2. In the present writ petition under Articles 226/227 of the Constitution of India, the petitioner prays for restraining respondent No.1 No.1- Punishing Authority from recovering 60% of his salary during the pendency of the statutory appeal dated January 20, 20, 2025 (Annexure P P-2) against the order of punishment dated January 01, 2025 (Annexure P P-1). A recovery of Rs.1,34,84,781/ was directed vide the impugned order. Rs.1,34,84,781/-
3. Learned counsel for the petitioner relies upon an order dated May 28, 2024 passed by a Coordinate Bench of this Court in CWP-12734-2024, whereby the recovery of Rs.15,42,646.50 has been stayed. He submits that his Page 1 of 2 1 of 2 ::: Downloaded on - 01-02-2025 18:25:25 ::: Neutral Citation No:=2025:PHHC:014565 CWP-2486-2025 2025 appeal dated January 20, 2025 (Annexure P-2) P 2) may be decided in a time bound manner by passing a speaking order.
4. Issue notice of motion.
5. Ms. Shivani Sharma, Sharma, Advocate accepts notice on behalf of the respondents and submits that the appeal shall be decided expeditiously.
6. This Court has heard the learned counsel for the parties and perused the material on record.
7. Prima facie, facie, this Court is satisfied that since the petitioner has preferred a statutory appeal within the time and the recovery to be effected from him is to the tune of 60% of his monthly salary which would cause grave hardship to him and till such timee the appeal is decided, the recovery proceedings should be stayed. The Appellate Authority is directed to decide the appeal in accordance with law and pass a speaking order by giving an opportunity of hearing to the petitioner expeditiously and preferably within a period of six months from the date of this order.
8. With the direction aforesaid, CWP CWP-2486-2025 is disposed of.
9. Connected application(s), if any, shall also stand disposed of.
(LAPITA BANERJI) JUDGE JANUARY 31, 31 2025 Prince Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Page 2 of 2 2 of 2 ::: Downloaded on - 01-02-2025 18:25:26 :::