Punjab-Haryana High Court
Harnek Singh vs Pswc And Anr on 3 August, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.12797 of 2015
Date of Decision:03/08/2015
Harnek Singh ...Petitioner
Versus
Punjab State Warehousing Corporation (PSWC) and another
... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. J.P. Rana, Advocate for the petitioner.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest? DEEPAK SIBAL, J. ( Oral ) Through order dated 17.3.2015 (Annexure P-5), the petitioner was removed from the services of the Punjab State Warehousing Corporation (hereinafter referred to as "the respondent-corporation"). As the said retrenchment has been passed by the Managing Director of the respondent-corporation, the petitioner under Regulation 21 of the Punjab State Warehousing Corporation Staff (Conditions of Service) Group A and Group B (Service) Regulations, 2002 preferred an appeal before the Appellate Court. Alongwith the appeal, the petitioner has also prayed for interim directions.
Learned counsel for the petitioner submits that though the appeal was filed in April 2015 but till date the same has not been taken up for hearing.
In view of the above facts, I dispose of the present writ petition with a direction to respondent No.2-Appellate Authority to consider and decide the appeal filed by the petitioner against the punishment order dated 17.3.2015 (Annexure P-5) by passing a well reasoned and speaking order expeditiously but not later then four months from the date of receipt of a RAJEEV THAKRAL 2015.08.04 10:08 I attest to the accuracy and authenticity of this document High Court Chandigarh CWP No.12797 of 2015 -2- certified copy of this order.
Needless to add that the decision so taken be communicated to the petitioner and if the decision is not to the satisfaction of the petitioner, he would be at liberty to challenge the same, in accordance with law.
( DEEPAK SIBAL ) JUDGE 03.08.2015 rajeev RAJEEV THAKRAL 2015.08.04 10:08 I attest to the accuracy and authenticity of this document High Court Chandigarh