Punjab-Haryana High Court
Kuldip Singh vs Pswc & Anr on 9 October, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision: 09.10.2014
CWP No. 20843 of 2014
Kuldip Singh ...Petitioner
Versus
Punjab State Warehousing Corporation and another ...Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. J.P. Rana, Advocate
for the petitioner.
***
HARINDER SINGH SIDHU, J. (Oral)
The petitioner was working as Warehouse Manager, State Warehouse Moga. On account of some allegation against him vide order dated 19.08.2013, he was awarded punishment of removal from service and also recovery of financial loss caused due to shortage of wheat.
Against the said order, the petitioner has preferred a statutory appeal dated 01.10.2013 (Annexure P-4) which is pending before respondent No.2.
Learned counsel for the petitioner contends that the petitioner would be satisfied, if the directions are issued to the respondents to decide the statutory appeal.
In view of the above, without commenting on the merits of the case, this petition is disposed of with a direction to the respondent No.2 to decide the statutory appeal dated 01.10.2013 (Annexure P-4) expeditiously preferably within a period of three months from the date of receipt of certified copy of this order.
09.10.2014 (HARINDER SINGH SIDHU)
Atul JUDGE
ATUL KUMAR TRIPATHI
2014.10.16 13:55
I attest to the accuracy and
integrity of this document