Punjab-Haryana High Court
Asi Jasbir Singh No.2067/Btl vs The State Of Punjab & Ors on 26 October, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No.15355 of 2010
DATE OF DECISION : OCTOBER 26, 2010
ASI JASBIR SINGH No.2067/BTL
....... PETITIONER(S)
VERSUS
THE STATE OF PUNJAB & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: Mr. AK Walia, Advocate, for the petitioner(s).
AJAI LAMBA, J. (Oral)
1. This petition has been filed in challenge to order (Annexure P-
4).
2. The petitioner has not been recommended for promotion due to forfeiture of 3 years' service with permanent effect on 14.3.2006. Vide order (Annexure P-5), punishment awarded to the petitioner is of "forfeiture of 3 years approved service along with annual increments with permanent effect".
3. Learned counsel for the petitioner contends that the order (Annexure P-5) is illegal and has been challenged in a civil suit. The civil suit, concededly, has been dismissed. First appeal is pending adjudication.
4. Learned counsel for the petitioner contends that let the petition Civil Writ Petition No.15355 of 2010 2 be dismissed as withdrawn to enable the petitioner to await decision of the first appeal.
5. Dismissed as withdrawn with liberty to the petitioner to file a petition after a final decision is taken in regard to the punishment awarded to the petitioner vide order dated 14.3.2006 (Annexure P-5), passed by the Senior Superintendent of Police, Batala.
October 26, 2010 ( AJAI LAMBA ) Kang JUDGE 1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?