Punjab-Haryana High Court
Dinesh Chadha vs State Of Punjab And Others on 1 May, 2013
Bench: Jasbir Singh, Rakesh Kumar Jain
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 6779 of 2013
Date of Decision: 1.5.2013
Dinesh Chadha
... Petitioner
Versus
State of Punjab and Others
... Respondents
CORAM: Hon'ble Mr. Justice Jasbir Singh, Acting Chief Justice.
Hon'ble Mr. Justice Rakesh Kumar Jain. Present: Mr. Vikas Arora, Advocate for the Petitioner.
Mr. J.S. Puri, Additional Advocate General, Punjab.
Jasbir Singh, Acting Chief Justice (Oral) This writ petition has been filed to lay challenge to re- appointment of respondent No.3 as Chief Technical Co-ordinator to execute a World Bank Assisted Water Supply & Sanitation Project. As per terms & conditions of his appointment letter, he is supposed to assist the State Programme Management Cell and the Department of Water Supply & Sanitation to frame technical details and work out a follow up project and finalize the Sate Water Policy.
It is stated by counsel for the petitioner that during tenure of respondent No.3 as a Chief Engineer, many reports were made against him regarding committing irregularities and not completing the projects in time, under his supervision.
Mr. J.S.Puri, Additional Advocate General, Punjab, on Civil Writ Petition No. 6779 of 2013 2 instructions from Subhash Kumar, Senior Assistant, has specifically stated that no enquiry was going on against the above said officer when he was re-appointed as Chief Technical Co-ordinator. Otherwise also, it is not a permanent post. The project is likely to be finished within one year.
Dismissed.
(Jasbir Singh) Acting Chief Justice (Rakesh Kumar Jain) Judge May 1, 2013 "DK"