Punjab-Haryana High Court
The Hisar District Central Coop. Bank ... vs Hari Singh And Ors on 13 October, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
MUKESH KUMAR SALUJA
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
2014.10.14 17:29
I attest to the accuracy and
authenticity of this document
CHANDIGARH
CWP No.163 of 2013
Date of decision:13.10.2014
The Hisar District Central Cooperative Bank Limited
...Petitioner
Versus
Hari Singh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present:
Mr.N.S.Bhardwaj, Advocate for the petitioners.
Mr.S.S.Dalal, Advocate for respondent No.1.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the parties are ad idem that since the impugned order (Annexure P-4) was passed by the petitioner without issuing any show-cause notice or affording any opportunity of being heard to respondent No.1, it was rightly set aside by respondent No.2 vide impugned order dated 7.3.2012 (Annexure P-7). They are further agreed that let the matter be remanded back to the petitioner with liberty to reconsider its decision (Annexure P-3), if so required, but the final order thereon may be passed only after granting due opportunity of being heard to respondent No.1-Hari Singh-employee.
In view of the above-said common stand taken by both the learned counsel for the parties, present writ petition is disposed of, remanding the matter back to the petitioner with liberty to reconsider its decision dated 28.2.2009 (Annexure P-3), if necessity arises. However, it is made clear that petitioner shall take the decision on Annexure P-3 only after granting sufficient opportunity to respondent No.1-Hari Singh by issuing show-cause notice and seeking his reply thereto. Thereafter, respondent No.1 shall be granted an opportunity of being heard as well.
With the observations made and directions issued as here-in- above, the instant writ petition stands disposed of.
13.10.2014 (RAMESHWAR SINGH MALIK) mks JUDGE