Punjab-Haryana High Court
Satish Kumar vs Pswc And Anr on 7 April, 2016
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No.641 of 2016
Date of decision: 7.4.2016
Satish Kumar ...Petitioner
Versus
Punjab State Warehousing Corporation and another ...Respondents
***
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. J.P.Rana, Advocate for the petitioner.
Mr. Anil Kumar Sharma, Advocate for the respondents.
***
G.S.SANDHAWALIA, J. (Oral)
The petitioner seeks the decision of his statutory appeal dated 20.9.2015 (Annexure P/6) as per instructions dated 3.3.1997 (Annexure P/7).
It is case of the petitioner that a penalty of dismissal from the post of Godown Assistant has been imposed upon him apart from the recovery.
Counsel for the respondent-Corporation was not in a position to deny the factum of the said instructions which have been issued.
Keeping in view the limited relief sought by the petitioner, this Court is of the opinion that there is no need to await the reply of the respondents.
Accordingly, the present writ petition is disposed of with a direction to respondent no.2 to decide the above said statutory appeal within a period of three months from the date of receipt of a certified copy of this order.
April 07, 2016 (G.S.SANDHAWALIA)
Pka Judge
1 of 1
::: Downloaded on - 09-04-2016 00:30:31 :::