Punjab-Haryana High Court
Amrik Singh vs Shiromani Gurudwara Parbandhak ... on 31 January, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
118 CWP-37777-2018
Date of Decision: 31.01.2019
Amrik Singh --Petitioner
Versus
Shiromani Gurudwara Parbandhak Committee --Respondent
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr.Vivek Singla, Advocate for
Mr. Jatin Salwan, Advocate
for the petitioner.
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TEJINDER SINGH DHINDSA.J. Petitioner who was serving on the post of Assistant Manager was placed under suspension vide order dated 29.04.2015 passed by the Secretary, Shiromani Gurudwara Parbandhak Committee (Annexure P-1). Thereafter, petitioner was served with a charge-sheet dated 22.07.2015 (Annexure P-2) and in pursuant thereto a departmental enquiry was initiated.
Instant writ petition has been filed seeking quashing of the charge-sheet dated 22.07.2015, order of suspension dated 29.04.2015 and for a writ of mandamus to reinstate the petitioner to the post of Assistant Manager.
Having argued the matter at some length, counsel makes a statement that he would confine the scope of the instant writ petition only as regards directions to be issued to the respondent-SGPC to conclude the enquiry proceedings initiated as far back as in the year 2015 within a stipulated time frame.
1 of 2 ::: Downloaded on - 18-02-2019 06:38:02 ::: CWP-37777-2018 -2- A specific query has been put to counsel as to whether any enquiry report has till date been furnished or any final order has been passed in the matter. Response to such query is in the negative.
In view of the above and against the limited prayer raised by the counsel and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the writ petition with a direction to respondent No.1 to proceed further in the matter and to conclude the enquiry proceedings that have been initiated against the petitioner in terms of issuance of charge-sheet dated 22.07.2015 (Annexure P-2) expeditiously and in any case within a period of four months from the date of receipt of certified copy of this order.
Needless to observe that reinstatement of the petitioner would be subject to the outcome of the enquiry proceedings.
Disposed of.
(TEJINDER SINGH DHINDSA)
JUDGE
31.01.2019
anju
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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