Punjab-Haryana High Court
Major Singh vs Sgpc on 29 May, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.12014 of 2013
Date of decision: 29.5.2013
Major Singh
-----Petitioner(s)
Vs.
SGPC
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. P.S. Dhaliwal, Advocate
for the petitioner.
---
RAKESH KUMAR GARG, J.
Vide order dated 5.1.2013 (Annexure P-3), the petitioner was dismissed from service by the respondent. The aforesaid order was challenged by the petitioner by filing an appeal before the Executive Committee of the SGPC, Amritsar.
It is the grievance of the petitioner that the aforesaid appeal is still pending and the same has not been decided by the respondent-authorities.
Keeping in view the submissions made and the nature of relief claimed, this petition is disposed of with a direction to the CWP No.12014 of 2013 2 appellate authority of the respondent to decide the appeal of the petitioner (Annexure P-4) in accordance with law, within a period of three months from the date of receipt of a certified copy of this order.
May 29, 2013 ( RAKESH KUMAR GARG ) ak JUDGE