Punjab-Haryana High Court
Jagjit Singh vs Pswc And Anr on 4 November, 2015
Author: Lisa Gill
Bench: Lisa Gill
115 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 22288 of 2015 (O&M)
Date of decision : November 04, 2015
Jagjit Singh .....Petitioner
Versus
PSWC and another ....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. J.P. Rana, Advocate
for the petitioner.
****
LISA GILL, J.
Petitioner, who is working as Senior Assistant, State Warehouse, Mudki, District Ferozepur, was visited with penalty of stoppage of three annual increments with cumulative effect alongwith recovery of `10,38,292.48 on account of financial loss caused to the Corporation from his salary in such a way that his carry home salary would be 40% and till full amount is recovered no arrears of any kind would be given to him. Said penalty was imposed vide order dated 16.07.2012 (Annexure P-4).
It is contended that appeal dated 10.11.2012 (Annexure P-5) preferred by the petitioner has still not been decided inspite of specific instructions dated 03.03.1997 issued by the Department of Personnel and Administrative Reforms, State of Punjab. Learned counsel relies on decision dated 31.10.2014 in CWP No. 22179 of 2014 titled as Angrej Singh versus Punjab State Warehousing Corporation and another wherein similarly situated person was RITU SHARMA 2015.11.07 16:59 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 22288 of 2015 (O&M) -2- granted due benefit.
Learned counsel for the petitioner submits that at this stage direction be issued to respondent No. 2 to decide petitioner's appeal in a time bound manner.
Keeping in view the limited prayer addressed at the time of arguments, facts and circumstances of the case but without expressing any opinion on the merits of the controversy, this writ petition is disposed of with a direction to respondent No. 2 to expeditiously decide appeal dated 10.11.2012 (Annexure P-5) submitted by the petitioner by passing a speaking order, preferably within a period of three months from receipt of certified copy of this order.
(Lisa Gill)
November 04, 2015 Judge
rts
RITU SHARMA
2015.11.07 16:59
I attest to the accuracy and
authenticity of this document
Chandigarh