Punjab-Haryana High Court
Madan Mohan Thatai vs Pswc on 21 July, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 14475 of 2015 (O&M)
Date of decision: 21.07.2015
Madan Mohan Thatai
...Petitioner
Versus
Punjab State Warehousing Corporation and another
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Vivek Sethi, Advocate for the petitioner.
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Jitendra Chauhan, J. (Oral)
By way of the instant writ petition, under Articles 226/227 of the Constitution of India, the petitioner seeks quashing of charge sheet dated 15.07.2009 (Annexure P-7) and show cause notice dated 11.12.2009 (Annexure P-8), issued against him.
The learned counsel states that at this stage, he will be satisfied if the directions are issued to the respondents to conclude the proceedings against the petitioner in a specific time.
The petitioner earlier approached this Court by filing CWP No. 20533 of 2009, which was disposed of with the directions noticed in the judgment. Despite the specific directions by this Court, the case of the petitioner has not been finalized.
Considering the fact that the petitioner retired on 30.11.2002 and earlier this Court had issued specific directions to the respondents, without adverting to the merits of the case, the present petition is disposed of with a direction to the competent authority, to finalize the case of the petitioner within a period of ten weeks from the date of receipt of a certified copy of this order. The order so passed be communicated to the petitioner.
21.07.2015 (JITENDRA CHAUHAN)
sumit.k JUDGE
KUMAR SUMIT
2015.07.21 16:07
I attest to the accuracy and
authenticity of this document