Punjab-Haryana High Court
Tarsem Singh vs Pswc And Anr on 1 October, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.20517 of 2014
Date of decision: 01.10.2014.
Tarsem Singh
......Petitioner
Versus
PSWC and another
.......Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. J.P. Rana, Advocate for the petitioner.
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HARINDER SINGH SIDHU, J.
Learned counsel for the petitioner contends that petitioner had been working as Manger, Punjab State Ware Housing Corporation-respondent Corporation. In relation to his tenure as Warehouse Manager, Quadian, respondent issued a charge-sheet to him. Thereafter, Inquiry Officer was appointed who held the petitioner guilty and punishing authority passed an order dated 27.11.2006 imposing a punishment of recovery of Rs.78,59,455.56/-. A civil suit was also instituted for recovery of the said amount. The said civil suit has been decreed on 19.03.2014 and the petitioner has preferred an appeal before the District Judge, Gurdaspur which is pending.
Meanwhile against the order dated 27.11.2006 petitioner had filed the statutory appeal before the Executive MAMTA 2014.10.01 15:30 I attest to the accuracy and integrity of this document CWP No.20517 of 2014 -2- Committee of Board of Directors on 20.01.2007. The said appeal has not yet been decided. The petitioner prays for directions that the said appeal which is pending for last more than seven years be decided within a fixed period.
It has been settled by the Hon'ble Supreme Court that statutory appeals should ordinarily be decided within a period of three to six months.
As the petitioner's appeal is stated to be pending for the last seven years.
Respondent No.2 is directed to decide the said appeal within a period of three months.
01.10.2014 (HARINDER SINGH SIDHU)
mmt JUDGE
MAMTA
2014.10.01 15:30
I attest to the accuracy and
integrity of this document