Punjab-Haryana High Court
Narinder Pal Singh Sangwan vs Sarva Haryana Gramin Bank And Others on 31 May, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
150 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 12267 of 2017 (O/M)
Date of decision : 31.5.2017
Narinder Pal Singh Sangwan ....... Petitioner (s)
Versus
Sarva Haryana Gramin Bank and others ....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Tribhuvan Dahiya, Advocate, for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
Heard.
The petitioner has challenged the chargesheet dated 1.9.2014 (Annexure-P-6), supplementary chargesheet dated 8.1.2015 (Annexure-P-8), inquiry report dated 8.6.2016 (Annexure-P-13), order of punishment dated 7.9.2016 (Annexure-P-15) and the order dated 24.1.2017 (Annexure-P-17), passed by the appellate authority, vide which the petitioner has been awarded major penalty of reduction to a lower post i.e. from Assistant Manager (Scale-I) to office Assistant (Multipurpose).
After going through the chargesheet, supplementary chargesheets, replies and the inquiry report, I am of the view that in this case, the evidence is required to be led and certain facts are required to be established, which cannot be done in the exercise of writ jurisdiction. Therefore, the petitioner is relegated to avail the remedy before the civil court.
In view of the matter, the present writ petition is disposed of.
(KULDIP SINGH)
JUDGE
31.5.2017
sjks
Whether speaking / reasoned : Yes
Whether Reportable : No
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