Punjab-Haryana High Court
Kuldip Singh vs Pswc & Anr on 10 October, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.21022 of 2014 (O&M)
Date of Decision: 10.10.2014
Kuldip Singh
$Petitioner
Versus
PSWC and another
$Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: - Mr.J.P.Rana, Advocate
for the petitioner.
HARINDER SINGH SIDHU, J.
The petitioner was working as Warehouse Manager, State Warehouse, Moga. Vide order dated 19.8.2013 (Annexure P-3) passed by respondent No.1, penalty of removal from service and recovery of Rs.85,74,448/- has been imposed upon him on account of excessive storage losses in rice stocks at State Warehouse, Moga. Aggrieved by the punishment order, the petitioner has filed statutory appeal before respondent No.2.
Learned counsel for the petitioner states his statutory appeal is pending adjudication since 1.10.2013 and he would be satisfied, at this stage, if directions are issued to respondent No.2to decide the appeal.
CWP-21022-2014 [2] In view of above, without commenting on the merits of the case, this petition is disposed of with a direction to respondent No.2 to take a decision on the appeal (Annexure P-4) of the petitioner within a period of three months.
October 10, 2014 (HARINDER SINGH SIDHU)
gian JUDGE
GIANENDER KUMAR
2014.10.10 17:21
I attest to the accuracy and
integrity of this document