Decided On: 12.01.2023 vs Himachal Pradesh State Forest ...
2023 Latest Caselaw 856 HP

       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                         CWPOA No. 3173 of 2020




                                                                        .

                                         Decided on: 12.01.2023
    Bholu Ram                                                ... Petitioner
                                        Versus





    Himachal Pradesh State Forest Corporation
    Limited and another                                            ... Respondents

    Coram





    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    For the petitioner:                  Mr. O.P. Negi, Advocate


    For the respondents:                 Mr. Rajesh Verma, Advocate.

    Ajay Mohan Goel, Judge (Oral)

By way of this petition, the petitioner has prayed for the

following substantive reliefs:-

"(a) That the impugned joint charge sheet/ departmental

proceedings i.e. Annexure A/5 may kindly be quashed and

set aside.

(b) That the respondents may kindly be directed to

release amount of Rs. 85087/- to the applicant which has

been deducted by the respondent from the gratuity of the

applicant on account of recovery for shortage of fuel wood.

(c) That the respondents may further be directed to

release the arrears of benefits of ACP to the applicant."

Whether reporters of Local Papers may be allowed to see the judgment?

2. When the case was taken up on the last date of hearing,

the following order was passed:-

.

"Heard for some time. As prayed for, list for

continuation on 12th January, 2023, on which date,

learned counsel for the respondent-Corporation to

produce the record of all the inquiries which were

initiated against the petitioners as also record

pertaining to the reviews etc. which were conducted

by the authorities, in terms whereof, the initial

inquiry reports were set at naught."

3. Today, learned Counsel for the petitioner submits that

interest of justice will be served, in case, the respondent-

Corporation is called upon to take the enquiries, which stand

initiated against the petitioner, to their logical conclusion within

some time bound period.

4. Learned Counsel for the respondents submits that six

months time be granted to do the needful.

5. In this view of the matter, as prayed for by learned

Counsel for the petitioner, this petition is disposed of with the

observation that the departmental proceedings which are

pending against the petitioner, be taken to their logical

conclusion, as expeditiously as possible but not later than 30th of

April, 2023. It is made clear that this Court has not made any

observation as far as merit of the case is concerned.

.

Pending miscellaneous application(s), if any, also stand

disposed of accordingly.

                                       (Ajay Mohan Goel)
January 12, 2023                               Judge
     (narender)



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