Gurdev Singh And Anr vs The Punjab Civil Supplies ...
2021 Latest Caselaw 1747 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

111                                        CWP No.9496 of 2021
                                           Date of Decision: 05.05.2021

Gurdev Singh and another
                                                                  ....Petitioners
                                    VERSUS
The Appellate Authority, The Punjab State Civil Supplies Corporation Ltd.
PUNSUP and Another
                                                          ....Respondents

CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

Present:    Mr. Tahaf Bains, Advocate for the petitioners.

                                        *******

ALKA SARIN, J. (Oral)

Heard through video conferencing.

The limited prayer made in the present petition is for issuance

of a direction to respondent no.1 to decide the appeal dated 26.03.2021

(Annexure P-2) filed by the petitioners against order dated 02.02.2021,

whereby recovery of an amount of Rs. 10,75,465/- has been directed against

petitioner no.1-Gurdev Singh and recovery of Rs.4,30,186/- has been

directed from the salary of petitioner no.2-Oman Singh.

Learned counsel for the petitioners has relied upon judgment

passed by this Court in CWP-845-2019 titled as Jaswinder Singh and

another vs. The Punjab State Cooperative Supply and another, CWP-

3443-2019 titled as Raman Kant vs. The Punjab State Co-operative Supply

and Marketing Federation Ltd. and another; CWP-5050-2020 titled as

Jasvir Singh and another vs. The Punjab State Supply Marketing

Federation Ltd and another; and CWP-9845-2020 titled as Tirath Ram vs.

Board of Directors.

Notice of motion.

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On the asking of the Court, Mr. Harkirat Singh Randhawa,

Panel Counsel for the respondents, who has joined the session through video

conferencing, accepts notice on behalf of the respondents.

Without commenting on the merits of the case, the present

petition is disposed off with a direction to respondent no.1 to decide the

statutory appeal filed by the petitioners within a period of six months from

the date of receipt of certified copy of this order. Till such time the

application for stay/appeal of the petitioners is not decided, the recovery of

the amount from the salaries of the petitioners shall not be effected.

Disposed off.

( ALKA SARIN ) JUDGE 5th May, 2021 jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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