Jawahar Singh vs State Of Haryana And Others
2022 Latest Caselaw 7212 P&H

CWP No. 26606 of 2021                                             1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                           (Sr. No. 201+260+263)

(1)                                    CWP No. 26606 of 2021
                                       Date of Decision : 19.07.2022

Jawahar Singh
                                                                      ...Petitioner

                                 Versus

State of Haryana and others
                                                                 ...Respondents


(2)                                    CWP No. 4345 of 2022


Jasbir Singh
                                                                      ...Petitioner

                                 Versus

State of Haryana and others
                                                                 ...Respondents


(3)                                    CWP No. 6409 of 2022

Jawahar Singh
                                                                      ...Petitioner

                                 Versus

State of Haryana and others
                                                                 ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Johan Kumar, Advocate for the petitioner(s).

             Mr. Kiran Pal Singh, Assistant Advocate General, Haryana.

             Mr. Padamkant Dwivedi, Advocate
             for respondents No. 2 and 3.

             ***

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Harsimran Singh Sethi J. (Oral)

The same question of law has been raised in these three

petitions, the details of which have been given in the heading hence, all the

petitions are being decided by this common order.

The challenge in these writ petitions is to the disciplinary

proceedings, which the respondents have initiated against the petitioner(s)

either during the service or after retirement so as to recover the alleged loss

caused by the petitioner(s) to the Corporation.

Learned counsel for the petitioner(s) submits that the question

of law raised in the present petitions that disciplinary proceedings cannot

continue after retirement or the same cannot be initiated after retirement in

the absence of a Rule to the said effect giving jurisdiction to the employer is

already covered by the judgment of this Court in CWP No. 25369 of 2018

titled as Shaminder Singh Vs. The Punjab Agro Industries Corporation

and another,, decided on 30.09.2019.

Learned counsel(s) for the respondents do not dispute the fact

that the question of law raised in the present petitions is already decided by

this Court in Shaminder Singh's case (supra). Learned counsel(s) for the

respondents very fairly submits that the present petitions can be disposed of

in terms of the said judgment.

Keeping in view the above, the present petitions are disposed of

in terms of the decision in Shaminder Singh's case (supra).

July 19, 2022                      (HARSIMRAN SINGH SETHI)
kanchan                                     JUDGE
            Whether speaking/reasoned : Yes

            Whether reportable                 : No



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