Puncham Residents Welfare ... vs The Financial Commissioner & Ors
2023 Latest Caselaw 1819 P&H

106         IOIN-CWP-24869 of 2018 in
            CWP-24869 of 2018

            Puncham Residents Welfare Association
            vs.
            The Financial Commissioner and others


Present:    Mr. Sandeep K. Sharma, Advocate
            for the petitioner.

            Mr. R.S.Pandher, Sr. DAG, Punjab

                  **

On 19.01.2023, the following order was passed:-

"After disposal of the writ petition vide order dated 03.10.2019, with a direction to the Financial Commissioner, Corporation Department, Punjab, to look into the facts noticed in the judgment and proceed against the officials/officers of Department of Corporation, within a period of six months, no report has been received, although, a period of more than three years has elapsed.

Learned counsel representing the State is requested to apprise the Court with regard to the current status of the proceedings, if the proceedings are initiated, as directed by the High Court.

List on 27.01.2023, in the urgent list."

An additional affidavit of Additional Registrar, Cooperative

Societies, Punjab has been filed while explaining that most of the

officials/officers against whom the proceedings pursuant to the direction of

the Court were sought to be initiated, had retired on attaining the age of

superannuation. With respect to Ms. Nisha Rana, the then Deputy Registrar,

Cooperative Societies, Punjab, the matter is pending before the Chief

Minister for approval.

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IOIN-CWP-24869 of 2018 in

Keeping in view the aforesaid facts, the matter is disposed of

with direction to the State Government to take a final decision with respect

to Ms. Nisha Rana, the then Deputy Registrar, Cooperative Societies, Punjab

, within a period of one month, from today, positively.

IOIN stands disposed of accordingly.

January 27, 2023                               (ANIL KSHETARPAL)
nt                                                   JUDGE




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