Vijay Kumar vs Punjab State Power Corporation Ltd. And ...
2024 Latest Caselaw 7323 P&H

Punjab-Haryana High Court

Vijay Kumar vs Punjab State Power Corporation Ltd. And ... on 5 April, 2024

                                  Neutral Citation No:=2024:PHHC:046220




108
                                     2024:PHHC:046220
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                           CWP No.6359 of 2024 (O&M)
                                            Date of decision: 05.04.2024

Vijay Kumar
                                                               ....Petitioner
                               Versus
Punjab State Power Corporation Limited and others
                                                            ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Arshnoor Singh Chugh, Advocate for the petitioner.

             Mr. Manpreet Singh Longia, Advocate for respondents.

NAMIT KUMAR J. (Oral)

Prayer in this writ petition filed by the petitioner under

Articles 226/227 of the Constitution of India, is for issuance of a writ in

the nature of certiorari, for setting-aside the order dated 14.09.2023

(Annexure P-11) passed by the respondents, vide which a punishment of

10% cut in pension of the petitioner for a period of 03 years has been

imposed.

On the last date of hearing i.e. 18.03.2024, the following

order was passed:-

"Learned counsel for the petitioner inter alia contends that the earlier writ petition filed by the petitioner impugning the punishment order and the Appellate Authority order was allowed vide judgment dated 18.04.2023 and both the orders were set-aside, however, liberty was granted to the respondents to proceed afresh in accordance with law. He submits that the impugned order has been passed by the Appellate Authority whereas the matter was required to be reconsidered by the disciplinary authority, after supplying the dissent note to the petitioner in accordance with law and in conformity with the principles of natural justice.

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Neutral Citation No:=2024:PHHC:046220

CWP No.6359 of 2024 (O&M) -2- 2024:PHHC:046220

On receipt of advance notice, Mr. Manpreet Singh Longia, Advocate, has appeared on behalf of the respondents and seeks time to get instructions from the respondents.

Adjourned to 05.04.2024."

Learned counsel for the respondents has produced a memo

dated 04.04.2024 whereby the impugned order dated 14.09.2023 has

been withdrawn and the case has been remanded back to the punishing

authority i.e. Director/Administration, to proceed afresh in accordance

with law from the state of inquiry report.

In view of the above, the present petition has been rendered

infructuous and the same is disposed of accordingly.

(NAMIT KUMAR) JUDGE

05.04.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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