Sukhdev Singh vs State Of Punjab And Others
2024 Latest Caselaw 8263 P&H

Punjab-Haryana High Court

Sukhdev Singh vs State Of Punjab And Others on 19 April, 2024

                                                                                       2024:PHHC:052425
              120
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                      CWP-8602-2024
                                                                      Date of Decision: 19.04.2024


              SUKHDEV SINGH                                                        ...Petitioner
                                      Versus
              STATE OF PUNJAB AND OTHERS                                           ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Sameer Sachdeva, Advocate
                                       For the petitioner.

                                       Mr. Pawan Kumar, DAG, Punjab.

                                             *****

              JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226/227 of

Constitution of India is seeking setting aside of order dated 16.01.2024

(Annexure P-4) and 19.01.2024 (Annexure P-5) whereby petitioner has been

awarded punishment of forfeiture of five years service permanently as well

as compulsorily retired.

2. Mr. Sameer Sachdeva, Advocate submits that petitioner has

preferred appeals against the aforesaid orders. However, Appellate Authority

is not adjudicating his appeals. He has been compulsorily retired. Thus,

appeals need to be adjudicated at the earliest.

3. Mr. Pawan Kumar, DAG, Punjab who on advance notice is

present in the Court and submits that Appellate Authority would look into

grievance of the petitioner and his appeals would be adjudicated

authenticity of this order/judgment.

expeditiously and preferably within six weeks from today, in accordance

with law.

4. In view of the above, the petition stands disposed of.

                                                                         (JAGMOHAN BANSAL)
              19.04.2024                                                      JUDGE
              himanshu

                                       Whether speaking/reasoned              Yes/No

                                       Whether reportable                     Yes/No







authenticity of this order/judgment.