Anil Kumar vs State Of Haryana And Others
2024 Latest Caselaw 8446 P&H

Punjab-Haryana High Court

Anil Kumar vs State Of Haryana And Others on 22 April, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                      Neutral Citation No:=2024:PHHC:053757



CWP-8753-2024(O&M)                            -1-   2024:PHHC:053757


                          108
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                    CWP-8753-2024(O&M)
                                                     Date of decision: 22.04.2024


Anil Kumar

                                                                       ...Petitioner

                                   VERSUS

State of Haryana and others

                                                                   ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI


Present:-   Mr. V.P. Malik, Advocate, for the petitioner.

                  ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of certiorari

for setting aside/quashing of impugned punishment order dated 02.08.2023

(Annexure P-7) passed by respondent No.2.

2. Learned counsel appearing on behalf of the petitioner submitted

that the punishment order was a totally perverse and illegal order and against

the aforesaid punishment order, the petitioner has filed an appeal before the

Appellate Authority vide Annexure P-8 but the same has not been decided by

the Appellate Authority till date and submitted that accute prejudice has been

caused to the petitioner and also referred to a judgment of a Co-ordinate Bench

of this Court in Jasbir Singh Versus State of Haryana and others, CWP-

6385-2018, decided on 23.03.2023.

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                                        Neutral Citation No:=2024:PHHC:053757



CWP-8753-2024(O&M)                             -2-   2024:PHHC:053757


3.           Notice of motion.

4. On the asking of the Court, Mr. Samarth Sagar, learned Additional

Advocate General, Haryana accepts notice on behalf of all the respondents.

5. After hearing the learned counsel for the parties, this Court is of the

view that at this stage it will be in the interest of justice to direct the Appellate

Court to consider and decide the appeal within a period fixed by this Court.

6. Consequently, the Appellate Authority is hereby directed to

consider and decide the appeal of the petitioner within a period of three months

from today. The Appellate Court will not only consider all the submissions

and points raised by the petitioner or his counsel or any other supplementary

grounds, if any, taken in the appeal but also the judgment of this Court in Jasbir

Singh Versus State of Haryana and others (supra) and pass a well-reasoned

speaking order strictly in accordance with law.

7. Petition stands disposed of accordingly.

                                 (JASGURPREET SINGH PURI)
22.04.2024                              JUDGE
rakesh


             Whether speaking/reasoned           :     Yes/No
             Whether reportable                  :     Yes/No




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