Hredayesh Kumar Nigotia vs Nuclear Power Corp. Of India And Another
2024 Latest Caselaw 16022 P&H

Punjab-Haryana High Court

Hredayesh Kumar Nigotia vs Nuclear Power Corp. Of India And Another on 2 September, 2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(117)
CWP-21683-2024
Date of Decision:-02.09.2024
Hredayesh Kumar Nigotia
beeeee Petitioner
Versus
Nuclear Power Corporation of India and others
beeen Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
2 2K 3 Oe
Present: Mr. Padamkant Dwivedi, Advocate for the petitioner.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present petition is for issuance of a writ in the nature of

certiorari for quashing the impugned order dated 23.03.2023 (Annexure P-

9) passed by respondent No.1 imposing the punishment of censure upon the petitioner.

2. The petitioner is stated to be a resident of Rajasthan and is an employee with respondent No.1 and is working on a project in District Fatehabad.

3. Without commenting on the merits of the case, the present petition is disposed of with liberty to the petitioner to approach the

appropriate Court having the territorial jurisdiction of the same.

(ALOK JAIN) JUDGE September 02, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.09.02 21:15

| attest to the accuracy and integrity of this Order/Judgment