WPSS/1656/2021
2021 Latest Caselaw 5343 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPSS No.1656 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Gopal K Verma, Advocate, for the petitioner.

Mr. Dharmendra Barthwal, Advocate, for the respondent.

The impugned orders, though, they have been belatedly put to challenge by the petitioner, and the reasons for delay has been explained in paragraph No. 3, of the writ petition. However, considering the arguments, which has been extended by the learned counsel for the respondent which is that by a common order, the deductions were directed to be made from three employees working with the respondents' i.e petitioner Mr. Rakesh Kumar Verma, Mr. Madan Lal and Mr. Pankaj Kumar. Out of the three employees against whom the recovery was directed to be made, one of them Mr, Madan Lal, has already approached the Public Services Tribunal, by way of filing a Claim Petition No.128 of 2021, on 22.11.2021.

Owing to the aforesaid peculiar circumstances of the case, since one of the persons, who were covered by the impugned order dated 16.02.2017, has already approached the Public Services Tribunal, in order to avoid any conflict and contradiction in the judgments to be rendered, it would be apt that the petitioner too be relegated to approach the Public Services Tribunal, for the redressal of his grievances, as against the impugned orders, which are under challenged before this Court. Hence, the writ petition is dismissed with the liberty left open for the petitioner to approach the Public Service Tribunal for the redressal of his grievances.

(Sharad Kumar Sharma, J.) 27.12.2021 NR/