LAWS(SC)-2015-3-89

VED MITTER GILL Vs. UNION TERRITORY ADMINISTRATION, CHANDIGARH

Decided On March 26, 2015
Ved Mitter Gill Appellant
V/S
UNION TERRITORY ADMINISTRATION, CHANDIGARH Respondents

JUDGEMENT

(1.) Through this common order we propose to dispose of the Special Leave Petition (C) No. 20379 of 2006 as well as the Transferred Case (C) Nos. 41- 44 of 2010. The aforesaid transferred cases were pending before the High Court of Punjab and Haryana at Chandigarh (hereinafter referred to as 'the High Court'). Whilst the Special Leave Petition (C) No. 20379 of 2006 came to be filed before this Court assailing the order dated 1.5.2006 passed by the High Court in Civil Writ Petition No. 5682 of 2006. The prayer for transfer was premised on the fact that the transferred cases were couched in the same factual foundation and raised similar legal issues, as were being canvassed through Special Leave Petition (C) No. 20379 of 2006. In the above view of the matter, while disposing of the special leave petition, as well as, the transferred cases, we shall refer to the facts in Ved Mitter Gill's case, i.e., the matter pending in this Court as against the order passed by the High Court on 1.5.2006 dismissing Civil Writ Petition No.5682 of 2006.

(2.) Leave granted.

(3.) In January 2004, appellant-Ved Mitter Gill was holding charge of the post of Deputy Superintendent of Police, Model Jail, Burail, Chandigarh. At the same juncture, Dalbir Singh Sandhu (petitioner in Transferred Case (C) No. 42 of 2010) was also holding the post of Deputy Superintendent of Jail, whilst Paramjit Singh Rana (petitioner in Transferred Case (C) No. 41 of 2010) was posted as Assistant Superintendent of Jail, Nishan Singh (petitioner in Transferred Case (C) No. 44 of 2010) and Inder Singh (petitioner in Transferred Case (C) No. 43 of 2010) were working as Head Warder and Warder respectively.