STATE OF PUNJAB AND ORS Vs. PARMINDER SINGH

JUDGEMENT

(1.) This appeal filed under Clause X of the Letters Patent is directed against order dated 26.4.2010, passed by the learned Single Judge in CWP No. 8434 of 2009. The learned Single Judge has issued direction to the appellant-State of Punjab to accept the request of the petitioner-respondent for voluntary retirement forthwith as the notice period has already expired. A further direction has also been issued to issue necessary orders of his retirement from the due date within a period of two weeks from the date of receipt of a certified copy of the order. The petitioner-respondent has been held entitled to all the consequential/pensionary benefits as per rules.

(2.) It is conceded position that the impugned order dated 26.4.2010 passed by the learned Single Judge has already been assailed in LPA No. 899 of 2010 (State of Punjab and others v. Dr. Bhushan Lal Malhotra). The Letters Patent Bench, of which one of us M.M. Kumar, J. was a member, dismissed the aforementioned appeal on 3.8.2010. It is also pertinent to notice here that similar controversy was also involved in LPA No. 396 of 2010 (State of Punjab and others v. Dr. Harbir Singh Dhillon), which also met the same fate, vide order dated 4.8.2010. Therefore, for parity of reasoning, this appeal is also dismissed in terms of judgments rendered in the cases of Dr. Bhushan Lal Malhotra (supra) and Dr. Harbir Singh Dhillon (supra). The office is directed to add copies of the orders dated 3.8.2010 and 4.8.2010 rendered in the cases of Dr. Bhushan Lal Malhotra (supra) and Dr. Harbir Singh Dhillon (supra) and the same be read as part of this order.

(3.) Dismissed.