SURJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of mandamus, directing respondent No. 1 i.e. State of Punjab through Secretary, Transport Department, Government of Punjab, to decide the statutory appeal filed by the petitioner vide Annexure P-2. The petition further prays for issuance of a writ in the nature of certiorari, quashing Order dated 27.7.2009 (Annexure P-1) vide which major penalty has been imposed on the petitioner.

(2.) Learned Counsel for the petitioner contends that the petitioner, under the rules, had the right to file statutory appeal which has been filed vide Annexure P-2, however, no decision thereon has been taken although the same is pending adjudication since August 2009.

(3.) Notice of motion.