BALDEV 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 the respondents to take decision on the statutory appeal (Annexure P-1) filed by the petitioner which is pending since 28.12.2009.

(2.) Learned Counsel for the petitioner contends that in departmental action, five orders have been passed whereby annual increments have been stopped with cumulative effect. The petitioner exercising, his right to file appeal, filed statutory appeal vide Annexure P-1. Learned Counsel contends that till date no decision has been taken by the respondents.

(3.) Notice of motion.