HARBLAS BALU Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This order shall dispose of CWP No. 4497 of 1987 and CWP No. 7243 of 1987, as facts and question of law are similar in both the petitions. For facility, the facts are being taken from CWP No. 4497 of 1987.

(2.) The petitioner has prayed that directions be issued to the respondents No. 1 and 2 to promote him as Sub Divisional Engineer w.e.f. 23.4.1982, i.e. the date when his juniors, i.e. respondents No. 3 to 5, were promoted to the aforesaid post on regular basis. The petitioner has also prayed that directions be issued to the respondent No. 1 to decide his appeal (Annexure P-3) dated 4.6.1982.

(3.) The petitioner was appointed as Sectional Officer in Punjab PWD (Public Health) Department on 2.12.1969. The petitioner was involved in some case and was taken in police custody in 19.1.1976 and due to this reason his Annual Confidential Report pertaining to the period 21.8.1975 to 31.3.1976 was written adverse. The petitioner was also placed under suspension during the pendency of the case in the Court of Judicial Magistrate, Garhshankar. However, the case registered against the petitioner resulted in his acquittal and hence he was reinstated in service by the Superintending Engineer, Punjab PWD(PH) Circle, Hoshiarpur vide order dated 30.11.1978.