STATE OF PUNJAB Vs. GIAN CHAND

JUDGEMENT

(1.) The respondent was employed as a Conductor in the Punjab Roadways and he was dismissed from service vide order dated 22.7.1977. Courts below held that the Enquiry Officer had not complied with rule 8.18 of the 575 of 1981 Punjab Civil Services (Punishment and Appeal) Rules and therefore, order dated 22.7.1977 was void. As a result of decree of the Courts below, the respondent continued to work and has been paid all dues and has also retired from service.

(2.) In view of the above development, there is no ground for interference with the finding of the Courts below. Dismissed.