AARTI SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, CWP-35162-2019, CWP-36960-2019, CWP37129-2019, CWP-1605-2020 and CWP-8020-2020 shall stand disposed of.

(2.) Learned counsel for the parties are ad idem that these petitions can be disposed of by a common order. In all these writ petitions, the petitioner in each of the writ petition challenges issuance of charge-sheet under Rule 8 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970.

(3.) The facts are being taken from CWP-35162-2019 which is the lead case. The respondents allege that wheat stock for crop years MRS 2012-13 and MRS 2013-14 stored in P.R. Centres, Sukhmani Open Amritsar Complex, PR Centre, Mahala Open Complex Verka and Nangali Complex was found short to the extent of approximately 56,000 quintals. All the petitioners are alleged to have been posted in the aforesaid centres.