KANTA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has approached this Court assailing the proceedings which have now been initiated against her for the second time on the same facts, for which an enquiry had been earlier held and she had been punished for the same.

(2.) THE claim of the petitioner is that she cannot be punished for the same mis-conduct, for which she had already been penalized which would amount to double jeopardy and would be against the provisions as contained in the Constitution of India and well settled principles of law. Asserting the said aspect, the petitioner has served a legal notice dated 24.09.2011 (Annexure P-20) on the respondents but till date, no decision thereon has been taken and conveyed to the petitioner.

(3.) WITHOUT going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the General Manager, Rail Coach Factory, Kapurthala-respondent No. 3 to consider and decide legal notice dated 24.09.2011 (Annexure P-20) within a period of one month from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.