PURAN SINGH Vs. SHIROMANI GURDWARA PRABANDHAK COMMITTEE

JUDGEMENT

(1.) THIS writ petition along with numerous others has been pending in this Court on the premise of a similarity and commonality of question of law involved in all of them. The questions of law which were propounded are as below: -

(2.) IN view of the above, it is now apposite to decide all the related matters individually to see whether any cause of grievance personal to the petitioner survives, as it would have to be determined whether the principles of natural justice have been complied with and the procedure enshrined in the statute intended to ensure the observance of the principles of natural justice have been violated or not.

(3.) LEARNED counsel for the petitioner contends that no enquiry as contemplated under the rules was ever held against him and without issuance of a charge sheet etc., the petitioner has been relieved from the service which is contrary to the established norms of natural justice. The impugned order thus suffers from a grave infirmity and deserves to be set aside.