LAWS(P&H)-2013-2-105

JOGINDER SINGH Vs. STATE OF PUNJAB

Decided On February 28, 2013
JOGINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) PETITIONER has approached this Court with a grievance that he was promoted to the post of Inspector vide order dated 12.12.2011 (Annexure P-2) and in pursuance of the said order, he joined the post of Inspector and continued as such till he was reverted all of a sudden vide order dated 11.4.2012 (Annexure P-5) passed by the General Manager, Punjab Roadways, Pathankot without issuing any notice to him violating the principles of natural justice.

(2.) IN the reply filed by the respondents, the factum that no show cause notice was issued to the petitioner has been admitted. In para 9, it has been stated that the promotion order of the petitioner was inadvertently issued and, therefore, the same being void, no show cause notice was required to be issued and served upon him. It has further been stated in the reply that there are various punishments imposed upon the petitioner and he continued under punishment till 2013 and as per the terms of his promotion, he was not entitled for the same.

(3.) IN view of the above, the impugned order dated 11.4.2011 is hereby quashed. Liberty is granted to the respondents to proceed in accordance with law. Writ petition stands allowed in the above terms.