JAGDIP SINGH CHOWHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All three cases have been preferred by the petitioner who has expired during the pendency of the Writ Petition and is being represented by his LRs.

(2.) In CWP-9750-1996, the petitioner has prayed for issuance of directions to the respondents to promote him to the post of Joint Director w.e.f. 8/1/1991 and so on when his juniors were promoted.

(3.) In CWP-15900-2001, the petitioner has prayed for a Writ in the nature of certiorari for quashing the illegal ex parte enquiry report dtd. 19/2/2001 conducted by respondent No.6 without notice to the petitioner in violation of principles of natural justice and for quashing the consequential order dtd. 14/6/2001 whereby his services were dismissed. It is further prayed to quash the charge-sheets dtd. 28/7/2000 (Annexure P-8) and 16/7/2001 (Annexure P-17). Further prayer is for directing the respondents to reinstate him in service with all consequential benefits.