RAJ KUMAR GARGA Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) WE have heard the learned counsel for the petitioner at length and perused the paper-book.

(2.) THE petitioner joined the services of the respondents on part-time basis in the year 1998. He was allotted a house on 3.7.1998. His services were terminated vide orders dated 3.7.2002.

(3.) LEARNED counsel for the petitioner submits that no notice had been issued to the petitioner under Section 7(3) of the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973. The amount of arrears of land revenue have not been correctly determined. The order dated 11.4.2005 had been passed ex parte, and therefore, entire proceedings are liable to be quashed. In support of his submissions, learned counsel relies on the judgment rendered by the Supreme Court in the case of New Delhi Municipal Committee v. Kalu Ram and another, 1976 P.L.J. 351 and the judgments rendered by Single Bench of this Court in the cases of Sarjiwan Tiwari and others v. Punjab State Electricity Board and another, 1998(2) RCR(Civil) 2 : 1998(1) PLR 313 (P&H) and Gajjan Singh v. State of Punjab, 1997(2) RCR(Civil) 702 : 1998(1) PLJ 44.