AVTAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking setting aside of orders dtd. 10/5/2017 and 23/5/2025 whereby her husband-deceased employee was dismissed from service.

(2.) On 12/11/2025, this Court passed the following order -

(3.) Learned State counsel produced copy of order dtd. 10/5/2017 which was duly served upon the deceased employee on 10/5/2017 itself.