SURINDER SANGAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The solitary contention of the learned counsel for the petitioner for impugning the punishment of reduction in time scale inflicted upon the petitioner, vide order dated 30.4.2001 (Annexure P-2) is, that a copy of the enquiry report was not furnished to the petitioner so as to enable her to effectively defend herself in response to the show cause notice issued to her.

(2.) The written statement, however, encloses a communication dated 15.4.1999 (Annexure R-10/T) alongwith which, a copy of the enquiry report was enclosed. The written statement further reveals, that the petitioner addressed a communication dated nil (which has been appended to the written statement as Annexure R-11/T), wherein she had responded to the said communication dated 15.4.1999. CWP No.12773 of 2005 Page numbers

(3.) In view of the above, it does not lie in the mouth of the petitioner now to state, that a copy of the enquiry report was not furnished to her, and that her explanation was sought in the absence of the enquiry report having been given to her.