DALIP SINGH Vs. JASPREET TALWAR

JUDGEMENT

(1.) THE petitioner filed C.W.P.No.16697 of 2004 which was disposed of on 26.10.2004 with a direction to respondent No.3 to decide the legal notice which the petitioner had already served upon the said respondent by passing a speaking order. It appears that the aforesaid directions were not complied with as a result of which these proceedings have been initiated. In response to the show-cause notice an affidavit has been filed by Senior Executive Engineer of PSEB, Nabha Division, District Patiala. Along with the said affidavit, copy of order dated 18.8.2005 (Annexure R1) has been appended in terms whereof the petitioner has been granted the benefit of work-charge service rendered by him. In para 2 of the affidavit, it is further stated that the petitioner had already been granted the benefit of 9-16 years service on 6.7.2005 and has been paid a sum of Rs.22,832/- on the grant of said benefit.

(2.) HOWEVER, learned counsel for the petitioner points out that neither copy of order dated 6.7.2005 referred to above has been given to the petitioner nor the details of payment have been supplied to him. Learned counsel for the respondent undertakes that copy of order dated 6.7.2005 along with details of the payments shall be supplied to the petitioner within one month from today. In view of the above-stated undertaking, no further action is required to be taken in these contempt proceedings which are dropped with liberty to the petitioner to impugn the orders referred to above, before an appropriate forum, if so advised or required. Disposed of. Rule discharged.