SATNAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this judgment of mine, two writ petitions bearing CWP No.12697 of 2014 and CWP No.8865 of 2014 shall be disposed of as common question of law and facts are involved.

(2.) However, for the sake of convenience, the facts are being derived from CWP No.12697 of 2014.

(3.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned order dated 21.08.2012, whereby, the petitioner has been dismissed from service without issuing any show cause notice or without conducting regular inquiry and by invoking the provisions of Article 311(2)(b) of the Constitution of India as well as order dated 14.08.2013 passed by the Appellate Authority, whereby, the appeal filed by the petitioner has been rejected without any application of mind and by passing a non-speaking order.