SURINDER SINGH AND OTHERS Vs. JOINT DEVELOPMENT COMMISSIONER/SPECIAL SECRETARY, PUNJAB GOVERNMENT AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the impugned appellate order dated 06.05.2015 (Annexure P-9), whereby the appellate authority accepted the appeal of respondent No.4, setting aside her suspension order, petitioners have approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari, for quashing the impugned order.

(2.) Notice of motion was issued and in compliance thereof reply was filed on behalf of respondent Nos.1 to 3. Separate short reply has been filed on behalf of respondent No.4.

(3.) Heard learned counsel for the parties.