AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, for claiming the following reliefs:-

(2.) While issuing notice of motion on 6/9/2019, the following order was passed:-

(3.) Learned counsel for the petitioner has restricted his prayer only with regard to reduction of his pay and reiterates the contention, as has been recorded in the order dtd. 6/9/2019, and submits that while reducing the pay of the petitioner neither any show cause notice has been issued to the petitioner nor an opportunity of hearing has been afforded and the action of the respondents is in violation of the principles of natural justice.