BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A departmental enquiry was conducted against the petitioner. Thereafter, the punishing authority i.e. the Director, State Transport, Punjab, passed an order dated 21.06.2005 (Annexure P-1), whereby the petitioner was compulsorily retired from service.

(2.) Dis-satisfied with the order passed by the punishing authority dated 21.06.2005, the petitioner preferred an appeal on 02.08.2005. On being questioned, as to whether the aforestated appeal was, in fact, preferred by the petitioner on 02.08.2005, learned counsel for the petitioner has invited our attention to the factual position depicted in paragraph No. 10 of the instant writ petition, wherein, it has been asserted, that the appeal was entered in the receipt register in the office of the appellate authority at serial No. 2090 on 11.08.2005. We are, prima facie, satisfied about the truth of the assertion made in paragraph No.10 of the writ petition.

(3.) In the aforesaid circumstances, we consider it just and appropriate to direct the appellate authority to dispose of the appeal preferred by the petitioner on 02.08.2005 (Annexure P-7) by passing a well reasoned speaking order, within two months from the date of receipt of a certified copy of this order along with a copy of the instant writ petition. Disposed of accordingly. Order dasti, on payment of usual charges.