REGENT COMPUTRONICS PVT. LTD.

KULWANT SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

JOGINDER SINGH V. STATE OF PUNJAB [REFERRED TO]
M/S TRF LIMITED SUDHIR DEORAS AND NANDAN KUMAR SARKAR V. COMMISSIONER,CENTRAL EXCISE AND SERVICE TAX [REFERRED TO]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED TO]
M NARAYANAN NAMBIAR VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
CHANDRAMA TEWARI VS. UNION OF INDIA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
PUNJAB UNIVERSITY VS. V N TRIPATHI [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
MAHARASHTRA STATE MINING CORPORATION VS. SUNIL [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
SIEMENS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
MARIAMMA ROY VS. INDIAN BANK [REFERRED TO]
ORYX FISHERIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
MOHINDER KUMAR VS. DISTRICT ELECTION OFFICER SANGRUR [REFERRED TO]
KIRAN HOUSE VS. UNION OF INDIA [REFERRED TO]
MEENAKSHI YADAV VS. INDIAN OIL CORPORATION LTD. [REFERRED TO]
SUBHASH BANSAL VS. INCOME TAX OFFICER [REFERRED TO]
URMILA SOROUT VS. STATE OF HARYANA AND OTHERS [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY AND ORS. VS. PANNALAL CHOUDHURY AND ORS. [REFERRED TO]
SUBHASH CHANDER VS. STATE OF HARYANA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Petitioner Kulwant Singh has approached this Court by way of filing the present writ petition under Articles 226/227 of the Constitution of India for quashing of impugned show cause notice dated 04.01.2018 (Annexure P-11), whereby he has been asked to submit reply before taking action on the proposal to remove him from the post of Councillor of the Municipal Corporation, SAS Nagar (Mohali) (hereinafter referred to as 'the Corporation') under Section 36 and its sub-clauses of the Punjab Municipal Corporation Act, 1976 (hereinafter referred to as 'the Act, 1976').

(2.) Briefly, the facts of the case as made out in the present petition are that the election for the post of Councillor in the Corporation was held on 202015 and the petitioner was elected as Councillor from Ward No.49 of SAS Nagar (Mohali) on 26.02015. In the month of August 2015, after obtaining majority, he was elected as Mayor of the Corporation and took oath as such on 27.08.2015. A show cause notice dated 04.01.2018 (Annexure P-11) was issued to him by stating that there was a proposal to remove him from the post of Councillor of the Corporation under Section 36 and its sub-clauses of the Act, 1976. It has also been mentioned in said notice that before taking the proposed action of removal from the post of Councillor, in case any representation is to be made, the same be made within a period of seven days from the date of issuance of said show cause notice.

(3.) The petitioner required certain documents to furnish the reply of the show cause notice, but without filing any reply in absence of documents, he has approached this Court to challenge the show cause notice itself.

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KULWANT SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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