STATE OF PUNJAB Vs. MEENAKSHI

JUDGEMENT

(1.) THIS petition came up for hearing on 23.9.1997 and on that date the learned DAG, Punjab was directed to ascertain the stage on which the suit was pending and the case was adjourned to 9.10.97. On 15.1.1998 the learned DAG was again directed to furnish the information which was called for in terms of the order dated 23.9.1997. The learned DAG submits that no officer from the department has approached him though a DO letter and TPM were sent to the officer concerned.

(2.) AFTER hearing the learned DAG and having perused the impugned order dated 9.4.1997, I do not find any infirmity or illegality in the order passed by the learned trial Court. From the impugned order, I find that despite an opportunity by way of last one, having been granted to the petitioner, the petitioner did not file the written statement. Accordingly the prayer of the petitioner for granting one more opportunity for filing the written statement is declined. The petitioner shall, however, be at liberty to take appropriate disciplinary action against officer concerned who was responsibly for not briefing the counsel in connection with preparation of the written statement. With this observation the petition stands dismissed. I further direct that copy of this order be sent to the Secretary, Education department, Government of Punjab, Chandigarh for information and necessary action. Petition dismissed.