JOGA SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Inter alia, issuance of a writ in the nature of certiorari has been sought seeking to quash order dated 26.05.2010 (Annexure P-2) thereby rejecting the review petition filed by the petitioner against appellate order dated 19.03.2008 (Annexure R- 9) (wrongly appended as P-9 with the reply) and upholding the dismissal order dated 13.11.2007 (Annexure R-8) (wrongly appended as P-8 with the reply).

(2.) In the return filed on behalf of the respondents, the petition has been resisted primarily on the ground that petitioner was transferred way back in the year 2000 and he did not accept the said transfer orders and instead impugned the same by filing a writ petition before this Court, which was dismissed.

(3.) Against the dismissal of the said writ petition, no further proceedings were initiated by the petitioner.