URVASHI GOEL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner, being a widow of terrorist victim was given Government job as an Excise and Taxation Officer, on compassionate grounds. She claims to have been victimized by certain lobby in the Excise and Taxation Department so as to harm/ destroy her career systematically. While on the other hand, Department has charged her of using the letter of law, in a way best suited to her and not in the true spirits of the provisions of law.

(2.) It is stated that while being posted as Assessing Authority, she did not follow proper and requisite methods of assessment while discharging her duties. She adopted a methodology which was diametrically opposed to the true process of law. As Assistant Excise and Taxation Commissioner, Moga she was charged with acts of omission and commission of being negligent, careless and default in performing her duty leading to issuance of charge- sheets from time to time. Petitioner was inter alia also charged with committing violation of orders passed in CWP No. 369 of 2008, whereby this Court had remanded the case of one M/s Pankaj Motors, Moga pertaining to financial year 2005-06 for fresh assessment by the Designated Officer.

(3.) Vide this judgment, four writ petitions bearing CWP Nos. 23287 of 2014, 6858 of 2015, 20607 of 2016 and 15212 of 2018 are being disposed of as common facts and issues are involved therein. Facts are since inter- mixed, before adumbrating the same, it may, therefore, be appropriate to have brief chronology of the career graph of the petitioner vis -vis departmental proceedings/ litigation which is as below:-