JAGDISH SINGH Vs. PSPCL & OTHERS

JUDGEMENT

(1.) Application is allowed as prayed for. The accompanying copy of appeal dated 21.06.2016 that the petitioner had preferred against the order of punishment is taken on record as Annexure P-15.

(2.) Application is disposed of. Main case:

(3.) Petitioner who was serving on the post of Junior Engineer under the Punjab State Power Corporation Limited stands retired as of today.