LAWS(P&H)-2019-11-459

JAGPAL SINGH Vs. LOCAL GURDWARA PARBANDHAK COMMITTEE

Decided On November 05, 2019
JAGPAL SINGH Appellant
V/S
Local Gurdwara Parbandhak Committee Respondents

JUDGEMENT

(1.) Petitioner herein seeks issuance of a writ in the nature of certiorari to quash an order dated 29.02.2016 (Annexure P-10) vide which he was dismissed from service.

(2.) The pointed stand taken by the petitioner in the writ petition is that apart from violation of principles of natural justice, there has been a complete violation of the statutory service protection envisaged for an employee as per applicable Service Rules read with Sikh Gurudwara Act, 1925.

(3.) Adumbrating now to the succinct factual narrative of the case. The petitioner was appointed on daily wage basis as a Granthi on 26.07.2003 in Gurudwara Sri Bauli Sahib. It is stated that said Gurudwara is notified under Section 87 of Sikh Gurudwara Act, 1925 and is managed by duly elected Local Committee. Vide Resolution No.36 dated 04.09.2005, the petitioner was granted the grade of the post followed by confirmation in service with a hike of Rs.200/- on 05.04.2006. The trouble started here onwards when the petitioner was confronted with the allegations that while performing duties on cash counter, Rs.153/- were found short from the collection. He was awarded punishment of fine of Rs.250/- and was demoted from Granthi to Sewadar. Subsequently, the petitioner was also suspended vide order dated 20.08.2015 on an independent allegation that his behaviour with devotees was not cordial and treated them with disrespect and was thus, performing his duties negligently.