Sukhdarshan Singh Vs State Of Punjab & Ors.
.... ce from duty including the period of suspension, preceding his dismissal, removal or compulsory retirement, as the case may be; and (b) whether or not the said period shall be treated as a period spent on duty. (2) Where the authority competent to order re-instatement is of opinion tha ...
Supreme Court Of India
High Court Of Punjab And Haryana Vs Vinod Kumar Kadyan
.... ated 14th January, 2014. The Respondent then filed a writ petition claiming that he was entitled to the relief of restitution of his pay and pension for the period of five years i.e. 14th July 2008 to 13th July, 2013 and to increments during the aforesaid period. 7. The High Court on its a ...
High Court Of Punjab And Haryana At Chandigarh
Gursukhwant Singh Brar And Another Vs State Of Punjab And Others
.... ot in itself lead to making a Special Rule inoperative especially when the language of the rules does not support the prayer of the petitioners. Referring to Rule 5 of the 2009 Rules, they contend that the said rule, which deals with the number of attempts at the examination, starts with the wor ...
High Court Of Punjab And Haryana At Chandigarh
Jaswinder Singh Vs U.T. Administration Of Chandigarh, Through Secretary, Cooperative Societies, Sector 17, Chandigarh, And Others
.... undertake such an exercise. That apart, the Administrative Committee also recorded the finding that the petitioner used to keep the ledger sheets of his own accounts in his personal custody so that the same may not be noticed by the other officials of the Bank. This was never the charge aga ...
High Court Of Punjab And Haryana At Chandigarh
Suresh Kumar Vs High Court Of Punjab And Haryana And Others
.... d as per note 1 to Proviso 4 to Rule 7 as read with Rule 6(2) of the Revised Pay Rules whereas, the respondents were misreading and misinterpreting the rules and are causing recurring loss of one increment every month to the petitioner. Further, the respondents were wrongly applying the policy t ...
High Court Of Punjab And Haryana At Chandigarh
Balwinder Singh Vs State Of Punjab And Others
.... the impugned order deserves to be sustained. As regards the assertion of the counsel for the petitioner that no action has been taken against the Assistant Registrar Cooperative Societies, Bathinda, the said fact has been admitted by the respondents. I have considered the submissions made b ...
High Court Of Punjab And Haryana At Chandigarh
Sukhwinder Singh Bhullar Vs State Of Punjab And Ors
.... GPF was made in the month of March, 2016 and gratuity as well as pension, etc. were paid in the month of May, 2017 and September, 2017 respectively, i.e. after an inordinate delay for which there is no plausible explanation furnished by the respondents. As provided in the Instructions issued by ...
High Court Of Punjab And Haryana At Chandigarh
Surjit Singh Vs Punjab and Haryana High Court and Another
.... fore, the petitioner has appeared within the extended chances granted to him and consequently, the result of the said examination should be directed to be declared. On the basis of such result, it would be apparent that the petitioner has qualified the departmental examination within the extended pe ...
High Court Of Punjab And Haryana At Chandigarh
State of Punjab and others Vs Kapoor Singh
.... 007 and the suit had been filed on 06.08.2007 after his retirement on 31.05.2007. It is pertinent to mention the fact that the bus had broken down due to shaft nut being broken and light failure had not been specifically denied in the written statement. The trial Court, vide detailed judgment dated ...
High Court Of Punjab And Haryana At Chandigarh
Sukhdev Singh Vs State of Punjab and others
.... 8. The petitioner as well as the respondents both are relentless in their fight and little realizing that a period of more than 12 years has lapsed, meanwhile, respondent No.2 has again passed the impugned order dated 23rd March, 2009 imposing recovery of Rs. 1,21,445/- against the petitioner. 9. ...
High Court Of Punjab And Haryana At Chandigarh
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