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Judgment
NAMIT KUMAR, J. (Oral)
This order shall dispose of aforementioned two writ petitions. However, for facility of reference, the facts are taken from CWP-17654-2020, wherein the petitioner seeks a writ of certiorari for quashing notice 20.10.2020 (Annexure P-5), whereby the respondents, while invoking the provisions of Article 311 (2) of the Constitution of India, proposed to dismiss the petitioner.
On 03.08.2026, this Court passeded the following order:
“One of the grounds taken in the writ petitions is that the impugned notices dated 20.10.2020 (Annexure P-5) and 23.12.2020 (Annexure P-11), whereby it has been proposed to dismiss petitioner from service, while invoking the provisions of Article 311(2) of the Constitution of India, have been issued by the Principal Secretary, Food, Civil Supplies and Consumer Affairs, Chandigarh, Government of Punjab, and whereas the appointing authority of the petitioner is the Managing Director, PUNSUP.
Learned counsel for the petitioner submits that the Principal Secretary has no power to dismiss the petitioner from service and averments to this effect have been made in para 19 of CWP-21-2021, which has not been replied by the State in the written statement dated 06.03.2025.
Faced with this situation, learned State counsel seeks an adjournment to get instructions.
Adjourned to 05.08.2026.
A photocopy of this order be placed on the file of other connected case.”
Learned State counsel, while referring to the contents of letter dated 17.08.2026 issued by the Government of Punjab, Department of Food, Civil Supplies & Consumer Affairs (Establishment-1 Branch), submits that show cause notice dated 20.10.2020 (Annexure P-5 in CWP-17654-2020) and show cause notice dated 23.12.2020 (Annexure P-11 in CWP-21-2021), whereby the petitioner was proposed to bebe dismissed from service by invoking the provisions of Article 311(2) of the Constitution of India, shall be treated as withdrawn, with liberty to the competent authority to re-consider the matter in accordance with law
In view of the aforesaid statement made by learned State counsel, learned counsel appearing for the petitioner(s) submits that he does not want to press the petition(s).
Consequently, the present petition(s) are dismissed as not pressed.