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Judgment
10 paragraphs · 257 wordsNamit Kumar, J
The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India, seeking issuance of a writ of certiorari for quashing the order dated 01.08.2016 (Annexure P-8), whereby the petitioner has been removed from the service. Further, seeking issuance of a writ of mandamus, directing the respondents to immediately take the petitioner back in service with complete back wages and other consequential benefits of seniority and service.
On the last date of hearing i.e. 11.03.2026, the following order was passed :-
“There was no representation on behalf of the petitioner on the last date of hearing i.e. 08.07.2025. Even today, the position is the same
Learned counsel for respondents No.2 and 3, while referring to the averments made in para 1 of the preliminary objections/submissions, submits that the impugned order of dismissal is appealable under Regulation 6 of the PSEB Employees Punishment and Appeal Regulations, 1978, however, without exhausting the remedy of appeal, the petitioner has filed the instant petition, which is not maintainable.
Since counsel for the petitioner is not present, in the interest of justice, adjourned to 17.03.2026.
To be taken up immediately after urgent cases.
A copy of this order be forwarded to the learned counsel for the petitioner”
As per office report, copy of the said order sent to the learned counsel for the petitioner. However, even today there is no representation on behalf of the petitioner. It appears that the petitioner is not interested to pursue the present petition.
Dismissed for non-prosecution.