Ramji Dass vs Punjab State Warehousing Corporation and Another

Satish Kumar Mittal, J.—The petitioner, after attaining the age of superannuation, has retired on 31.10.2007 as Chief Warehouse Manager of the Punjab State Warehousing Corporation � respondent No. 2 herein. After his retirement, in an enquiry pending against him, vide order dated 14.7.2008, copy of which has been annexed with the petition as Annexure P-3, an amount of Rs. 3,69,123.41 has been ordered to be recovered from him by the Managing Director of the respondent Corporation. Against the said order, the petitioner has filed an appeal dated 11.8.2008 before the Board of Directors, copy of which has been annexed with the petition as Annexure P-5. It is the case of the petitioner that till date, the said appeal has not been decided. It is further case of the petitioner that in view of the impugned order, the aforesaid amount has been recovered from his retiral benefits. The only prayer made in this petition is to issue direction to the Board of Directors to decide the appeal (Annexure P-5), expeditiously.

In view of the aforesaid facts, after hearing counsel for the petitioner, without issuing notice of motion, as it will un-necessary delay the matter, this petition is disposed of with a direction to respondent No. 1 to decide the aforesaid appeal (Annexure P-5), filed by the petitioner in accordance with law, after providing an opportunity of hearing to the parties, expeditiously, preferably within a period of three months. However, it will be open to the respondent Corporation to seek extension of time from this Court for deciding the appeal, if not decided in stipulated time, by moving an application giving the reasons.