- (1.) Leave granted.
(2.) Respondent herein was appointed as a Lineman in the Punjab State Electricity Board. He was appointed on the basis of a purported experience certificate produced by him. A vigilance enquiry was made in regard to the genuineness thereof. However, before a regular departmental proceeding could be initiated, the respondent made a representation to the Administrative Member of the Appellant-Board on 15.6.2001, alleging that as he had been appointed long time back and despite the fact that he had submitted original certificates as demanded of him, he had not been given promotion and other financial benefits. The Administrative Member of the appellant-Board directed that the services of the respondent should be allowed to be continued after deducting one year s service. The said order is said to have been acted upon.
(3.) However, the Chairman of the appellant-Board having come across a similar problem in the case of another employee, directed the matter to be placed before the entire Board. It was decided that the services of similarly placed employees should be terminated apart from the employee concerned. Pursuant to the said decision, the services of the respondent herein was also terminated. The validity of the said order came to be questioned by the respondent by filing a writ petition before the Punjab and Haryana High Court which by reason of the impugned judgment and order dated 17.8.2005 has been allowed opining that in view of the fact the respondent had already suffered one punishment and his name having not found place in Memorandum No.12 dated 16.7.2002 he should be directed to be reinstated in service with all consequential benefits. The appellant-Board is thus before us.;