- (1.) The case of the petitioner, as set out in this writ petition, is that he retired on 30.4.2003 as Executive Engineer. More than four years after his retirement, i.e on 17.8.2007 and on 1.4.2008, two charge sheets were issued to the petitioner which, as per him, are violative of rule 2.2(b) of the Punjab Civil Services Rules Vol.II. Counsel for the petitioner has argued that though these charge sheets are also now almost more than four years old, no further action has been taken thereon but his full retiral dues have not been released till date. He has further argued that by judgment of this Court dated 20.1.2010 passed in CWP No. 10263 of 2009, Jagroop Singh vs State of Punjab and another, these very charge sheets have been quashed at the instance of the concerned Chief Engineer viz Jagroop Singh. As per the learned counsel, the petitioner has filed representations, Annexures P-10 and P-11, to the respondents to withdraw these charge-sheets but no decision has been taken thereon. In my considered opinion, it would be appropriate if at this stage a direction is issued to respondent No. 1 to decide the representations of the petitioner, Annexures P-10 and P-11, within a period of two months from the date of receipt of a certified copy of this order, by passing a speaking order. It is also directed that whatever amount is found due to the petitioner, the same be also paid to him within the aforesaid period. It is further clarified that if the amount due is not paid within the said period, the petitioner would be entitled to interest @ 8% from the date/s the amount/s fell due.
(2.) No order as to costs. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.;