- (1.) Petitioner, Joginder Singh, Senior Clerk, Punjab Tubewell Corporation Limited, through present petition filed by him under Articles 226/227 of the Constitution of India, seeks setting aside of order (Annexure P-10) dated May 2, 1990 vide which his one increment with cumulative effect was stopped. The solitary but solid ground asking for setting aside of the order Annexure P-10, is that even though major punishment was given to petitioner but no regular enquiry was held. In support of the above contention, learned counsel for the petitioner relies upon the decision of apex court in Kulwant Singh Gill v. State of Punjab, 1990 4 JT 70. This case is squarely covered by the decision rendered by the Supreme Court in the case aforesaid. In view of what has been stated above, this writ is allowed and the order, Annexure P-10 is set aside. There shall be no order as to costs.;