Sabina, J. - (1.) VIDE this order, above mentioned petitions would be disposed of as controversy involved in all these cases, is similar.
(2.) PETITIONERS were working with the respondent corporation and retired from service. However, after their retirement, charge sheets were issued to the petitioners on the allegations of causing financial loss to the corporation on account of shortage due to damage of wheat etc. Case of the petitioners is that they could not be issued the charge sheets after their retirement as the corporation had failed to seek appropriate sanction from the Government of Punjab in terms of Rule 2.2 (b) of the Punjab Civil Services Rules.
(3.) LEARNED counsel for the petitioners have submitted that the charge sheets issued to the petitioners were liable to be set aside as the petitioners had already retired from service on the date of issuance of the charge sheets. Respondent -corporation was required to seek sanction from the government before issuing the charge sheets.;