- (1.) Petitioner who retired as Inspector from Cooperative Society, Nakodar has impugned the order dated 23.7.2010 (Annexure P7), whereby he has been imposed penalty of cut of 1/3rd part out of the pension. Also challenged is the order dated 7.6.2011 (Annexure P8) passed by the Special Secretary, whereby his appeal was dismissed.
(2.) The short prayer of learned counsel for the petitioner is that the punishment awarded to the petitioner is harsh and this Court should interfere in the punishment order and reduce the same. I am of the view that it was for the department to decide as to what kind of punishment is to be awarded. This Court will not interfere in the quantum of punishment which apparently does not appear to be harsh. Resultantly, finding no merit in the present petition, the same is hereby dismissed.;