Punjab-Haryana High Court
Vipin Kumar Handa vs Punjab State Power Corporation Ltd & Ors on 13 January, 2015
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: 13.01.2015
CWP No. 492 of 2015(O&M)
Vipin Kumar Handa 1Petitioner
Versus
The Punjab State Power Corp. Ltd. and ors. 1Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: - Mr. T.S. Chauhan, Advocate
for the petitioner.
--
HARINDER SINGH SIDHU,J(ORAL) Counsel for the petitioner limits his prayer that a direction be issued to the respondents to take a decision on his legal notice dated 23.10.2014 (Annexure P-11) whereby the petitioner is claiming that he is entitled for promotion to the post of Upper Division Clerk (UDC) from the date his juniors were promoted with all consequential benefits. He further submits that vide order dated 13.05.2008 (Annexure P-4) juniors to the petitioners were promoted. Ever since the petitioner has submitted repeated representations to the respondents to rectify this anomaly but no final decision has been taken so far though there has been considerable communication inter-se the respondents for grant of the benefit..
Accordingly, the present writ petition is disposed of with a direction to respondent No.3 to consider the legal notice (Annexure P-11) and dispose of the same by passing a speaking order expeditiously, preferably within a period of three months from the date of receipt of a certified copy of this order.
13.01.2015 (HARINDER SINGH SIDHU)
dinesh JUDGE
DINESH KUMAR
2015.01.14 14:46
I attest to the accuracy and
integrity of this document
Chandigarh