Punjab-Haryana High Court
Devinder Singh vs Punjab State Power Corporation Ltd on 10 January, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
106 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22823 of 2016 (O/M)
Date of decision : 10.1.2017
Devender Singh ....... Petitioner (s)
Versus
Punjab State Power Corporation Limited ....... Respondent (s)
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Sumeet Puri, Advocate, for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
In pursuance to the orders passed by this Court on 2.12.2016, the learned counsel for the petitioner has produced the photocopies of orders, passed by the Coordinate Benches of this Court in CWP No. 26416 of 2013, titled as Devinder Singh Versus Punjab State Corporation Limited and others, decide on 3.12.2013 and COCP No. 2993 of 2014, titled as Devinder Singh Versus K.D. Chaudhary and others, decided on 7.4.2015, in Court today and the same are taken on record.
The limited prayer of the petitioner at this stage is that the respondents may be directed to decide the representation dated 6.5.2015 (Annexure-P-1).
Therefore, without going into the merits of case, the present writ petition is disposed of with a direction to respondents to decide the representation dated 6.5.2015 (Annexure-P-1), within two months from the date of receipt of certified copy of this order, by passing a speaking order.
(KULDIP SINGH)
JUDGE
10.1.2017
sjks
Whether speaking / reasoned : Yes
Whether Reportable : No
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