Punjab-Haryana High Court
Dharam Pal Singh vs Sh. Devender Singh And Others on 29 January, 2014
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.O.C.P. No. 3132 of 2013
Date of Decision : 29.01.2014
Dharam Pal Singh
....Petitioner
Versus
Sh. Devender Singh and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present:- Mr. B.K. Bagri, Advocate
for the petitioner
Mr. Anant Kataria, AAG Punjab
MAHESH GROVER, J.
Reply on behalf of respondents No. 1 to 3 has been filed in the Court today and the same is taken on record.
The order dated 22.05.2013, non-compliance of which has been alleged by the petitioner, required the respondents to consider the grievance of the petitioner as contained in the Legal Notice and grant him service benefits which were due to him.
The needful has been done as is evident from the reply filed by the respondents with which the order passed in favour of the petitioner has been appended. The benefits due to the petitioner have also been released. The fact, however, remains that despite the directions of this Court the needful was not done within stipulated time. If the benefits admissible to the petitioner are to be seen regarding ACP pay scale which became due long back such an inaction on the part of the respondents, therefore, deserves to be commented upon adversely. The respondents are burdened with Reena 2014.01.30 15:50 I attest to the accuracy and integrity of this document chandigarh C.O.C.P. No. 3132 of 2013 2 costs of ` 25,000/- which shall be compensatory in nature to the petitioner on account of delay caused in deciding the issue.
The instant petition is disposed of.
January 29, 2014 (Mahesh Grover)
reena Judge
Reena
2014.01.30 15:50
I attest to the accuracy and
integrity of this document
chandigarh