Punjab-Haryana High Court
Gulab Singh & Ors vs Uttar Haryana Bijli Viitran Nigam Ltd & ... on 15 September, 2016
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
IOIN-CWP No.11391 of 2013 in
CWP -11391-CWP-2013
Gulab Singh & others Vs. UHBVNL & another
Present: Mr. Ramesh Goyal, Advocate for the petitioners.
Mr. Hitesh Pandit, Additional Advocate General, Haryana.
...
CWP No.11391 of 2013 was filed seeking directions to the respondents to grant to the petitioners the benefit of ACP as had allegedly been granted to similarly situated persons. The writ petition was disposed of on 09.02.2016 with the directions that the case of the petitioners be considered after taking into account the deemed date of promotion and thereafter pass appropriate orders as per ACP Rules within a period of three months. Compliance report was also directed to be filed.
Case has been put up today in pursuance to a speaking order dated 30.08.2016 having been passed by the Superintending Engineer (Operation) Circle, Uttar Haryana Bijli Vitran Nigam Ltd., Sonepat.
A perusal of the order dated 30.08.2016 would reveal that the claim of the petitioners has not been found feasible for acceptance.
The compliance report and order dated 30.08.2016 is taken on record.
Suffice it to observe that it would be open for the petitioners to raise a challenge to such order on all such grounds that may be available to them strictly in accordance with law.
15.09.2016 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
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