Punjab-Haryana High Court
Prem Singh vs Haryana Vidyut Parsaran Nigam Limited ... on 4 October, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CWP No. 22036 of 2013 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22036 of 2013
Date of decision: 04.10.2013
Prem Singh
...Petitioner
Versus
Haryana Vidyut Parsaran Nigam Limited and others
...Respondents
CORAM: HON'BLE MR.JUSTICE M.M.S. BEDI
Present: Mr. R.S. Panghal, Advocate for the petitioner.
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M.M.S. BEDI, J. (Oral)
The petitioner through instant writ petition under Article 226/227 of the Constitution of India, seeks a writ in the nature of Mandamus directing the respondents to regularize the services of the petitioner as per Government policy dated 29.07.2011 (Annexure P-1).
In this context, the petitioner had already sent a legal notice dated 20.05.2013 (Annexure P-4) to the respondents.
Without expression of any opinion on merits of this case, at this stage, this writ petition is disposed of with a direction to the Managing Director, Haryana Vidyut Parsaran Nigam Limited, Panchkula- respondent No.1 to consider the legal notice dated 20.05.2013 (Annexure P-4) of the petitioner, taking into consideration the Government notification on the subject and simultaneously considering the factor of similarly situated persons having been granted the benefit Jawala Ram 2013.10.05 16:43 I attest to the accuracy and integrity of this document CWP No. 22036 of 2013 [2] sought for by the petitioner.
The decision will be taken within a period of four months after receipt of certified copy of this order.
It will be duty of the petitioner to apprise the said respondents about the orders passed by this Court.
04.10.2013 (M.M.S. BEDI)
J.Ram JUDGE
Jawala Ram
2013.10.05 16:43
I attest to the accuracy and
integrity of this document