Gajjan Singh And Ors vs Pspcl And Ors on 2 December, 2017

[Cites 2, Cited by 1]

Punjab-Haryana High Court

Gajjan Singh And Ors vs Pspcl And Ors on 2 December, 2017

Bench: Jaspal Singh

CWP No.27463 of 2017                                                      --1--

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH
Sr.No.105

                                  CIVIL WRIT PETITION No.27463 of 2017
                                  DECIDED ON: DECEMBER 02, 2017


GAJJAN SINGH AND OTHERS

                                                             .....PETITIONERS..

                                     VERSUS


PUNJAB STATE POWER CORPORATION LTD. AND OTHERS

                                                             .....RESPONDENTS..



CORAM: HON'BLE MR. JUSTICE JASPAL SINGH


Present:     Ms. Sonia G. Singh, Advocate,
             for the petitioners.

             *****

JASPAL SINGH, J (ORAL)

By virtue of instant petition preferred under Articles 226/227 of the Constitution of India, petitioners have sought issuance of a writ in the nature of mandamus directing the respondents to grant 23 years promotional increment benefit as per Finance Circular No.17/90 dated April 23, 1990 as well as Finance Circular No. 392, dated July 28, 2000 with further prayer that the pension/pay of the petitioner be re-fixed after grant of 23 years promotion increment.





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 CWP No.27463 of 2017                                                          --2--

2. At the very outset of the arguments, learned counsel for the petitioners submits that though legal notice dated April 20, 2017 (P-7) was duly served upon the respondents but till date no conscious decision has been taken. He further submits that petitioners feel satisfied in case direction is issued to respondent(s) to decide aforesaid legal notice, within a stipulated period.

3. Instant petition is disposed of with a direction to respondent(s) to look into the grievances unfolded by the petitioners in their legal notice dated April 20, 2017 (P-7) and pass a speaking order in view of the aforesaid circulars dated April 23, 1990 and July 28, 2000, within a period of three months from the date of receipt of a certified copy of this order.

4. As far as grant of interest on delayed payment is concerned that shall also be considered in view of the observations made by Full Bench of this Court in case captioned as A.S. Randhawa vs. State of Punjab & Ors., 1997 (3) SCT 468 as well as judgment passed by this Court in CWP No.8772 of 2015 captioned as Charan Dass vs. State of Punjab & Ors. decided on July 11, 2017 and Instructions dated May 10, 1990 issued by the Government of Punjab.

5. However, if the petitioners still feel aggrieved of the order passed by the concerned authority, they shall be at liberty to approach this Court.

DECEMBER 02, 2017                                        (JASPAL SINGH)
Ankur                                                        JUDGE


Whether speaking/reasoned        Yes

Whether reportable               Yes/No




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