Punjab-Haryana High Court
Karam Singh And Others vs Prtc And Others on 12 May, 2011
Author: Augustine George Masih
Bench: Augustine George Masih
C.W.P. No. 8423 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
C.W.P. No. 8423 of 2011
Date of Decision : May 12, 2011
Karam Singh and others
.... PETITIONERS
Vs.
PRTC and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
* * *
Present : Mr. Vikas Chatrath, Advocate,
for the petitioners.
* * *
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners contends that for the claim made in the present writ petition, the petitioner has already served a legal notice dated 19.11.2010 (Annexure P-15), on which no decision has been conveyed to the petitioner till date. He further contends that after the issuance of the said notice, further notification has been issued which would further fortify the claim of the petitioner. He also contends that liberty may be granted to the petitioners to submit a supplementary representation/legal notice within a period of two weeks from today, which may be considered and decided by the respondents within some specified time.
C.W.P. No. 8423 of 2011 2
As per the prayer made by the counsel for the petitioners, in case the petitioners file a supplementary representation/legal notice within a period of two weeks', the same, along with the legal notice dated 19.11.2010 (Annexure P-15), shall be considered by the Managing Director, Pepsu Road Transport Corporation, Patiala-respondent No. 2 within a period of three months' from the date of receipt of a certified copy of this order and in case the petitioners are found entitled, the needful relief shall be disbursed to them within a further period of two months.
Writ petition stands disposed of accordingly.
(AUGUSTINE GEORGE MASIH )
May 12, 2011 JUDGE
pj
C.W.P. No. 8423 of 2011 3