Raghbir Chand Sharma vs State Of Punjab And Ors on 8 March, 2018

[Cites 1, Cited by 5]

Punjab-Haryana High Court

Raghbir Chand Sharma vs State Of Punjab And Ors on 8 March, 2018

Bench: Jaspal Singh

120          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                         CWP No. 5586 of 2018
                                         DECIDED ON: MARCH 08, 2018

RAGHBIR CHAND SHARMA

                                                                     .....PETITIONER
                                     VERSUS


STATE OF PUNJAB AND ORS

                                                                   .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:    Mr. Karan Singla, Advocate,
            for the petitioner.

             *****

JASPAL SINGH, J. (ORAL)

By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioner has sought issuance of a writ of mandamus, directing the respondents to implement the policy/circular of Govt. of Punjab, Department of Personnel (P-3) dated 14.03.2017 to remove the anomaly in the pay and allowances along with consequential benefits like re-fixation of pay, its arrears along with interest @ 18% per annum from the date of his actual promotion till its realization.

2. At the very outset, learned counsel for the petitioner submits that though representation dated 05.01.2018 (P-4) was moved to the respondents but till date neither any response has been received nor any conscious decision has been taken by them. He further submits that petitioner feel satisfied in case direction is issued to respondent No.3 to decide aforesaid representation, within a stipulated period.


                                        1 of 2
                     ::: Downloaded on - 11-03-2018 03:57:03 :::
 Civil Writ Petition No. 5586 of 2018                                    --2--

3. Without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to respondent No.3-The Principal Secretary, Water Resources Department/Irrigation and Power Department, Sector 9, Mini Secretariat, Chandigarh to look into the grievances unfolded by the petitioner in the representation dated 05.01.2018 (P-4) and to decide the same keeping in view the policy/circular dated 14.03.2017 (P-3), within a period of 4 months from the date of receipt of certified copy of this order.

4. In case, the petitioner still feel aggrieved against any of the order(s) passed by the concerned authority, he shall be at liberty to have recourse to the other remedies available under law including filing of writ petition.

MARCH 08, 2018                                              (JASPAL SINGH)
sham                                                            JUDGE

Whether speaking/reasoned       Yes/No
Whether reportable              Yes/No




                                      2 of 2
                   ::: Downloaded on - 11-03-2018 03:57:04 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court