Punjab-Haryana High Court
Ishwar Chand vs Haryana Vidyut Prasaran Nigam Ltd. And ... on 18 December, 2018
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP No. 32304 of 2018
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 32304 of 2018
Date of Decision : 18.12.2018
Ishwar Chand
...Petitioner
Versus
Haryana Vidyut Parsaran Nigam Limited and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Nitin Rathee, Advocate for the petitioner.
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Harsimran Singh Sethi, J.(Oral)
In the present writ petition, the petitioner is claiming that the daily wage service, which the petitioner had rendered from 04.03.1982 till 05.11.1992, should be taken into account as a qualifying service for computing the pensionary benefits.
As per the averments made in the writ petition, services of the petitioner were regularized on the post of Work Mate on 06.11.1992 and it is only the service from 06.11.1992 till 31.12.2015, when the petitioner superannuated, has been taken into account as a qualifying service for computing the pensionary benefits.
Learned counsel for the petitioner states that for the relief, which has been claimed in the present writ petition, the petitioner has made representation dated 01.11.2018 (Annexure P-6) to the respondents which is still pending consideration and the petitioner will be satisfied in case a time 1 of 2 ::: Downloaded on - 25-12-2018 21:31:32 ::: CWP No. 32304 of 2018 2 bound direction is issued to the respondents to decide the representation by passing a speaking order.
Without going into the merits of the case or expressing any opinion to the entitlement of the petitioner in respect of the claim prayed in the present writ petition or in the representation, the present writ petition is disposed of with a direction to the respondents to pass an appropriate speaking order on the claim raised by the petitioner in the representation dated 01.11.2018 (Annexure P-6) within a period of three months from the date of receipt of certified copy of this order.
In case after the order, it is found by the respondents that the petitioner is entitled for any monetary benefits, the same should also be released to him within a period of next three months.
The writ petition stands disposed of.
December 18, 2018 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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