Punjab-Haryana High Court
Darshan Singh vs The Punjab State Warehousing ... on 20 November, 2015
Author: Lisa Gill
Bench: Lisa Gill
125 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 24365 of 2015 (O&M)
Date of decision : 20.11.2015
Darshan Singh .....Petitioner
Versus
The Punjab State Warehousing Corporation and another
....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Ms. Jagdeep Bains, Advocate
for the petitioner.
***
LISA GILL, J.
It is contended that the petitioner is entitled to be considered for promotion to the post of District Manager w.e.f. 02.01.2008 consequent to his reinstatement in service after his acquittal by this Court on 04.04.2014.
Legal notice dated 03.08.2015 (Annexure P-10) has been served upon the respondents but no action is being taken thereon. Petitioner is due to superannuate on 31.03.2016. At this stage, it is prayed that respondents be directed to decide said legal notice in a time bound manner and afford benefits due to the petitioner.
Keeping in view the limited prayer addressed at the time of arguments, facts and circumstances of the case but without expressing any opinion on the merits of the controversy, this writ petition is disposed of with a direction to the competent authority to RITU SHARMA expeditiously decide legal notice dated 03.08.2015 (Annexure P-10) 2015.11.23 14:20 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 24365 of 2015 (O&M) -2- submitted by the petitioner by passing a speaking order, preferably within a period of four months from receipt of certified copy of this order.
(Lisa Gill)
November 20, 2015 Judge
rts
RITU SHARMA
2015.11.23 14:20
I attest to the accuracy and
authenticity of this document
Chandigarh