Punjab-Haryana High Court
Narayan Singh & Ors vs Haryana Power Generation Corporation ... on 29 January, 2020
Author: B.S. Walia
Bench: B.S. Walia
CWP No. 8307 of 2016 1
215/1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 8307 of 2016
Date of decision: 29.01.2020
Narayan Singh and others
.......Petitioners
Vs.
HPGCL and others.
......Respondents
CORAM: HON'BLE MR. JUSTICE B.S. WALIA
Present: Ms. Amrita Nagpal, Advocate for
Mr. Shailender Nagpal, Advocate
for the petitioner
Mr. Prateek Mahajan, Advocate with
Mrs. Baani Chhibber Mahajan, Advocate and
Ms. Prerna Malhotra, Advocate
for the respondents No. 1 to 3.
******
B.S. WALIA,J. Oral
Learned counsel for the petitioner states that in view of final seniority list of Operator Grade-I having been circulated vide memo No.63/HPGCL/EOM/G-229/Q/L/2348 dated 17.04.2017, after deciding objections received against the tentative seniority list (Annexure P.6) dated 25.07.2014, the writ petition be disposed of by granting liberty to the petitioner to file a fresh writ petition challenging the final seniority list of Operators Grade-I as circulated vide memo No.63/HPGCL/EOM/G-229/Q/L/2348 dated 17.04.2017.
In view of the statement, the writ petition is disposed of as 1 of 2 ::: Downloaded on - 09-02-2020 08:35:06 ::: CWP No. 8307 of 2016 2 not calling for any further orders, while granting liberty to the petitioner to challenge the final seniority list of Operators Grade-I as circulated vide memo No.63/HPGCL/EOM/G-229/Q/L/2348 dated 17.04.2017 in accordance with law.
(B. S. Walia)
January 29, 2020 Judge
pry
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
2 of 2
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