Punjab-Haryana High Court
Chandi Ram And Others vs Haryana Power Generation Corporation ... on 21 July, 2009
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 7352 of 2009
DATE OF DECISION : 21.07.2009
Chandi Ram and others
.... PETITIONERS
Versus
Haryana Power Generation Corporation Limited and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
Present: Mr. Amit Jain, Advocate,
for the petitioners.
***
SATISH KUMAR MITTAL , J. ( Oral ) The petitioners, who were promoted vide orders dated 4.2.2004 (Annexure P-1) and 12.9.2006 (Annexure P-2), have filed the instant petition against the denial of back wages to them, while giving them deemed promotion from a back date.
Though the petition has been filed after a delay of about 3 years, but counsel for the petitioners states that the petitioners have submitted a representation dated 20.2.2009 (Annexure P-5) for the grant of back wages, which is still pending. He further states that at this stage, the petitioners will be satisfied if respondent No.2 is directed to consider the said representation in accordance with law.
In view of the above, without issuing notice of motion as it will CWP No. 7352 of 2009 -2- un-necessary delay the matter, this petition is disposed of with a direction to respondent No.2 to consider and decide the representation dated 20.2.2009 (Annexure P-5) expeditiously, in accordance with law.
July 21, 2009 ( SATISH KUMAR MITTAL ) ndj JUDGE