Punjab-Haryana High Court
Surinder Singh vs U.H.B.V.N.L. And Others on 7 April, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
127 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.7463 of 2017 (O&M)
Date of decision : April 07, 2017
Surinder Singh ....... Petitioner
Versus
Uttar Haryana Bijli Vitran Nigam Limited and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Rakesh Gupta, Advocate for the petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
The petitioner retired from service on 28.02.2015. The claim is for grant of ACP scales to the petitioner. It is stated that a letter dated 13.02.2013 (Annexure P-5) was written to the SE/Stores & Workshops, UHBVN, Dhulkotefor grant of 1st ACP pay scale to the petitioner. However, the matter has not been decided so far. The petitioner has made representation dated 05.07.2016 (Annexure P-6) but the same has also not been decided so far.
In these circumstances, without issuing notice to the respondents, the present petition is disposed of with a direction to respondent Nos.1and 2 to consider and decide the representation of the petitioner dated 05.07.2016 (Annexure P-6) within two months from the date of receipt of certified copy of this order by passing a speaking order and if the petitioner is found entitled to ACP scale, the same be released to him along with interest as per instructions.
(KULDIP SINGH)
JUDGE
April 07, 2017
sarita
Whether speaking / reasoned Yes
Whether Reportable: No
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