Allahabad High Court
Satish Kumar Sharma & 4 Ors. vs U.P. Power Corp. Ltd. Through ... on 27 February, 2020
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 7729 of 2014 Petitioner :- Satish Kumar Sharma & 4 Ors. Respondent :- U.P. Power Corp. Ltd. Through Chairman-Cum-Managing Director Counsel for Petitioner :- Ramesh Kumar Srivastava Counsel for Respondent :- Amit K.Singh Bhadauriya,Neerav Chitravanshi Hon'ble Vivek Chaudhary,J.
1. Heard learned counsel for petitioners and Sri Neerav Chitravanshi, learned counsel for respondent corporation.
2. Learned counsel for petitioners submits that he is not pressing his prayer no.1 as the circular under challenge by the said prayer is not applicable upon the petitioners and he confines his prayer only with regard to re-fixation of petitioners' last pay/salary in accordance with law.
3. Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case representations of petitioners for the said purposes is considered and decided in a time bound manner.
4. Learned counsel for respondent corporation has no objection to the same.
5. In view thereof, petitioners are permitted to make fresh detailed representations to respondent no.1 Managing Director, U.P. Power Corporation, 14, Ashok Marg, Shakti Bhawan, District-Lucknow, raising all their grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of their claim within a period of three weeks from today along with a certified copy of this order.
6. In case such representations are moved by petitioners, respondent no.1 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a certified copy of this order along with representations are placed before him.
7. It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.
8. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 27.2.2020 Arti/-
(Vivek Chaudhary,J.)