Punjab-Haryana High Court
Budh Ram vs Pspcl And Anr on 14 July, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 15150 of 2017 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 15150 of 2017
DECIDED ON: July 14, 2017
BUDH RAM .....PETITIONER..
VERSUS
PUNJAB STATE POWER CORPORATION LTD. .....RESPONDENTS..
AND ANOTHER
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Kanwaljeet Singh, Advocate
for the petitioner.
*****
JASPAL SINGH, J (ORAL)
By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioner has sought issuance of a writ of mandamus directing the respondents to grant him the benefit of 23 year advance promotional increments w.e.f. 01.01.2015 as per policy under Finance Circulars 17/1990 dated 23.04.1990 amended from time to time, with consequential re- fixation of pay and retiral benefits and to release the arrears of revised pay and retiral benefits along with interest @ 12% p.a.
2. Learned counsel for the petitioner submits that a legal notice dated 02.06.2017 (Annexure P-5) was duly served upon the respondents, but till date, no action has been taken.
3. Instant petition is disposed of with a direction to the respondent(s) to 1 of 2 ::: Downloaded on - 18-07-2017 01:54:05 ::: CWP No. 15150 of 2017 --2--
look into the grievances unfolded by the petitioner in his legal notice dated 02.06.2017 (Annexure P-5) and to decide the same, particularly keeping in view policy under Finance Circulars No. 17/1990, Office order No.197/Fin/PRC- 1988, dated 23.04.1990, within a period of three months from the date of receipt of certified copy of this order.
July 14, 2017 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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