Punjab-Haryana High Court
Ram Kumar Bhadu And Others vs Dakshin Haryana Bijli Vitran Nigam ... on 11 July, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
Raj Kumar Arora
CWP-24006-2012 (O&M) 2013.07.22 12:50
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-24006-2012 (O&M).
Date of decision: July 11, 2013.
Ram Kumar Bhadu and others
..... Petitioners
Versus
Dakshin Haryana Bijli Vitran Nigam Limited and others.
..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT Mr.Vivek Khatri, Advocate,
for the petitioners.
M.M.S. BEDI, J. (ORAL)
Through the present writ petition, the petitioners seek issuance of a writ in the nature of mandamus directing the respondent to step up the pay of the petitioners at par with Sh.Azad Singh, junior reserved category employee and have also prayed for a direction for fixation of their pay notionally from the date when the said person was promoted to the post of Draftsman, Head Draftsman, and Chief Head Draftsman. The claim of the petitioners appears to be on firm footing on the basis of various judgments of this Court. It appears that the petitioners have neither approached the respondents for the grant of any relief nor any such claim has been rejected till date.
This petition is disposed of with a direction that in case the petitioners file a representation to claim the above said reliefs within a period of one week, the same will be decided within a 1 Raj Kumar Arora CWP-24006-2012 (O&M) 2013.07.22 12:50 I attest to the accuracy and integrity of this document period of two months after the receipt of a certified copy of this order. It will be appreciated in case the claim of the petitioners is decided by passing a speaking order taking into consideration the Notification Annexure P-1 issued by the State of Haryana and Circular No.22/132/2008-3GS-III, dated 5.3.2009 and the judgments mentioned in the said circular. It is made clear that in case the claim is not considered within the stipulated period, the petitioner would be entitled to compensation/damages for unnecessary harassment.
(M.M.S. BEDI) July 11, 2013. JUDGE rka 2