Punjab-Haryana High Court
Vidya Gupta vs Haryana Vidyut Parsaran Nigam Ltd And ... on 11 January, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.17564 of 2015
Date of decision: January 11, 2016
Vidya Gupta
...Petitioner
versus
Haryana Vidyut Parsaran Nigam Ltd. and another
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. J.K. Goel, Advocate,
for the petitioner.
****
RITU BAHRI , J.
The petitioner is seeking direction to the respondents to grant deemed date of promotion in the cadre of JE-1 for her husband, Mr. B.K. Gupta, who has since expired.
With regard to her grievance, the petitioner has given a legal notice dated 04.02.2015 (Annexure P-4) to the respondents, whereby she has made reference to a decision dated 14.11.2014 given by this Court in Rajbir Singh Vs. State of Haryana and others, CWP No.25512 of 2012 (Annexure P-8).
At this stage, without expressing any opinion on the merits of the case, this petition is disposed of by giving a direction to the respondents to look into the legal notice dated 04.02.2015 (Annexure P-4) and pass an appropriate order in accordance with law.
(RITU BAHRI) JUDGE January 11, 2016.
ajp AJAY PRASHER 2016.01.12 10:59 I attest to the accuracy and authenticity of this document High Court Chandigarh