Punjab-Haryana High Court
Bhupinder Singh vs Pepsu Road Transport Corporation on 9 November, 2022
Author: Jaishree Thakur
Bench: Jaishree Thakur
116.
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-23461-2022
Date of Decision: 09.11.2022
BHUPINDER SINGH .... Petitioner
Versus
PEPSU ROAD TRANSPORT CORPORATION, PATIALA
.... Respondent
CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Vikas Chatrath, Advocate,
for the petitioner.
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JAISHREE THAKUR.J (Oral) The petitioner herein is seeking a writ in the nature of mandamus directing the respondents to release the overtime allowance payable to him especially the admitted amount of Rs.48,671/- along with interest in terms of law laid down in CWP No.3704 of 2018, Pepsu Road Transport Corporation and another Versus Appellate Authority under the Payment of Wages Act, 1936-cum-Additional District Judge, Sangrur and others, decided on 06.11.2019.
At the very outset, counsel appearing on behalf of the petitioner would submit that in this respect, the petitioner has already served a legal notice dated 01.10.2021, Annexure P-5, upon the respondent, but till date, no decision has been taken thereon. He would submit that at this stage, the petitioner would be satisfied in case said legal notice is decided in a time bound manner in accordance with law.
1 of 2 ::: Downloaded on - 10-11-2022 03:00:46 ::: CWP-23461-2022 -2- Notice of motion.
Mr. Abhilaksh Gaind, Standing Counsel for PRTC, with Mr. Rakesh Roy, Advocate, who is present in Court, accepts notice on behalf of respondent.
Let a complete paper book be supplied to him during the course of day.
Without commenting on merits of the case and keeping in view the limited prayer made, the present petition is disposed of with a direction to respondent to decide legal notice dated 01.10.2021, Annexure P-5, of the petitioner, within a period of three months from the date of receipt of certified copy of this order, in accordance with law and convey the decision to the petitioner. In case of failure to do so, the officer responsible for the lapse would be liable to costs of Rs.20,000/- from his personal pocket, to be deposited with the Punjab and Haryana High Court Advocates Welfare Fund.
(JAISHREE THAKUR) JUDGE 09.11.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 10-11-2022 03:00:46 :::