Punjab-Haryana High Court
Jagtar Singh vs The Chairman Cum Managing Director ... on 2 April, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.147
Civil Writ Petition No.8006 of 2018
DECIDED ON: April 02, 2018
JAGTAR SINGH
..PETITIONER
VERSUS
THE CHAIRMAN-CUM-MANAGING DIRECTOR, PUNJAB STATE
POWER CORPORATION LIMITED AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Karan Singla, Advocate, for the petitioner.
*****
JASPAL SINGH, J. (ORAL)
By virtue of the instant civil writ petition, preferred under Articles 226/227 of the Constitution of India, petitioner has sought the issuance of a writ in the nature of Mandamus directing the respondents to grant him the benefit of promotional increment(s), in view of circular dated 23.04.1990 (P-1) and circular dated 18.11.2011 (P-4) and especially, in view of the judgments passed by this Court in CWP No.28141 of 2017, decided on 12.12.2017, CWP No.11585 of 2016, decided on 02.06.2016 and CWP No.20139 of 2015, decided on 29.02.2016 (P-5 colly) by which the same benefit has already been granted to the similarly situated employees with further directing the respondents to decide his legal notice dated 12.02.2018 (P-6) along with interest @ 18% per annum.
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Civil Writ Petition No.8006 of 2018 --2--
2. At the very outset, learned counsel for the petitioner submits that though a legal notice dated 12.02.2018 (P-6) was moved to the respondents but till date neither any response has been received nor any conscious decision has been taken by them. He further submits that petitioner feels satisfied in case direction is issued to respondent No.2 to decide aforesaid legal notice (P-6), within a stipulated period.
3. Without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to respondent No.2 to look into the grievances unfolded by the petitioner in the legal notice dated 12.02.2018 (P-6) and take a conscious decision within a period of three months from the date of receipt of a certified copy of this order, particularly in the light of the instructions as well as the judgments referred to above in para 1 of this order. In case, competent authorities come to the conclusion that petitioner is entitled to the relief(s) claimed, same be released to him within a period of next 45 days. Factum of interest in view of judgment passed by Full Bench of this Court in case A.S. Randhawa vs. State of Punjab & Ors., 1997 (3) SCT 468 as well as judgment passed by this Court in CWP No.8772 of 2015 captioned as Charan Dass vs. State of Punjab & Ors. decided on July 11, 2017 and Instructions No.1/15/90IFPIII/4226 dated 10.05.1990 issued by the Government of Punjab, be also considered on delayed payment(s). However, if petitioner still feels aggrieved by any of the orders passed by the aforesaid authority, he shall be at liberty to approach this Court.
April 02, 2018 (JASPAL SINGH)
Ankur JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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