Punjab-Haryana High Court
Kulwant Kaur And Anr vs Pspcl And Ors on 15 March, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 6321 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 6321 OF 2018
DECIDED ON: MARCH 15, 2018
KULWANT KAUR AND ANR. .....PETITIONERS
VERSUS
PUNJAB STATE POWER CORP. LTD .....RESPONDENTS
AND OTHERS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mrs. Rupinder K Kanwal, Advocate
for the petitioners.
*****
JASPAL SINGH, J.
By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioners have sought issuance of a writ especially in the nature of mandamus, directing the respondents to grant the benefit of promotional increment(s) in view of circular dated 23.04.1990 (Annexure P-2) and especially in view of judgment passed by this Court in CWP No. 20139 of 2015 (Annexure P-4) granting the financial benefit of promotional increment to all employees who have completed 23 years of regular service as on March 17, 2010 along with interest @ 18% p.a.
2. At the very outset of the arguments, learned counsel for the petitioners submits petitioners feel satisfied in case direction is issued to respondent(s) to decide their respective representations dated 11.12.2017 and 17.11.2017 (Annexures P-6 and P-7), within a stipulated period.
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CWP No. 6321 OF 2018 --2--
3. Instant petition is disposed of with a direction to respondent No.1- Chairman-cum-Managing Director, Punjab State Power Corporation Ltd, Patiala to look into the grievances unfolded by the petitioners in their respective representations dated 11.12.2017 and 17.11.2017 (Annexures P-6 and P-7) and to decide the same as per circular dated 23.04.1990 (Annexure P-2) especially in view of judgment passed by this Court in CWP-20139-2015, captioned as "Chiman Singh v. Punjab State power Corporation Ltd. and ors", decided on 29.02.2016 (Annexure P-4), within a period of three months from the date of receipt of certified copy of this order.
4. However, if the petitioners still feel aggrieved against the order passed by the concerned authority, they shall be at liberty to have recourse to the other remedies as well as to approach this Court.
MARCH 15, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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