Punjab-Haryana High Court
Ved Singh Malik vs Haryana Power Generation Corporation ... on 20 May, 2010
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 9337 of 2010
Date of Decision: 20.5.2010
Ved Singh Malik
....Petitioner.
Versus
Haryana Power Generation Corporation Ltd. and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. J.K. Goel, Advocate for the petitioner.
AJAY KUMAR MITTAL, J.
In this writ petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing respondents No.1 and 2 to grant him the deemed date of promotion as Helper Grade-I w.e.f. 5.9.1991 and to step up his pay at par with respondent No.3 and pay him all consequential benefits.
Learned counsel for the petitioner submits that the petitioner has sent a legal notice dated 12.2.2010 (Annexure P-5) to respondents No.1 and 2 for the same relief as claimed in this writ petition but no action has been taken thereon so far and he shall feel satisfied if a direction is issued to them to decide the same in a given time frame.
After hearing the learned counsel for the petitioner and perusing the file, the present writ petition is disposed of with a direction to the concerned respondent to take a decision on the legal notice (Annexure P-5) sent by the petitioner within a period of three months from the date of receipt of a certified copy of this order by passing a speaking order.
May 20, 2010 (AJAY KUMAR MITTAL) gbs JUDGE