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Punjab-Haryana High Court

Jai Kumar Sharma vs Haryana Power Generation Corporation ... on 7 February, 2013

Author: Rajesh Bindal

Bench: Rajesh Bindal

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH


                             CWP No.7730 of 2010 (O & M)
                             Date of Decision: 07.02.2013

Jai Kumar Sharma
                                                           ....Petitioner

                        versus
Haryana Power Generation Corporation Limited and others

                                                       ....Respondents

CORAM:        HON'BLE MR.JUSTICE RAJESH BINDAL

Present:      Mr.J.S.Maanipur, Advocate
              for the petitioner

              Mr.Praveen Gupta, Advocate
              for the respondents
                   ****

RAJESH BINDAL J.

The petitioner approached this Court with a grievance that though his junior had been promoted from the post of Plant Attendant to Junior Engineer, however, the case of the petitioner was not considered.

During the pendency of the writ petition, the respondents have promoted the petitioner vide order dated 18.10.2011 with immediate effect.

Learned counsel for the petitioner submitted that as the petitioner is entitled to be granted the benefit of promotion from the date his junior was promoted but still as he has now been promoted he may be permitted to withdraw the present petition with liberty to make a representation to the authorities for granting him the benefits from the date his junior was promoted and the representation be directed to be disposed of within certain specific time. CWP No.7730 of 2010 -2-

Learned counsel for the respondents does not have any objection to the prayer made by the petitioner. He submitted that as and when a representation is made by the petitioner claiming the relief as stated above, the same shall be considered and decided by a competent authority within a period of three months from the date of receipt thereof.

In view of the aforesaid stand of the learned counsel for the parties, the writ petition is disposed of.

(RAJESH BINDAL) JUDGE 07.02.2013 neenu