Punjab-Haryana High Court
Jaswant Singh vs Pspcl And Others on 7 July, 2014
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.12826 of 2014
Date of decision:- 07.07.2014.
Jaswant Singh
......Petitioner
Versus
PSPCL and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. V.K. Shukla, Advocate for the petitioner.
****
SABINA, J.
Petitioner has filed this petition seeking a direction to the respondents to remove the pay anomaly of the petitioner vis-a-vis his junior Rajwinder Singh.
Learned counsel for the petitioner has submitted that for redressal of his grievance, petitioner had served notice (Annexure P-6) to the respondents but no action has been taken on the same so far.
Accordingly, without expressing any opinion on the merits of the case, this petition is disposed of with a direction to respondent No.1 to dispose of the notice (Annexure P-6) expeditiously, in accordance with law, preferably within three months from the date of receipt of the certified copy of this order, by passing a speaking order.
(SABINA) JUDGE July 07, 2014.
sandeep sethi Sandeep Sethi 2014.07.08 09:37 I attest to the accuracy and integrity of this document