Punjab-Haryana High Court
Som Dutt vs Uttar Haryana Bijli Vitran Nigam Ltd And ... on 29 April, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 8140 of 2015 (O&M)
Date of decision: 29.04.2015
Som Dutt
...Petitioner
Versus
UHBVN Ltd. and others
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Vishva Nath Sharma, Advocate for the petitioner.
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Jitendra Chauhan, J. (Oral)
By way of the instant writ petition, under Article 226 of the Constitution of India, the petitioner seeks directions to the respondents to pay the interest according to the notification dated 20.02.2002 (Annexure P-5) on the delayed payment of pensionary benefits.
The learned counsel contends that for the redressal of his grievance, the petitioner had served legal notice dated 27.02.2015 (Annexure P-4), however, the same has not been decided so far. It is further asserted that the case of the petitioner is squarely covered by the ratio of law laid down in The Financial Commissioner and Principal Secretary to Govt. of Haryana, Irrigation Department, Civil Secretariat, Chandigarh Vs. Hasan Singh Kanwar, 2010(1) SLR 788.
Keeping in view the prayer made in the petition, without adverting to the merits of the case, the present petition is disposed of with a direction to the competent authority, to decide the legal notice (Annexure P-4), in terms of Hasan Singh Kanwar's case, by passing a speaking order, within a period of four months from the date of receipt of a certified copy of this order.
29.04.2015 (JITENDRA CHAUHAN)
sumit.k JUDGE
KUMAR SUMIT
2015.04.29 16:05
I attest to the accuracy and
authenticity of this document