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Punjab-Haryana High Court

Hem Raj vs Bhakra Beas Management Board And Ors on 26 September, 2018

Author: Jaspal Singh

Bench: Jaspal Singh

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr. No.111
                                         Civil Writ Petition No.21245 of 2018
                                         DECIDED ON: September 26, 2018


HEM RAJ
                                                             ..PETITIONER

                                     VERSUS

BHAKRA BEAS MANAGEMENT                            BOARD,     SECTOR        19,
CHANDIGARH AND OTHERS

                                                           ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:     Mr. S.K. Gupta, Advocate,
             for the petitioner.

             *****

JASPAL SINGH, J. (ORAL)

Through the instant civil writ petition, preferred under Articles 226/227 of the Constitution of India, petitioner has sought an issuance of a writ in the nature of Mandamus directing the respondents to grant time bound promotional scale after 9/16 years from the date of his promotion to the post of Clerk after treating as induction post and to re-fix his pay w.e.f. due date and to grant arrear of pay and other consequential benefits with interest @ 18% p.a.

2. Learned counsel for the petitioner contends that though legal notice was served upon the respondents on 16.02.2018 (P-11) but till date neither any response to the said legal notice has been received nor any final action has been taken. He further submits that he feels satisfied in case a direction is issued to respondents to decide the above said legal notice (P-11), within some specified period.

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 Civil Writ Petition No.21245 of 2018                                  --2--

3. Without expressing any opinion on the merits of the case, instant petition is disposed of with a direction to respondents to look into the grievances unfolded by the petitioner in the legal notice dated 16.02.2018 (P-11) and to take a conscious decision by passing a speaking order, within a period of three months from the date of receipt of a certified copy of this order.

4. However, if petitioner still feels aggrieved by any of the orders passed by the aforesaid authority, he shall be at liberty to have recourse to the other remedies available under law as well as to approach this Court.

September 26, 2018                                        (JASPAL SINGH)
Ankur                                                         JUDGE

Whether speaking/reasoned               Yes
Whether reportable                      Yes/No




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