Punjab-Haryana High Court
Cantonment Board Employees Union vs Union Of India And Ors on 29 January, 2016
Author: Sabina
Bench: Sabina
CWP No.1799 of 2016 1
114
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.1799 of 2016
Date of decision: January 29, 2016
Cantonment Board Employees Union
.......Petitioner
Versus
Union of India and others
.....Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. B.S. Jaswal, Advocate
for the petitioner.
*****
SABINA, J Petitioner has filed this petition under Article 226 of the Constitution of India seeking a writ in the nature of mandamus directing the respondents to grant increments to the employees after completion of 4, 9, and 14 years of service under the Assured Career Progression Scheme.
Learned counsel for the petitioners has submitted that the petitioner has moved a representation Annexure P-2 and reminder Annexure P-3 to respondent No.3 for redressal of its grievance, but no action has been taken on the same so far.
Accordingly, without adverting to the merits of the case, this petition is disposed of, with a direction to respondent No.3 to dispose of the representation Annexure -2 and reminder Annexure P-3 moved by the petitioner by passing a speaking order expeditiously, preferably within two months from the date of receipt of certified copy of this order.
(SABINA) JUDGE January 29, 2016 mahavir MAHAVIR SINGH 2016.01.29 16:48 I attest to the accuracy and authenticity of this document Chandigarh