Punjab-Haryana High Court
Gurjant Singh vs Pspcl And Ors on 7 November, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.121-i
Civil Writ Petition No.25336 of 2017
DECIDED ON: November 07, 2017
GURJANT SINGH
..PETITIONER
VERSUS
PUNJAB STATE POWER CORPORATION LIMITED AND
OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Saravpreet Gurna, Advocate,
for the petitioner.
*****
JASPAL SINGH, J. (ORAL)
Through the instant civil writ petition, preferred under Article 226 of the Constitution of India, petitioner has sought the issuance of a writ in the nature of Mandamus directing the respondents to grant the benefit of 23 years advance promotional increments w.e.f. September 30, 2006 as per the principal policy under Finance Circulars No.17 dated April 23, 1990 amended from time to time along with consequential re-fixation of pay and retiral benefits and to release the appears of revised pay and retiral benefits along with interest @ 12% per annum.
2. Learned counsel for the petitioner contends that though a representation was made to the respondents on August 05, 2017 (P-6) but till date neither any reply to the said representation has been received nor any final order has been passed by the concerned Department.
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Civil Writ Petition No.25336 of 2017 --2--
3. Learned counsel for the petitioner further submits that he feels satisfied in case a direction is issued to respondents to decide his representation dated August 05, 2017 (P-6) within some specified period.
4. 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 his representation dated August 05, 2017 (P-6) 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.
5. However, if petitioner still feels aggrieved by any of the orders passed by the aforesaid authority, he shall be at liberty to approach this Court.
November 07, 2017 (JASPAL SINGH)
Ankur JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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