Punjab-Haryana High Court
Ajmer Singh vs Punjab State Power Corp. Ltd. And Ors on 30 October, 2015
Author: Lisa Gill
Bench: Lisa Gill
117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 23014 of 2015 (O&M)
Date of decision : 30.10.2015
Ajmer Singh ....Petitioner
Versus
Punjab State Power Corporation Limited and others ....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Varinder Kumar Shukla, Advocate
for the petitioner.
***
LISA GILL, J.
Prayer in this writ petition is for grant of benefit of 23 years promotional increments to the petitioner in view of circular dated 23.04.1990 (Annexure P-1). Reliance is also placed on decision of this Court dated 24.01.2012 in CWP No. 10808 of 2007 titled as Paul Singh versus Punjab State Electricity Board, Patiala and other connected matters (Annexure P-2).
It is submitted that notice dated 05.09.2015 (Annexure P-10) has been served upon the respondents but to no avail. It is prayed that respondent No. 2 be directed to decide said notice in a time bound manner and afford benefits due to the petitioner.
Keeping in view the limited prayer addressed at the time of arguments, the facts and circumstances of the case but without expressing any opinion on the merits of the controversy, it is considered expedient to dispose of this writ petition with a direction to RITU SHARMA 2015.11.03 11:47 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 23014 of 2015 (O&M) -2- respondent No. 2 to expeditiously decide notice dated 05.09.2015 (Annexure P-10) submitted by the petitioner by passing a speaking order, preferably within a period of four months from receipt of certified copy of this order. Benefits, if any, found due to the petitioner shall be released expeditiously thereafter preferably within a period of six weeks. Arrears shall, however, be restricted to 38 months prior to filing of this writ petition.
Writ petition is, accordingly, disposed of.
(Lisa Gill)
October 30, 2015 Judge
rts
RITU SHARMA
2015.11.03 11:47
I attest to the accuracy and
authenticity of this document
Chandigarh