Jaswinder Pal Saini vs P.S.P.C.L And Ors on 7 January, 2015

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Punjab-Haryana High Court

Jaswinder Pal Saini vs P.S.P.C.L And Ors on 7 January, 2015

Bench: Harinder Singh Sidhu

                   IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                     CHANDIGARH

                                                      CWP No. 118 of 2015(O&M)
                                                      Date of decision:07.01.2015

            Jaswinder Pal Saini                                            ..... Petitioner

                                   Versus

            Pb. State Power Corporation Ltd., Patiala and ors.              .... Respondents

                                                 --

CORAM:HON'BLE MR.JUSTICE HARINDER SINGH SIDHU

Present: Mr. Kapill Kakkar, Advocate for the petitioner.

HARINDER SINGH SIDHU,J(ORAL) The father of the petitioner, who was working as Junior Engineer-2 with respondent No.2, has died in a road side accident in harness on 27.11.2007.

The petitioner has submitted a representation to the respondent stating that though he was granted solatium amounting to Rs.3,18,946/- in lieu of compassionate appointment in terms of the then existing instructions/policy of the respondent-Board but subsequently on 07.06.2010 the policy has been revised and now dependents of the deceased employer have been given right to choose between employment or solatium. He prays that he be given the benefit of the new policy and he is ready to refund the solatium amount received by him.

Learned counsel for the petitioner states that the petitioner has submitted numerous representations to the respondents to consider his case for compassionate appointment but no action on the same has been taken till today. He further states that at this stage, the petitioner would be satisfied, DINESH KUMAR 2015.01.14 10:24 I attest to the accuracy and integrity of this document Chandigarh CWP No. 118 of 2015 -2- if a direction is issued to respondent no.1 to decide the representations moved by the petitioner.

In view of the above, without commenting on the merits of the case, this petition is disposed of with a direction to respondent No.1 to consider and decide the representation of the petitioner (Annexure P-6) by passing a speaking order expeditiously, preferably, within a period of three months from the date of receipt of a certified copy of this order.




            07.01.2015                               ( HARINDER SINGH SIDHU )
            dinesh                                            JUDGE




DINESH KUMAR
2015.01.14 10:24
I attest to the accuracy and
integrity of this document
Chandigarh

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