Gurmel Singh And Anr vs Punjab State Power Coprporation Ltd And ... on 20 November, 2017

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Punjab-Haryana High Court

Gurmel Singh And Anr vs Punjab State Power Coprporation Ltd And ... on 20 November, 2017

Bench: Jaspal Singh

120          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                       CWP No. 26467 of 2017
                                       DECIDED ON: NOVEMBER 20, 2017

GURMEL SINGH AND ANR

                                                                  .....PETITIONERS

                                    VERSUS


PUNJAB STATE POWER COPRPORATION LTD AND ORS

                                                                 .....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JASPAL SINGH.

Present:   Mr. Peeush Gagneja, Advocate
           for the petitioners.

           *****

JASPAL SINGH, J (ORAL)

By virtue of instant petition preferred under Articles 226/227 of the Constitution of India, petitioners have sought the issuance of a writ in the nature of Mandamus directing the respondents to grant the benefits of promotional increments to them, in view of the circular dated April 23, 1990 (P-4) as well as in view of the judgment (P-5) for which a legal notice (P-6) has also been submitted by the petitioners.

2. Learned counsel for the petitioners has submitted that though a legal notice dated May 04, 2017 (P-6) was served upon the respondents but till date neither any reply to the said legal notice has been received nor any conscious decision has been taken on the same. Learned counsel for the petitioners further submit that he feels satisfied in case a direction is issued to respondent No. 2 to consider and decide the afore-said legal notice (P-6) in a time bound manner.

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3. Accordingly, instant petition is disposed of with a direction to respondent No.2 to look into the grievances unfolded by the petitioners in the legal notice dated May 04, 2017 (P-6) and to decide the same in accordance with law, circulars as well as in view of judgment passed by this Court in CWP No. 10808 of 2017, titled as Paul Singh vs. Punjab State Electricity Board, Patiala, decided on January 24, 2012 (P-5) within a period of three months from the date of receipt of certified copy of this order.

4. However, in case petitioners still feel aggrieved by any order of the afore-said authority, they shall be at liberty to approach this Court.

NOVEMBER 20, 2017                                            (JASPAL SINGH)
sham                                                             JUDGE

Whether speaking/reasoned        Yes/No
Whether reportable               Yes/No




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