Punjab-Haryana High Court
Bua Dass vs Punjab State Power Corporation Limited ... on 18 December, 2019
Author: B.S.Walia
Bench: B.S.Walia
149
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.36678 of 2019
Date of Decision : 18.12.2019.
Bua Dass ...Petitioner
Versus
Punjab State Power Corporation Ltd. and another ...Respondents
Coram : Hon'ble Mr. Justice B.S.Walia
Present: Mr. D.S. Gurna, Advocate for the petitioner.
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B.S.WALIA, J. (Oral)
1. Grievance of the petitioner is of his having been transferred from Sub Division Hajipur falling under Mukerian Division in Hoshiarpur Circle and his services have been placed at the disposal of Chief Engineer, North Zone, Jalandhar, by way of a midterm transfer, in derogation of the transfer policy, Annexure P/2 dated 29.03.2010.
2. After arguing for some time, learned counsel for the petitioner prays for permission to withdraw the writ petition with liberty to file a representation before respondent No.2 and directions being issued to respondent No.2 to consider and decide the representation in case of receipt, in accordance with law in a time bound manner.
3. Without commenting on the merits of the claim or the entitlement of the petitioner to the relief claimed, the writ petition is permitted to be withdrawn with liberty to file representation before 1 of 2 ::: Downloaded on - 12-01-2020 19:25:58 ::: 2 CWP No.36678 of 2019 respondent No.2. In case any such representation is submitted by the petitioner within one week from the date of receipt of certified copy of this order, respondent No.2 shall consider and decide the same, in accordance with law, after taking into account all aspects of the matter, as expeditiously as possible.
(B.S.WALIA) JUDGE 18.12.2019.
rajesh.k.khurana
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
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