Punjab-Haryana High Court
Gurdev Singh Gill & Ors vs Punjab State Power Corporation Ltd & Ors on 17 November, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
CWP No. 23365 of 2014
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IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 23365 of 2014(O&M)
Date of decision:17.11.2014
Gurdev Singh Gill and ors. ..... Petitioners
Versus
The Punjab State Power Corporation Ltd. and ors. .... Respondents
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CORAM:HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
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Present: Mr. J.S. Jaidka, Advocate for the petitioners.
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HARINDER SINGH SIDHU,J The petitioner are either serving or retired employees of the respondent-Corporation and have worked or working on the post of Revenue Accountants and Divisional Accountants. Their grievance is that the post of Revenue Accountant is a promotional post from the post of Internal Auditor and, therefore, they are entitled to higher pay-scale than Internal Auditors.
The petitioners have submitted a representation (Annexure P-8) before the respondents regarding their claim.
Learned counsel for the petitioners states, that at this stage, the petitioners will be satisfied, if directions are issued to the respondents to decide the representation. DINESH KUMAR 2014.11.18 11:44 I attest to the accuracy and integrity of this document Chandigarh CWP No. 23365 of 2014 -2-
In view of the above, without commenting on the merits of the case, this petition is disposed of with a direction to respondent No.2 to consider and decide the representation of the petitioners dated 11.11.2014 (Annexure P-8) 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.
( HARINDER SINGH SIDHU ) JUDGE 17.11.2014 dinesh DINESH KUMAR 2014.11.18 11:44 I attest to the accuracy and integrity of this document Chandigarh