Punjab-Haryana High Court
Jeet Singh vs Punjab State Power Corporation Ltd And ... on 31 May, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-27130-2019 (O&M) and other connected cases 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(101) CWP-27130-2019 (O&M)
and other connected cases
Date of Decision : May 31, 2022
Shavinder Singh .. Petitioner
Versus
Punjab State Power Corporation Limited and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. P.K. Goklaney, Advocate, with
Mr. Ashish Goklaney, Advocate,
Mr. Brijesh Nandan, Advocate,
Mr. Nitesh Singla, Advocate,
Mr. Sunny Singla, Advocate,
Mr. Peeush Gagneja, Advocate,
Mr. Madhav Pokhrel, Advocate,
Mr. Divyadeep Walia, Advocate,
Ms. Tuneet Walia, Advocate,
Mr. Pankaj Sharma, Advocate,
Ms. Rupinder K. Kanwal, Advocate, with
Mr. Raj Kumar, Advocate,
Ms. Sonia G. Singh, Advocate,
Mr. M.K. Dogra, Advocate,
Mr. Pawan Kumar, Advocate,
Mr. J.S. Jaidka, Advocate,
Mr. B.D. Sharma, Advocate,
Mr. Vishal Nehra, Advocate,
Mr. Virinder Kumar Shukla, Advocate
Ms. Shikha Khullar, Advocate, and
Mr. Gagneshwar Walia, Advocate,
for the petitioners.
Mr. Sehajbir Singh, Advocate, with
Ms. Naina Singh, Advocate,
Mr. Sukant Gupta, Advocate,
Mr. Parminder Singh, Advocate,
Mr. Jaipal Sandhu, Advocate,
Mr. Shiv Kumar Sharma, Advocate,
Mr. Raghav Gulati, Advocate,
Mr. Pratham Sethi, Advocate and
Mr. Harmanpreet Singh, Advocate,
for the respondents.
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CWP-27130-2019 (O&M) and other connected cases 2
HARSIMRAN SINGH SETHI J. (ORAL)
CM-4574-CWP-2020 in CWP-36164-2019 As prayed for, application is allowed.
CWP-27130-2019 (O&M) and other connected cases The present order shall dispose of a bunch of writ petitions wherein, the petitioner(s) have prayed for the grant of promotional increments after completion of 23 years of service, which benefit has been declined to them on various grounds. In all the petitions, the same relief has been prayed for.
The benefit of promotional increment on completion of 23 years service was extended to the employees for the first time vide Finance Circular No.17/1990 dated 23.04.1990. In paragraph 2 of the said circular, certain conditions were mentioned for the grant of said promotional increment. The said circular also granted the benefit of placement in promotional scale after 9 and 16 years and conditions were mentioned in the said circular itself as to who are eligible for the grant of the said promotional scale after 9/16 years as well as promotional increment after completion of 23 years of service.
It is a conceded position that for the grant of promotional increment on completion of 23 years of service as per Finance Circular No.17/1990 dated 23.04.1990 passing of the departmental examination was not ascertained.
In the year 2010, the respondents-Board in its wisdom tried to impose the condition requiring passing of the departmental examination for the grant of promotional increment on completion of 23 years of service but with retrospective effect i.e from 01.01.1986 which act created a grievance 2 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 3 with the employees and the said retrospective amendment was challenged before this Court. The question before this Court, at the said point of time, was whether, the imposition of condition of passing of departmental examination, with retrospective effect, was within the jurisdiction of the respondents-Corporation or not. The said question of law ultimately came to be decided by the Division Bench of this Court while passing order in LPA No.997 of 2016 titled as Punjab State Power Corporation Limited Patiala and others versus Nirmala Rani and other connected cases, decided on 22.09.2016. The relevant paragraph 26 of the judgment is as under:-
"26. In conclusion, therefore, we have no hesitation in holding that the withdrawal of the benefit for promotional increment as contained in Feature Nos. 7 and 8 of the original circular dated 23.04.1990 by the appellant authorities has no validity in the eyes of law qua those employees who had already become eligible for promotion as on 17.10.2010 and who otherwise were eligible for the same by virtue of the eligibility criteria in force till that date. Of course such deletion of Feature Nos. 7 and 8 would be valid prospectively as against the other class of employees, who did not meet up the prescribed criteria as noted in Para No.7 earlier, or had not yet put in the requisite length of service (23 years)."
The retrospective imposition of the condition of passing of the examination was held to be bad but the passing of examination so as to become eligible for the grant of promotional increment after 23 years of service was allowed to operate with prospective effect only, i.e. from October 2010 onwards.
Apart from this, there have been changes in the eligibility conditions by the respondents-Corporation time and again wherein, certain 3 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 4 conditions, though initially were part of the Circular dated 23.04.1990, were later on deleted and certain conditions which were not part of the Circular dated 23.04.1990, were also included for deciding the eligibility for the grant of promotional increment to be granted after rendering 23 years of service.
The grievances which have been raised by the petitioners in the present writ petitions is on two accounts firstly, that the instructions which have been issued by the respondents-Corporation on 01.10.2018 by which, certain eligibility conditions have been deleted for the grant of promotional increment after 23 years of service including the condition of passing of the departmental examination, is being considered prospective in operation and not retrospective by the respondents-Corporation. The other grievance of the petitioners is on case to case basis with regard to their entitlement for the grant of promotional increment to the petitioners keeping in view the conditions which were prevalent on the date when an employee completed 23 years of service. Learned counsel for the petitioners submit that the petitioners who qualified all the eligibility conditions either on the date when they complete 23 years of service or on a subsequent date, however their claims have still been declined.
After arguing for some time, learned counsel for the petitioners submitted that the petitioners do not press their challenge to the instructions dated 01.10.2018 at this stage and will confine their argument to contend that the petitioners are entitled for the grant of 23 years promotional increment as the orders passed by the respondents-Corporation declining the said benefit is contrary to the facts, instructions prevalent at the relevant time as well as pronouncement of the competent Courts of law on the said 4 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 5 aspect.
The challenge to the instructions dated 01.10.2018 though raised but has not been pressed by the petitioners at this stage and therefore, no finding on the said aspect is being rendered by this Court.
Learned counsel appearing on behalf of the respondents- Corporation, who is being assisted by Mr. Naresh Kumar Sharma, Deputy Secretary, Finance, PSPCL, Patiala, submits that being a welfare corporation, the Corporation does not want to deny a legitimate claim of any of its employee in case covered under the rules/instructions. Learned counsel for the respondents submit that though, the claim of the petitioners have been declined by the authorities concerned, which order has been challenged by them in the present proceedings but, the corporation is not averse of reconsideration in case, any of the petitioners represents against the impugned order pointing towards any factual discrepancy in the order declining them the benefits. Learned counsel for the respondents- Corporation further submits that he has instructions to submit that the Corporation will consider the claim of each employee, who has approached this Court afresh keeping in view the instructions which were prevalent on the date of his/her eligibility for the grant of 23 years promotional increment.
Learned counsel for the respondents further submits that the only request of the Corporation is that the employee concerned should file appropriate claim bringing out the discrepancy, which according to them, is part of the impugned order, which needs consideration at the hands of the Corporation. Learned counsel for the respondents further submits that the grounds given for declining of the claim of the petitioner already, which 5 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 6 have been impugned in the present petitions, will not be taken as a ground ipso facto to decline the claim again without rendering appropriate consideration to the claim which will be raised by the petitioners and objection to the impugned orders, will be considered with open mind subject to the eligibility as envisaged under the instructions which were prevalent at the time when the said petitioners became eligible for the grant of promotional increment on completion of 23 years of service and appropriate speaking order will be passed in each case. Learned counsel for the respondents-Corporation further submit that in case after reconsideration, claim of any employee is found to be genuine, he/she will be granted the benefit and the impugned order passed will be suitably modified.
Learned counsel for the respondents further clarifies/submits that it may be a case that an employee might be ineligible on a particular date when he completes 23 years of service but in case he remains in service and thereafter, becomes eligible due to subsequent notification issued by the respondents-Corporation, the Corporation will consider his/her case on the said date of eligibility also.
This Court has been assured by the respondents that the orders already passed declining the claim of the petitioners will not be taken into account in case, an employee makes out a case for reconsideration of the same in the representation which is to be submitted after the passing of the order in the present case.
Proposal of reconsideration of the cases by the Corporation is accepted by the learned counsel appearing on behalf of the petitioner(s).
Keeping in view the above assurance given by the Corporation, 6 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 7 the impugned orders are not being set aside as Corporation has undertaken to reconsider the issue on case to case basis in case, the petitioners raise any grievance qua the same before the authorities concerned.
The petitioners are granted time upto 31.08.2022 to raise objections before the respondents-Corporation in respect of any orders, which have been passed by the respondents-Corporation declining them the grant of promotional increment after rendering 23 years of service.
The time limit for filing the objections has been set as the petitioners are in litigation since long and most of them have retired from service.
The present writ petitions are hereby disposed of with the direction to the respondents-Corporation that in case, any of the petitioners, raise any grievance, within the time limit specified hereinbefore, with regard to the declining of their claim by the authorities concerned by pointing out certain factual aspect or bringing to the notice of the authorities that they are eligible for the grant of the benefit of promotional increment after 23 years of service, the Corporation, as undertaken, will pass appropriate orders on their representation within a period of three months from the receipt of the same and in case, after passing of the order, the petitioners are found entitled for any benefit, the same be also released to them within a period of four weeks thereafter.
The present petitions are disposed of in above terms.
May 31, 2022 (HARSIMRAN SINGH SETHI) harsha JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 7 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 8 Following writ petitions are disposed of by the above said order.
Sr. Case No. Parties Name No. CWP-27668-2019 TARLOK SINGH V/S PUNJAB STATE POWER 1 CORPORATION LTD AND OTHERS CWP-31535-2019 CHANDUL V/S PUNJAB STATE POWER 2 CORPORATION LTD. AND OTHERS CWP-27416-2019 BUTA SINGH V/S PUNJAB STATE POWER 3 CORPORATION AND OTHERS CWP-27420-2019 JASBIR SINGH WALIA V/S THE PUNJAB STATE POWER CORPORATION LIMITED AND 4 ANOTHER CWP-27692-2019 BALIHAR SINGH V/S PUNJAB STATE POWER 5 CORPORATION LTD AND OTHERS SSSSS CWP-29920-2019 KASHMIRI LAL V/S PUNJAB STATE POWER 6 CORPORATION AND ORS, CWP-30102-2019 PREM CHAND V/S PUNJAB STATE POWER 7 CORPORATION LTD AND ORS CWP-30164-2019 CHARAN SINGH V/S PUNJAB STATE POWER 8 CORPORATION LTD AND ORS CWP-30249-2019 NASIB SINGH V/S PUNJAB STATE POWER 9 CORPORATION LTD. AND ORS CWP-30457-2019 SUKHDEV RAJ V/S PUNJAB STATE POWER 10 CORPORATION LTD AND ORS CWP-31502-2019 HARPAL SINGH V/S PUNJAB STATE POWER 11 CORPORATION LTD AND ORS CWP-31539-2019 SUKHDEV SINGH V/S PUNJAB STATE POWER 12 CORPORATION LTD AND OTHERS CWP-31598-2019 KARAMJIT SINGH V/S PUNJAB STATE POWER 13 CORPORATION LTD AND OTHERS CWP-31658-2019 OM PARKASH V/S PUNJAB STATE POWER 14 CORPORATION LTD AND OTHERS CWP-31659-2019 VIRSA SINGH V/S PUNJAB STATE POWER 15 CORPORATION LTD AND OTHERS CWP-33093-2019 SURJEET KUMAR V/S V/S PUNJAB STATE 16 POWER CORPORATION LTD AND OTHERS CWP-33959-2019 MAKHAN SINGH V/S PUNJAB STATE POWER 17 CORPORATION LTD AND OTHERS CWP-34709-2019 BHOLA RAM V/S PUNJAB STATE POWER 18 CORPORATION LTD AND OTHERS CWP-34723-2019 RANJEET SINGH V/S PUNJAB STATE POWER 19 CORPORATION LTD AND OTHERS CWP-34732-2019 BHIM SAIN V/S PUNJAB STATE POWER 20 CORPORATION LTD AND OTHERS 8 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 9 Sr. Case No. Parties Name No. CWP-34986-2019 JAGTAR SINGH V/S PUNJAB STATE POWER 21 CORPORATION LTD AND OTHERS CWP-35413-2019 BHUPINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LTD AND 22 OTHERS CWP-35414-2019 JAGDISH RAI PURI V/S PUNJAB STATE POWER 23 CORPORATION LTD AND OTHERS CWP-35419-2019 VIDIA BAI V/S PUNJAB STATE POWER 24 CORPORATION LTD AND OTHERS CWP-35442-2019 PHUMAN SINGH V/S PUNJAB STATE POWER 25 CORPORATION LTD AND OTHERS CWP-35455-2019 RANJIT SINGH V/S PUNJAB STATE POWER 25 CORPORATION LTD AND OTHERS CWP-35515-2019 GURNAIB SINGH V/S PUNJAB STATE POWER 27 CORPORATION LTD AND OTHERS CWP-35606-2019 MUKHTIAR SINGH V/S PUNJAB STATE POWER 28 CORPORATION LTD AND OTHERS CWP-35628-2019 HARDEV SINGH V/S PUNJAB STATE POWER 29 CORPORATION LTD AND OTHERS CWP-35631-2019 TARO BAI V/S PUNJAB STATE POWER 30 CORPORATION LTD AND OTHERS CWP-35662-2019 PRITHVI RAJ V/S PUNJAB STATE POWER 31 CORPORATION LTD AND OTHERS CWP-35673-2019 BALWANT SINGH V/S PUNJAB STATE POWER 32 CORPORATION LTD AND OTHERS CWP-35695-2019 RANI V/S PUNJAB STATE POWER 33 CORPORATION LTD AND OTHERS CWP-35734-2019 PRITAM SINGH V/S PUNJAB STATE POWER 34 CORPORATION LTD AND OTHERS CWP-35741-2019 BACHITTAR SINGH V/S PUNJAB STATE POWER 35 CORPORATION LTD AND ORS CWP-35966-2019 TEJ SINGH V/S PUNJAB STATE POWER 36 CORPORATION LIMITED AND OTHERS CWP-35976-2019 GURRAN DITTA SINGH V/S PUNJAB STATE 37 POWER CORPORATION LIMITED AND OTHERS CWP-35977-2019 PREM SINGH V/S PUNJAB STATE POWER 38 CORPORATION LIMITED AND OTHERS CWP-36028-2019 JAGDISH RAI V/S PUNJAB STATE POWER 39 CORPORATION LTD AND ORS CWP-36074-2019 BALBIR SINGH V/S PUNJAB STATE POWER 40 CORPORATION LTD AND ORS CWP-36076-2019 NEELA SINGH V/S PUNJAB STATE POWER 41 CORPORATION LIMITED AND OTHERS CWP-36160-2019 HANS RAJ AND OTHERS V/S PUNJAB STATE 42 POWER CORPORATION LIMITED AND OTHERS CWP-36164-2019 BUTA SINGH V/S PUNJAB STATE POWER 43 (O&M) CORPORATION LTD AND OTHERS 9 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 10 Sr. Case No. Parties Name No. CWP-36166-2019 JEET SINGH V/S PUNJAB STATE POWER 44 CORPORATION LTD AND OTHERS CWP-36459-2019 BARHAM DASS V/S PUNJAB STATE POWER 45 CORPORTION LTD AND ORS CWP-36470-2019 PREM SAGAR AND OTHERS V/S PUNJAB STATE 46 POWER CORPORATION LIMITED AND ORS CWP-36957-2019 BALDEV SINGH V/S PUNJAB STATE POWER 47 CORPORATION LTD AND ORS CWP-37003-2019 SADIQ MOHMAD V/S PUNJAB STATE POWER 48 CORPORATION LTD AND OTHERS CWP-37034-2019 KARTARO BAI V/S PUNJAB STATE POWER 49 CORPORATION LTD AND ORS CWP-37043-2019 GIAN SINGH V/S PUNJAB STATE POWER 50 CORPORATION LTD AND ORS CWP-37415-2019 OM PARKASH V/S PUNJAB STATE POWER CORPORATION LTD. AND OTHERS 51 CWP-37473-2019 KIRPAL SINGH AND OTHERS V/S PUNJAB STATE 52 POWER CORPORATION LTD AND OTHERS CWP-763-2020 GURCHARAN SINGH V/S PUNJAB STATE 53 POWER CORPORATION LTD AND OTHERS CWP-33953-2019 CHARAN SINGH V/S PUNJAB STATE POWER 54 CORPORATION LTD. AND OTHERS CWP-4184-2020 GURCHARAN SINGH V/S PUNJAB STATE 55 POWER CORPORATION LTD AND OTHERS CWP-4282-2020 RAJ KUMAR KANDA V/S PUNJAB STATE 56 POWER CORPORATION LTD AND OTHERS CWP-632-2021 KARNAIL SINGH V/S PUNJAB STATE POWER 57 CORPORATION LTD AND ANR CWP-9805-2021 SARDARI LAL V/S PUNJAB STATE POWER 58 CORPORATION LTD. AND OTHERS 59 CWP-14941-2018 GURDEV SINGH V/S PSPCL AND ORS CWP-27398-2019 HAKAM SINGH V/S PUNJAB STATE POWER 60 CORPORATION LIMITED AND OTHERS CWP-27414-2019 DARSHAN SINGH V/S PUNJAB STATE POWER 61 CORPORATION LTD AND OTHERS CWP-27800-2019 GURNAM SINGH V/S PUNJAB STATE POWER 62 CORPORATION LTD AND OTHERS CWP-28839-2019 MILAP CHAND V/S PUNJAB STATE POWER 63 CORPORATION LTD AND ORS CWP-30506-2019 JAGIR SINGH V/S PUNJAB STATE POWER 64 CORPORATION LTD AN ORS CWP-27206-2019 GURSEWAK SINGH V/S PUNJAB STATE POWER 65 CORPORATION AND OTHERS CWP-36082-2019 ASHOK KUMAR V/S PUNJAB STATE POWER 66 CORPORATION LIMITED AND OTHERS 10 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 11 Sr. Case No. Parties Name No. CWP-35454-2019 RESHAM SINGH V/S PUNJAB STATE POWER 67 CORPORATION LTD. AND OTHERS CWP-35469-2019 LAL SINGH V/S PUNJAB STATE POWER 68 CORPORATION LTD AND OTHERS CWP-28893-2019 KASTURI LAL V/S PUNJAB STATE POWER 69 CORPORATION LTD AND ORS CWP-33529-2019 SUKHWINDER KAUR V/S PUNJAB STATE POWER CORPORATION LTD AND ORS 70 CWP-31785-2019 RAM SAGAR AND OTHERS V/S PUNJAB STATE 71 POWER CORPORATION LIMITED AND OTHERS CWP-37481-2019 KARAMJIT SINGH V/S PUNJAB STATE POWER 72 CORPORATION LTD AND OTHERS CWP-37556-2019 NARINDER SINGH V/S PUNJAB STATE POWER 73 CORPORATION LTD AND OTHERS CWP-1198-2020 HARBANS LAL V/S THE PUNJAB STATE POWER 74 CORPORATION LTD AND ORS CWP-1200-2020 BIKRAMJIT SINGH V/S THE PUNJAB STATE 75 POWER CORPORATION LIMITED LTD AND ORS CWP-1734-2020 KAUR SINGH AND ORS V/S PUNJAB STATE 76 POWER CORPORATION LTD AND ORS CWP-1874-2020 GURDEEP SINGH V/S PUNJAB STATE POWER 77 CORPORATION LIMITED AND OTHERS CWP-1885-2020 GURDEEP SINGH V/S THE PUNJAB STATE 78 POWER CORPORATION LIMITED AND OTHERS CWP-2524-2020 RAVI KANT V/S PUNJAB STATE POWER CORPORATION LTD. AND ORS 78 CWP-2527-2020 RAM KUMAR V/S PUNJAB STATE POWER 80 CORPORATION LTD AND ORS CWP-2562-2020 JASBIR SINGH V/S PUNJAB STATE POWER 81 CORPORATION LTD AND ORS CWP-2614-2020 KRISHAN KUMAR V/S PUNJAB STATE POWER CORPORATION LTD AND ORS 82 CWP-2656-2020 SEWAK SINGH V/S PUNJAB STATE POWER 83 CORPORATION LTD AND ORS CWP-2697-2020 NIRMALA RANI V/S PUNJAB STATE POWER 84 CORPORATION LTD AND ORS CWP-2739-2020 HARBHAJAN SINGH V/S PUNJAB STATE POWER 85 CORPORATION LTD AND ORS CWP-2754-2020 HARI CHAND V/S PUNJAB STATE POWER 86 CORPORATION LTD AND ORS CWP-2767-2020 RANJIT SINGH V/S PUNJAB STATE POWER 87 CORPORATION LTD AND ORS 11 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 12 Sr. Case No. Parties Name No. CWP-4553-2020 JAGROOP SINGH V/S PUNJAB STATE POWER 88 CORPORATION LIMITED AND OTHERS CWP-5093-2020 PARVEEN KUMAR V/S PUNJAB STATE POWER 89 CORPORATION LTD AND ORS CWP-5114-2020 BOOTA RAM V/S PUNJAB STATE POWER 90 CORPORATION LTD AND ORS CWP-5128-2020 MOHINDER PAL V/S PUNJAB STATE 91 TRANSMISSION CORPORATION LTD AND ORS CWP-5143-2020 TEJA SINGH V/S PUNJAB STATE POWER 92 CORPORATION LTD AND ORS CWP-2716-2020 GURDIAL SINGH AND ORS V/S PUNJAB STATE 93 POWER CORPORATION LIMITED AND ANR CWP-2963-2020 MAJOR SINGH V/S PUNJAB STATE POWER 94 CORPORATION LTD. AND ORS CWP-2978-2020 MOHINDER SINGH V/S PUNJAB STATE POWER 95 CORPORATION LTD. AND ORS CWP-2982-2020 MALKIAT SINGH V/S PUNJAB STATE POWER 96 CORPORATION LTD. AND ORS CWP-2983-2020 OM PARKASH V/S PUNJAB STATE POWER 97 CORPORATION LTD. AND OTHERS CWP-2985-2020 AVTAR SINGH V/S PUNJAB STATE POWER CORPORATION LTD. AND OTHERS 98 CWP-2992-2020 RAVI SHANKAR V/S PUNJAB STATE POWER 99 CORPORATION LTD. AND ORS CWP-3008-2020 RAGHBIR CHAND V/S PUNJAB STATE POWER 100 CORPORATION LTD. AND ORS CWP-3009-2020 PIARA SINGH V/S PUNJAB STATE POWER 101 CORPORATION LTD. AND ORS CWP-3016-2020 VED PARKASH V/S PUNJAB STATE POWER 102 CORPORATION LTD. AND OTHERS CWP-3030-2020 MOHINDER KAUR V/S PUNJAB STATE POWER 103 CORPORATION LTD. AND ORS CWP-3032-2020 KRISHNA MASIH V/S PUNJAB STATE POWER 104 CORPORATION LTD. PATIALA AND ORS CWP-3065-2020 KALAWANTI V/S PUNJAB STATE POWER 105 CORPORATION LTD AND OTHERS CWP-3076-2020 HARCHAND SINGH V/S PUNJAB STATE POWER 106 CORPORATION LTD AND OTHERS CWP-3077-2020 BALDEV SINGH V/S PUNJAB STATE POWER 107 CORPORATION LTD AND ORS CWP-3078-2020 SADHU RAM V/S PUNJAB STATE POWER 108 CORPORATION LTD AND ORS CWP-3079-2020 BALJIT KAUR V/S PUNJAB STATE POWER 109 CORPORATION LTD AND ORS 12 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 13 Sr. Case No. Parties Name No. CWP-3112-2020 ROOP SINGH V/S PUNJAB STATE POWER 110 CORPORATION LTD AND OTHERS CWP-3145-2020 KARAM SINGH V/S PUNJAB STATE POWER CORPORATION LTD AND ORS 111 CWP-3150-2020 GURDEV SINGH V/S PUNJAB STATE POWER 112 CORPORATION LTD. AND ORS CWP-3174-2020 AVTAR SINGH V/S THE PUNJAB STATE POWER 113 CORPORATION LIMITED LTD AND OTHERS CWP-3175-2020 RAMESH CHANDER V/S THE PUNJAB STATE 114 POWER CORPORATION LIMITED LTD AND ORS CWP-4188-2020 HARPAL SINGH V/S PUNJAB STATE POWER 115 CORPORATION LTD AND OTHERS CWP-4195-2020 SUKHDEV SINGH V/S PUNJAB STATE POWER 116 CORPORATION LTD AND OTHERS CWP-4197-2020 DARSHAN SINGH V/S PUNJAB STATE POWER 117 CORPORATION LTD AND OTHERS CWP-4228-2020 NIRMAL SINGH V/S PUNJAB STATE POWER 118 CORPORATION LTD AND OTHERS CWP-4239-2020 ASHOK KUMAR V/S PUNJAB STATE POWER 119 CORPORATION LTD AND OTHERS CWP-4272-2020 SHARANJIT KAUR V/S PUNJAB STATE POWER 120 CORPORATION LTD. AND ORS CWP-4284-2020 BALWINDER SINGH V/S PUNJAB STATE POWER 121 CORPORATION LTD AND OTHERS CWP-4502-2020 AMIR CHAND V/S PUNJAB STATE POWER CORPORATION LIMITED AND OTHERS 122 CWP-4508-2020 MANJIT SINGH V/S PUNJAB STATE POWER 123 CORPORATION LTD AND OTHERS CWP-4514-2020 BALDEV SINGH V/S PUNJAB STATE POWER 124 CORPORATION LTD. AND ORS CWP-4515-2020 AMARJEET SINGH V/S PUNJAB STATE POWER 125 CORPORATION LIMITED AND OTHERS CWP-4516-2020 JASWINDER SINGH V/S PUNJAB STATE POWER 126 CORPORATION LIMITED AND OTHERS CWP-4517-2020 MEHAR SINGH V/S PUNJAB STATE POWER 127 CORPORATION LTD. AND ORS CWP-4523-2020 AJIT SINGH V/S PUNJAB STATE POWER 127 CORPORATION LTD AND OTHERS CWP-4525-2020 HARBHAGWAN V/S PUNJAB STATE POWER 129 CORPORATION LIMITED AND OTHERS CWP-4532-2020 SURINDER PAL V/S PUNJAB STATE POWER 130 CORPORATION LIMITED AND OTHERS CWP-4537-2020 USHA RANI V/S PUNJAB STATE POWER 131 CORPORATION LIMITED AND OTHERS 13 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 14 Sr. Case No. Parties Name No. CWP-4539-2020 BHAGWAN SINGH V/S PUNJAB STATE POWER CORPORATION LTD. AND ORS 132 CWP-4541-2020 SUSHILA DEVI V/S PUNJAB STATE POWER 133 CORPORATION LTD AND OTHERS CWP-4551-2020 HARBANS LAL V/S PUNJAB STATE POWER 134 CORPORATION LTD. AND ORS CWP-4564-2020 HARJIT SINGH V/S PUNJAB STATE POWER 135 CORPORATION LTD. AND ORS. CWP-4569-2020 SUKHMANDER SINGH V/S PUNJAB STATE 136 POWER CORPORATION LIMITED AND OTHERS CWP-4573-2020 PIARA SINGH V/S PUNJAB STATE POWER 137 CORPORATION LTD AND ORS CWP-4587-2020 BUTA SINGH V/S PUNJAB STATE POWER 138 CORPORATION LTD AND ORS CWP-4596-2020 HARJINDER SINGH V/S PUNJAB STATE POWER 139 CORPORATION LIMITED AND OTHERS CWP-5253-2020 DUNGAR RAM V/S PUNJAB STATE POWER 140 CORPORATION LTD AND OTHERS CWP-5273-2020 DEV RAJ V/S PUNJAB STATE POWER 141 CORPORATION LTD AND ORS CWP-5323-2020 SHAM LAL V/S PUNJAB STATE POWER CORPORATION LIMITED. AND ORS 142 CWP-5332-2020 GURNAM SINGH V/S PUNJAB STATE POWER 143 CORPORATION LTD. AND ORS CWP-5345-2020 JANARADHAN MEHTO V/S PUNJAB STATE 144 POWER CORPORATION LTD. AND ORS CWP-5394-2020 HARBANS SINGH V/S PUNJAB STATE POWER 145 CORPORATION LTD AND ORS CWP-5419-2020 PIARA SINGH V/S PUNJAB STATE POWER 146 CORPORATION LTD AND ORS CWP-5420-2020 RESHAM SINGH V/S PUNJAB STATE POWER 147 CORPORATION LTD AND ORS CWP-5497-2020 SHAM SINGH V/S PUNJAB STATE POWER 148 CORPORATION LTD AND OTHERS CWP-5512-2020 KALU RAM V/S PUNJAB STATE POWER 149 CORPORATION LTD AND ORS CWP-5514-2020 MEGH NATH V/S PUNJAB STATE POWER 150 CORPORATION LTD AND ORS CWP-5672-2020 ROORA RAM V/S PUNJAB STATE POWER 151 CORPORATION LIMITED AND OTHERS CWP-5677-2020 PRITAM SINGH V/S PUNJAB STATE POWER 152 CORPORATION LTD. AND OTHERS 14 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 15 Sr. Case No. Parties Name No. CWP-5681-2020 PRITAM SINGH AND OTHERS V/S PUNJAB
STATE POWER CORPORATION LIMITED AND 153 OTHERS CWP-5685-2020 MELA SINGH AND OTHERS V/S PUNJAB STATE 154 POWER CORPORATION LIMITED AND OTHERS CWP-5698-2020 KEWAL V/S PUNJAB STATE POWER 155 CORPORATION LTD. AND ORS CWP-5702-2020 SURJAN SINGH V/S PUNJAB STATE POWER 156 CORPORATION LIMITED AND ORS CWP-5712-2020 RAMESH CHANDER V/S PUNJAB STATE POWER 157 CORPORATION LIMITED AND ORS CWP-5725-2020 SURAJ PARSHAD V/S PUNJAB STATE POWER 158 CORPORATION LTD AND ORS CWP-6153-2020 CHET RAM V/S PUNJAB STATE POWER CORPORATION LIMITED AND OTHERS 159 CWP-6264-2020 HARDYAL SINGH V/S PUNJAB STATE POWER 160 CORPORATION LIMITED AND OTHERS CWP-6359-2020 BHAJAN LAL V/S PUNJAB STATE POWER 161 CORPORATION LIMITED AND OTHERS CWP-6544-2020 HARBHAJAN SINGH V/S THE CHAIRMAN-CUM-
MANAGING DIRECTOR PUNJAB STATE POWER 162 CORPORATION LTD AND ORS CWP-6648-2020 GURTEJ SINGH V/S THE CHAIRMAN CUM MANAGING DIRECTOR, PUNJAB STATE POWER CORPORATION LTD. AND ORS 163 CWP-6901-2020 MAGHAR SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORTION LIMITED AND 164 OTHERS CWP-6973-2020 MAKHAN SINGH AND ANOTHER V/S PUNJAB STATE POWER CORPORATION LIMITED AND 165 OTHERS CWP-6976-2020 BALDEV SINGH V/S PUNJAB STATE POWER 166 CORPORATION LTD AND ORS CWP-6983-2020 HARI CHAND AND OTHERS V/S PUNJAB STATE 167 POWER CORPORATION LIMITED AND OTHERS CWP-6984-2020 SANTOSH RANI V/S PUNJAB STATE POWER 168 CORPORATION LTD AND ORS CWP-6992-2020 JOGINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 169 OTHERS CWP-7002-2020 VINOD KUMAR V/S PUNJAB STATE POWER 170 CORPORATION LIMITED AND OTHERS CWP-7004-2020 SATPAL V/S PUNJAB STATE POWER 171 CORPORATION LTD AND ORS 15 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 16 Sr. Case No. Parties Name No. CWP-7014-2020 NAVINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 172 OTHERS CWP-7019-2020 CHAMAN LAL KAPIL AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 173 OTHERS CWP-7028-2020 BALWANT SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 174 OTHERS CWP-7029-2020 JAGTAR SINGH AND ORS V/S PUNJAB STATE 175 POWER CORPORATION LIMITED AND ORS CWP-7030-2020 GARIB RAM AND ORS V/S PUNJAB STATE 176 POWER CORPORATION LIMITED AND ORS CWP-7035-2020 PRITAM SINGH V/S PUNJAB STATE POWER 177 CORPORATION LTD AND ORS CWP-7037-2020 JOGINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED/PSPCL 178 AND OTHERS CWP-7053-2020 BALDEV RAJ V/S PUNJAB STATE POWER 179 CORPORATION LTD AND ORS CWP-7095-2020 MALKIAT SINGH V/S PUNJAB STATE POWER 180 CORPORATION LIMITED AND OTHERS CWP-7110-2020 BAL RAM V/S PUNJAB STATE POWER 181 CORPORATION LIMITED AND ORS CWP-7132-2020 PREM LATA V/S PUNJAB STATE POWER 182 CORPORATION LIMITED AND OTHERS CWP-11866-2022 SEWAK SINGH V/S PUNJAB STATE POWER 183 CORPORATION LTD AND ORS.
CWP-11998-2022 RAJESH KUMAR PANDEY V/S THE PUNJAB STATE POWER CORPORATION LIMITED AND ORS 184 CWP-12309-2022 SARJIWAN LAL V/S PUNJAB STATE POWER 185 CORPORATION LTD AND ANR CWP-22853-2019 HARI KRISHAN V/S PUNJAB STATE POWER 186 CORPORATION LTD. AND OTHERS CWP-27998-2019 BALWANT SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 187 OTHERS CWP-33284-2019 DEV SINGH V/S PUNJAB STATE POWER CORP 188 LTD AND ORS CWP-33330-2019 LAKHVIR SINGH V/S PUNJAB STATE POWER 189 CORP. LTD. AND OTHERS CWP-33285-2019 MUKHTIAR SINGH V/S PUNJAB STATE POWER 190 CORP.LTD AND ORS CWP-33324-2019 BALKAR SINGH V/S PUNJAB STATE POWER 191 CORP.LTD AND ORS 16 of 17 ::: Downloaded on - 02-06-2022 22:58:56 ::: CWP-27130-2019 (O&M) and other connected cases 17 Sr. Case No. Parties Name No. CWP-5499-2022 HEMANT KUMAR V/S PUNJAB STATE POWER 192 CORPORATION LTD. AND OTHERS CWP-9540-2021 SUDESH KUMAR V/S THE PUNJAB STATE POWER CORPORATION LTD. AND OTHERS 193 CWP-20769-2021 SIA RAM V/S PUNJAB STATE POWER 194 CORPORTION LIMITED AND ORS CWP-13452-2018 PREM SINGH V/S PUNJAB STATE POWER 195 CORPORATIOIN LTS AND ORS CWP-12503-2019 RAJ KUMAR SACHDEV V/S PUNJAB STATE 196 POWER CORPORATION LIMITED AND OTHERS CWP-5688-2020 SANTOKH SINGH V/S PUNJAB STATE POWER 197 CORPORATION LIMITED AND OTHERS CWP-19495-2021 HIRA LAL V/S THE PUNJAB STATE POWER 198 CORPORATION LTD. AND OTHERS A photocopy of this order be placed on the files of other connected cases.
May 31, 2022 (HARSIMRAN SINGH SETHI) harsha JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 17 of 17 ::: Downloaded on - 02-06-2022 22:58:56 :::