Punjab-Haryana High Court
Ashok Kumar And Ors vs Secretary Punjab State Transmission ... on 21 September, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
275 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.14357 of 2017
Date of decision: September 21, 2017
Ashok Kumar and others
....Petitioners
Versus
Secretary Punjab State Transmission Corporation Ltd. and others
....Respondents
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Neeraj Khanna, Advocate
for the petitioners.
None for the respondents.
JASPAL SINGH, J. (ORAL)
By virtue of the civil writ petition preferred under Article 226/227 of the Constitution of India, petitioners have sought issuance of writ especially in the nature of mandamus directing the respondents to grant the benefit of promotional increment(s) to the petitioners in view of the Circular dated 23.04.1990 (Annexure P-1).
Learned counsel for the petitioners submits that though a legal notice dated 07.05.2017 (Annexure P-3) was served upon the respondents and but no decision has been taken till date. The learned counsel further submitted that he feels satisfied in case, the concerned authorities are directed to deal with and disposed of the claim of petitioners set up in the legal notice dated 07.05.2017 (Annexure P-3) in view of judgment passed by this Court (Annexure P-4) and circular (Annexure P-1) within some specified period.
Accordingly, instant petition is disposed of with a direction to official respondent(s) to look into the grievances unfolded by the 1 of 2 ::: Downloaded on - 27-09-2017 00:32:35 ::: CWP No.14357 of 2017 -2- petitioners in their legal notice dated 07.05.2017 (Annexure P-3) and to take a conscious decision that too by passing a speaking order, especially in view of judgment titled as Paul Singh Vs. Punjab State Electricity Board, Patiala through its Secretary, and others passed in CWP No.10808 of 2007 (Annexure P-4) as well as circular dated 23.04.1990 (Annexure P-1) within a period of three months from the date of receipt of certified copy of this order.
In case, the petitioners still feels aggrieved of any adverse order passed by the concerned authority, they shall be at liberty to approach this Court.
September 21, 2017 (JASPAL SINGH)
m. sharma JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
::: Downloaded on - 27-09-2017 00:32:36 :::