Punjab-Haryana High Court
Darbara Singh vs Punjab State Power Corporation Ltd. And ... on 10 August, 2020
Author: Karamjit Singh
Bench: Karamjit Singh
CWP No.11554 of 2020 (O&M)
1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP-11554-2020 (O&M)
Date of decision: 10.8.2020
Darbara Singh
... Petitioner (s)
Versus
Punjab State Power Corporation Limited and others
... Respondents
CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH
Mr. Virinder Kumar Shukla, Advocate,
Present:
for the petitioner.
*****
KARAMJIT SINGH, J. (Oral)
Prayer in the present writ petition is for issuance of a direction to grant the benefit of promotional increments in view of circular dated 23.4.1990 (Annexure P-1) and for the release of interest @ 12% per annum, when the amount became due.
At the outset, counsel for the petitioner has submitted that he has already sent a notice of demand dated 17.2.2020 (Annexure P-11) in this regard to the respondents but no action has been taken by the respondents. He will be satisfied if necessary direction is given to respondents No.2 and 3 to dispose of his aforesaid legal notice in accordance with law in a time bound manner in the light of judgment of the Coordinate Bench of this Court passed in CWP-10808-2007 (O&M) titled Paul Singh v. Punjab State Electricity Board through its Secretary and others decided on 24.1.2012 (Annexure P8).
Accordingly, this writ petition is hereby disposed of without 1 of 2 ::: Downloaded on - 06-09-2020 07:12:11 ::: CWP No.11554 of 2020 (O&M) 2 commenting on the merits of the case and without expressing any opinion regarding the eligibility of the petitioner to get claimed benefit, with a direction to respondents No.2 and 3 to consider and decide legal notice (Annexure P-11) in the light of judgment (Annexure P-8) by passing a speaking order in accordance with law within a period of 60 days of the receipt of certified copy of this order and if on consideration, the petitioner is found entitled to get any monetary benefits, the same be released to him within a period of next two months.
( KARAMJIT SINGH )
JUDGE
August 10, 2020
Paritosh Kumar
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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