Punjab-Haryana High Court
Om Parkash Sharma And Ors vs Ut Of Chandigarh And Ors on 21 January, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.1042 of 2015
Date of Decision : 21.1.2015
Om Parkash Sharma and others
....Petitioners
Versus
Union Territory of Chandigarh and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr.Ankur Malik, Advocate for the petitioners.
MAHESH GROVER.J. The petitioners pray for grant of compensation and earned leave etc. for the services rendered by them during the period of summer vacations and in this regard they have submitted a legal notice which is on record as Annexure P-4.
After hearing the learned counsel for the petitioners and noticing the grievance as expressed in the petition, I am of the considered view that this petition needs to be disposed of at this stage with a direction to the respondents to consider the claim of the petitioners as contained in the legal notice (Annexure P-4) by passing a speaking order within a period of two months from the date of receipt of certified copy of the order. Ordered accordingly.
21.1.2015 (MAHESH GROVER)
dss JUDGE
DALJIT SINGH
2015.01.21 15:59
I attest to the accuracy and
integrity of this document