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Punjab-Haryana High Court

Surjit Singh (Retd.) Conductor No. ... vs Pepsu Road Transport Corporation on 19 April, 2011

Author: Augustine George Masih

Bench: Augustine George Masih

Civil Writ Petition No. 6606 of 2011                              -1-

        IN THE PUNJAB AND HARYANA HIGH COURT AT
                       CHANDIGARH


                  Civil Writ Petition No. 6606 of 2011
                  Date of Decision : 19.4.2011

                                 ****

Surjit Singh (Retd.) Conductor No. S-326 & others

                                                 ........ Petitioners
                             Versus

PEPSU Road Transport Corporation, Patiala through its Chairman &
others

                                                   ......... Respondents

CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

Present :   Mr. Vikas Chatrath, Advocate
            for the petitioners.

                 ****

AUGUSTINE GEORGE MASIH,J. (ORAL)

Counsel for the petitioners contends that the petitioners, who at the relevant time were working as Drivers and Conductors, were entitled to the overtime allowance which have not been paid despite representation dated 19.11.2010 submitted by the petitioners in this regard. He contends that similarly placed employees when approached this Court vide CWP No. 2349 of 2008 titled Surinder Singh & others vs. PRTC & others (Annexure P-1), was allowed by this Court on 28.5.2008, wherein the direction was issued to release the overtime allowance.

He contends that the claim of the petitioners is identical, he prays that at this stage if a direction is issued to the respondents to consider and decide the notice Annexure P-4, dated 19.11.2010, Civil Writ Petition No. 6606 of 2011 -2- served on them, within some specified time, the petitioner would be satisfied.

Without going into the merits of the case nor commenting thereon, the present writ petition is disposed of with a direction to respondent No.2, the Managing Director, PEPSU Road Transport Corporation, Patiala, to consider the claim of the petitioners contained in legal notice Annexure P-4 dated 19.11.2010 within a period of two months from the date of receipt of certified copy of this Court. In case the petitioners are found entitled to the said benefits, the amount due be released to them within a period of two months thereafter.




19.4.2011                            (AUGUSTINE GEORGE MASIH)
   'sp'                                       JUDGE