Punjab-Haryana High Court
Som Dutt And Ors vs Haryana State Electricity Board And Ors on 23 May, 2019
Author: Arun Monga
Bench: Arun Monga
CWP NO. 3950 OF 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP NO. 3950 OF 2012 (O&M)
DATE OF DECISION : 23.05.2019
Som Dutt and others
...Petitioners
versus
Uttar Haryana Bijli Vitran Nigam Limited and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ARUN MONGA
Present : Mr. Arun Sharma, Advocate,
for the petitioner.
Mr. P. K. Diwedi, Advocate,
for respondents No.1 and 2.
ARUN MONGA, J. (ORAL)
CM NO. 1345 OF 2019 Learned counsel for the respondents submits that he has no objection if the application is allowed.
In view thereof, the application is allowed and main case is taken up today.
MAIN CASE
1. After arguing for some time, learned counsel for the petitioners submits that the petitioners would be satisfied if their writ petition be treated as representation and directions are given to the respondents to decide the same by passing a speaking order. He further submits that similarly situated employees have been given the benefit as claimed herein and the petitioners are sanguine that their case will also be treated on parity with other employees.
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2. Be that as it may, without expressing any opinion on the merits of the case, the writ petition is disposed of with a direction to the respondents to treat the writ petition as representation of the petitioners and decide the same by passing a speaking order, within two months from the date of receipt of certified copy of this order.
3. In the event, the petitioners are found entitled to any benefit as prayed by them in the petition, let the same be disbursed to them within a period of two months thereafter, with all consequential pecuniary benefits along with interest @ 6% per annum.
(ARUN MONGA) JUDGE MAY 23, 2019 shalini Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 22-06-2019 22:36:39 :::