Punjab-Haryana High Court
Shami Gupta vs Punjab State Power Corp Ltd And Ors on 24 April, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-9942-2018 -1-
112-B
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-9942-2018
Date of decision-24.04.2018
Shami Gupta Petitioner
Vs.
Punjab State Power Corporation Ltd. and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. P.K.Goklaney, Advocate for the petitioner.
***
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the respondents to grant the benefit of promotional increment to the petitioner after completion of his 23 years of regular service.
Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to respondent No.1-Chairman- cum-Managing Director, Punjab State Power Corporation Ltd., The Mall, Patiala to consider and decide the legal notice dated 06.02.2018 (Annexure P-12).
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.1- Chairman-cum-Managing Director, Punjab State Power Corporation Ltd., 1 of 2 ::: Downloaded on - 06-05-2018 18:19:43 ::: CWP-9942-2018 -2- The Mall, Patiala to consider and decide the legal notice dated 06.02.2018 (Annexure P-12) within six weeks from the receipt of the certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to her, in such eventuality, the consequential relief be allowed to her, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible to her or made out, in that case, a speaking order be passed in the matter.
(JITENDRA CHAUHAN)
JUDGE
24.04.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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