Punjab-Haryana High Court
Balkar Singh vs Pspcl on 21 May, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-8664-2018 -1-
117
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-8664-2018
Date of decision-21.05.2018
Balkar Singh ...Petitioner
Vs.
Punjab State Power Corporation Ltd. Patiala ...Respondent
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: None 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 seniority in the cadre of degree passed subordinates (Computer Science) and to consider the case of the petitioner for promotion as per his qualification.
Perused.
It is asserted in the petition that a direction be given to respondent to consider and decide the legal notice dated 22.08.2017 (Annexure P-7).
Without adverting to the merits of the case, the present petition is disposed of with a direction to respondent-Chairman, Punjab State Power Corporation Ltd, Patiala to consider and decide the legal notice dated 22.08.2017 (Annexure P-7) within six weeks from the receipt of the certified copy of the order. In case, on consideration, the competent authority reaches 1 of 2 ::: Downloaded on - 08-07-2018 09:04:00 ::: CWP-8664-2018 -2- to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, 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 him or made out, in that case, a speaking order be passed in the matter.
(JITENDRA CHAUHAN)
JUDGE
21.05.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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