Punjab-Haryana High Court
Puran Chand vs Pspcl & Ors on 18 April, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 9116 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 9116 OF 2018
DECIDED ON: APRIL 18, 2018
PURAN CHAND .....PETITIONER
VERSUS
PUNJAB STATE POWER CORP. LTD .....RESPONDENTS
AND OTHERS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. P.K. Goklaney, Advocate
for the petitioner.
*****
JASPAL SINGH, J.
By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioners have sought issuance of a writ especially in the nature of mandamus, directing the respondents to grant the benefit of promotional increment(s) after completion of 23 years of regular service, in view of instructions issued by the respondent-department from time to time as well as in view of judgments passed by this Court and to release interest @ 12% from the date when it became due till its realization.
2. At the very outset of the arguments, learned counsel for the petitioner submits petitioner feels satisfied in case direction is issued to respondent(s) to decide legal notice dated 19.02.2018 (P-12), within a stipulated period.
3. Instant petition is disposed of with a direction to respondent No.1-
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CWP No. 9116 OF 2018 --2--
Chairman-cum-Managing Director, Punjab State Power Corporation Ltd, Patiala to look into the grievances unfolded by the petitioner in legal notice dated 19.02.2018 (P-12) and to decide the same as per circular dated 23.04.1990 (Annexure P-1) especially in view of judgment passed by this Court in CWP- 20139-2015, captioned as "Chiman Singh v. Punjab State power Corporation Ltd. and ors", decided on 29.02.2016 (Annexure P-9), within a period of three months from the date of receipt of certified copy of this order. However, relief shall stand restricted to 38 months in view of Full Bench judgment of this Court in "Saroj Kumari v. State of Punjab and others", 1998(3) SCT 664.
4. However, if the petitioner still feels aggrieved against the order passed by the concerned authority, he shall be at liberty to have recourse to the other remedies as well as to approach this Court.
APRIL 18, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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