Punjab-Haryana High Court
Vipin Kumar Handa vs The Punjab State Power Corporation Ltd ... on 9 October, 2015
Author: Lisa Gill
Bench: Lisa Gill
114 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 21662 of 2015 (O&M)
Date of decision : October 09, 2015
Vipin Kumar Handa .....Petitioner
Versus
The Punjab State Power Corporation Ltd. and others
....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. T.S. Chauhan, Advocate
for the petitioner.
***
LISA GILL, J.
Prayer in this writ petition is for release of gratuity due to the petitioner who retired on 31.10.2009. Learned counsel for the petitioner submits that despite representations no action has been taken. Legal notice dated 25.12.2014 (Annexure P-11) has also been served upon the respondents but to no avail. It is prayed that respondent No. 3 - Secretary (Zone-C), The Punjab State Power Corporation Limited be directed to decide the said legal notice.
Keeping in view the limited prayer addressed at the time of arguments and the facts and circumstances of the case but without expressing any opinion on the merits of the controversy, it is considered expedient to dispose of this writ petition with a direction to respondent No. 3 to expeditiously decide legal notice dated 25.12.2014 (Annexure P-11) submitted by the petitioner by passing a speaking order, preferably within a period of three months from the RITU SHARMA 2015.10.12 14:17 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 21662 of 2015 (O&M) -2- date of receipt of certified copy of this order. In case, the petitioner is found entitled to any benefit, same be released within a period of one month from the date of passing of said order.
Present writ petition is, accordingly, disposed of.
(Lisa Gill)
October 09, 2015 Judge
rts
RITU SHARMA
2015.10.12 14:17
I attest to the accuracy and
authenticity of this document
Chandigarh