Punjab-Haryana High Court
Roora Ram And Others vs Punjab State Power Corporation Limited ... on 25 October, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No. 23453 of 2013
Date of Decision : 25.10.2013
Roora Ram and others
....Petitioners
Versus
Punjab State Power Corporation Limited and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr. Peeush Gagneja, Advocate
for the petitioners
MAHESH GROVER, J.
The petitioners pray for a direction to the respondents to count the service rendered by them on work charge basis towards their regular service for the purpose of grant of pension and retiral dues.
After hearing the learned counsel for the petitioners, I deem it appropriate to dispose of this petition at this stage without issuance of notice to the other side with a direction to the respondents to consider the claim as set out by the petitioners in the Legal Notice (Annexures P-5 and P-6) and take a conscious decision thereon by passing a speaking order, as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order.
October 25, 2013 (Mahesh Grover)
reena Judge
Reena
2013.10.26 12:10
I attest to the accuracy and
integrity of this document
chandigarh