Punjab-Haryana High Court
Satish Sharma And Others vs Haryana Power Generation Corporation ... on 4 December, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.23947 of 2012
Date of decision: 4th December, 2012
Satish Sharma and others
Petitioners
Versus
Haryana Power Generation Corporation Ltd. and others
Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
Present: Mr. Ashwani Talwar, Advocate for the petitioners.
RAKESH KUMAR GARG, J. (ORAL)
Petitioners, who are working on the technical posts and are Graduates/AMIE, are seeking their promotion to the post of Junior Engineer under the relevant rules. It has been submitted before this Court that in view of the judgment of this Court dated 04.12.2008 (Annexure P-10) passed in CWP Nos.13541 and 13798 of 1995, the petitioners are entitled to promotion, as claimed.
It is the further case of the petitioners that they have already represented to the respondent-authorities vide legal notice dated 15.05.2012 (Annexure P-14), which was duly acknowledged. According to learned counsel for the petitioners, the aforesaid representation/legal notice is still pending with the respondents.
In view of the aforesaid facts brought to the notice of this Court, it is deemed appropriate to dispose of this writ petition with a direction to respondent No.2 to decide representation/legal notice dated 15.05.2012 (Annexure P-14) of the petitioners, which is stated to be Civil Writ Petition No.23947 of 2012 2 pending, in accordance with law within four months from the date of receipt of a certified copy of this order.
Ordered accordingly.
(RAKESH KUMAR GARG) JUDGE December 4, 2012 rps