Punjab-Haryana High Court
Uggar Singh vs Pspcl And Anr on 23 August, 2017
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No. 18807 OF 2017 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 18807 OF 2017
DECIDED ON: AUGUST 23, 2017
UGGAR SINGH .....PETITIONER
VERSUS
PUNJAB STATE POWER CORPORATION LTD. .....RESPONDENTS
PSPCL AND ANOTHER
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Kanwaljeet Singh, Advocate
for the petitioner.
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JASPAL SINGH, J (ORAL)
By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioner has sought issuance of writ in the nature of mandamus, directing the respondents to grant the benefit of 23 year advance promotional increments w.e.f. 14.06.2005 as per the Policy under Finance Circulars 17/1990 dated 23.04.1990 amended from time to time with consequential refixation of pay and retiral benefits to the petitioner and to release the arrears of revised pay and retiral benefits along with interest @ 12% per annum.
2. At the very outset, learned counsel for the petitioner submits that petitioner feels satisfied in case direction is issued to respondent No.2 to decide the legal notice dated 07.07.2017 (Annexure P-5) within a stipulated period.
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CWP No. 18807 OF 2017 --2--
3. Instant petition is disposed of with a direction to respondent No.2- Senior Executive Engineer, PSPCL, Communication Operation & Const. Division Ludhiana, District Ludhiana to look into the grievances unfolded by the petitioner in his legal notice dated 07.07.2017 (Annexure P-5) and to decide the same within a period of four months from the date of receipt of certified copy of this order. However, if the petitioner still feels aggrieved against the order passed by the concerned authority, he shall be at liberty to approach this Court.
AUGUST 23, 2017 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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