Punjab-Haryana High Court
Dakshin Haryana Bijli Vitran Nigam ... vs Ravinder Kumar Aggarwal on 6 September, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
R.S.A. No. 3947 of 2012 (O&M)
Date of decision: September 06, 2012
Dakshin Haryana Bijli Vitran Nigam Limited and others
.. Appellants
Vs.
Ravinder Kumar Aggarwal
.. Respondent
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Narender Hooda, Sr. Advocate Mr. Mohnish Sharma, Advocate for the appellants.
A.N. Jindal, J CM No. 10641-C of 2012 Heard.
For the reasons as mentioned in the application, the same is allowed and delay in filing the appeal is condoned. RSA No.3947 of 2012 (O&M) The trial court vide judgment dated 16.9.2011 declined to grant any relief regarding seniority to the plaintiff, however, it ordered that while considering the relief qua the remuneration to be paid to the plaintiff- respondent for the period when he worked as AGM/SDO, had directed him to file representation which the appellants had to decide if the plaintiff makes such representation. The appellate court also declined to interfere and at the same time the cross objection preferred by the Board were also dismissed.
Heard. Certainly, if the plaintiff wanted to make any representation to claim some remuneration qua the services rendered by him to the Board as SDO/AGM, then the appellant is bound to decide the same and to award appropriate relief which the respondent deserves.
Dismissed.
September 06, 2012 (A.N. Jindal) deepak Judge