Pradeep Chander vs Indraprastha Power Gen. Co. Ltd. ...
2018 Latest Caselaw 1077 Del

$~32
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Date of order: February 13, 2018
+                   W.P.(C) 1343/2018 & CM Nos.5561-62/2018
       PRADEEP CHANDER                          ..... Petitioner
                Through: Mr.Chander Prakash, Advocate

                                 versus

    INDRAPRASTHA POWER GEN. CO. LTD.
    AND ORS                                  ...... Respondents
             Through: Mr.R.K.Vats, Advocate for R-1 and R-2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                                 ORDER

(ORAL)

1. Vide impugned order of 28th December, 2016 (Annexure P-21), petitioner has been sent on new assignment as Deputy Manager (IT)-PPS- III, Bawana against which petitioner had made a representation (Annexure P-29) on 29th October, 2017 i.e. after about one year. The grievance of petitioner is that his Representation (Annexure P-29) has not been decided till date. Learned counsel for petitioner relies upon a decision of a coordinate Bench of this Court in 2015 SCC Online Del 8589 Sh.M.K.Saini Vs. Indraprashta Power Generation Co.Ltd. (IPGCL) to submit that the impugned transfer is illegal.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to first respondent to consider petitioner's representation (Annexure P-29) if not already done and to pass

W.P.(C) No.1343/2018 Page 1 a speaking order thereon in light of the decision in M.K.Saini (supra) and the applicable Rules/Regulations, within a period of four weeks and the fate of the Representation be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedy as available in law.

This petition and the accompanying applications are disposed of in the above terms.

                                                           (SUNIL GAUR)
                                                              JUDGE
FEBRUARY 13, 2018
mamta




W.P.(C) No.1343/2018                                                    Page 2