Jag Ram vs The Chief Executive Officer Bses ...
2018 Latest Caselaw 1558 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of Order: March 07, 2018

+                            W.P.(C) 2111/2018
       JAG RAM                                             ..... Petitioner
                             Through:   Nemo

                    versus

       THE CHIEF EXECUTIVE OFFICER BSES YAMUNA POWER
       LTD & ORS                                   .....Respondents
                     Through: Mr. Anupam Varma and Mr.
                     Rahul, Advocates for respondents No.1 & 2
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. On the subject of revision of pension of petitioner, who had retired on 31st December, 2011 as Senior Manager in BSES, a Communication of 29th April, 2014 (Annexure P-4) was sent by the Deputy Manager (PT), DVB Employees Terminal Benefits Fund-2002 to release the revised pension to petitioner. According to petitioner, aforesaid Communication of 29th April, 2014 (Annexure P-4) was not given effect to by respondent- BSES, which led to filing of a Representation (Annexure P-1) by petitioner to respondent-BSES on 9th June, 2017. It is averred in this petition that there is no response to the said Representation (Annexure P-

1).

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-BSES to pass a

speaking order on petitioner's Representation (Annexure P-1) within a period of six weeks and the fate of the Representation be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

3. With aforesaid directions, this petition is disposed of.

Dasti.

(SUNIL GAUR) JUDGE MARCH 07, 2018 s