Madan Gopal Sharma vs Government Of India And Anr.
2018 Latest Caselaw 1805 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: March 16, 2018

+             W.P.(C) 2403/2018 & CMs 10030-31/2018
       MADAN GOPAL SHARMA                     ..... Petitioner
                   Through: Mr. C.R. Jaya Sukin, Advocate

                    versus

       GOVERNMENT OF INDIA AND ANR.                         .....Respondents
                   Through: Nemo
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. By way of this writ petition, re-fixation of pension is sought by petitioner while relying upon Office Memorandum of 6 th April, 2016 (Annexure P-2). Petitioner by way of application (Annexure P-4) submitted to respondent-Tata Power Delhi Distribution Limited (for short 'TPDDL') on 23rd October, 2017 had sought the relief as sought in this petition. The grievance of petitioner is that there is no response to the said application (Annexure P-4).

2. Despite service of advance notice, there is no appearance on behalf of respondents.

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to make a concise Representation within a week to the Head (Human Resources) of

TPDDL, who, on receipt of the said Representation, shall effectively deal with it within a period of six weeks and intimate its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be. It is made clear that in case petitioner's Representation is not accepted, then a speaking order be passed thereon.

4. With aforesaid directions, this petition and the applications are disposed of.

Dasti.

(SUNIL GAUR) JUDGE MARCH 16, 2018 s