Torhi Singh vs Bses Yamuna Power Ltd
2018 Latest Caselaw 1838 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Date of Order: March 19, 2018

+                                W.P.(C) 2560/2018
       TORHI SINGH                                     ..... Petitioner
                Through:         Mr.Apurp Lal and Mr.Daleep Singh,
                                 Advocates

                                 versus

       BSES YAMUNA POWER LTD                   ..... Respondent
               Through: Mr.Sandeep Prabhakar and Mr.Vikas
                        Mehta, Advocates
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Vide office order of 23rd January, 2013 (Annexure P-4), petitioner has been granted time bound promotion scale from 12 th May, 2002 and 1st May, 2010. Not satisfied with the impugned office order (Annexure P-4), petitioner had made a representation (Annexure P-8 Colly) on 30th January, 2015 which reveals that petitioner had earlier also represented on 12th February, 2014. Learned counsel for petitioner submits that there is no response to petitioner's representation (Annexure P-8 Colly).

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent to pass a speaking order on petitioner's representation (Annexure P-8 Colly), if not already done and the fate of said representation be conveyed to petitioner within a

period of 6 weeks so that petitioner may avail of the remedy as available in law, if need be.

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

Dasti.

(SUNIL GAUR) JUDGE MARCH 19, 2018 mamta