Om Parkash vs Punjab State Power Corporation ...
2022 Latest Caselaw 5615 P&H

CWP-27130-2019 (O&M) and other connected cases                             1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(101)                           CWP-27130-2019 (O&M)
                                and other connected cases
                                Date of Decision : May 31, 2022


Shavinder Singh                                            .. Petitioner


                                Versus


Punjab State Power Corporation Limited and others .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. P.K. Goklaney, Advocate, with Mr. Ashish Goklaney, Advocate, Mr. Brijesh Nandan, Advocate, Mr. Nitesh Singla, Advocate, Mr. Sunny Singla, Advocate, Mr. Peeush Gagneja, Advocate, Mr. Madhav Pokhrel, Advocate, Mr. Divyadeep Walia, Advocate, Ms. Tuneet Walia, Advocate, Mr. Pankaj Sharma, Advocate, Ms. Rupinder K. Kanwal, Advocate, with Mr. Raj Kumar, Advocate, Ms. Sonia G. Singh, Advocate, Mr. M.K. Dogra, Advocate, Mr. Pawan Kumar, Advocate, Mr. J.S. Jaidka, Advocate, Mr. B.D. Sharma, Advocate, Mr. Vishal Nehra, Advocate, Mr. Virinder Kumar Shukla, Advocate Ms. Shikha Khullar, Advocate, and Mr. Gagneshwar Walia, Advocate, for the petitioners.

Mr. Sehajbir Singh, Advocate, with Ms. Naina Singh, Advocate, Mr. Sukant Gupta, Advocate, Mr. Parminder Singh, Advocate, Mr. Jaipal Sandhu, Advocate, Mr. Shiv Kumar Sharma, Advocate, Mr. Raghav Gulati, Advocate, Mr. Pratham Sethi, Advocate and Mr. Harmanpreet Singh, Advocate, for the respondents.

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CWP-27130-2019 (O&M) and other connected cases 2

HARSIMRAN SINGH SETHI J. (ORAL)

CM-4574-CWP-2020 in CWP-36164-2019

As prayed for, application is allowed.

CWP-27130-2019 (O&M) and other connected cases

The present order shall dispose of a bunch of writ petitions

wherein, the petitioner(s) have prayed for the grant of promotional

increments after completion of 23 years of service, which benefit has been

declined to them on various grounds. In all the petitions, the same relief has

been prayed for.

The benefit of promotional increment on completion of 23

years service was extended to the employees for the first time vide Finance

Circular No.17/1990 dated 23.04.1990. In paragraph 2 of the said circular,

certain conditions were mentioned for the grant of said promotional

increment. The said circular also granted the benefit of placement in

promotional scale after 9 and 16 years and conditions were mentioned in the

said circular itself as to who are eligible for the grant of the said

promotional scale after 9/16 years as well as promotional increment after

completion of 23 years of service.

It is a conceded position that for the grant of promotional

increment on completion of 23 years of service as per Finance Circular

No.17/1990 dated 23.04.1990 passing of the departmental examination was

not ascertained.

In the year 2010, the respondents-Board in its wisdom tried to

impose the condition requiring passing of the departmental examination for

the grant of promotional increment on completion of 23 years of service but

with retrospective effect i.e from 01.01.1986 which act created a grievance

2 of 17

CWP-27130-2019 (O&M) and other connected cases 3

with the employees and the said retrospective amendment was challenged

before this Court. The question before this Court, at the said point of time,

was whether, the imposition of condition of passing of departmental

examination, with retrospective effect, was within the jurisdiction of the

respondents-Corporation or not. The said question of law ultimately came to

be decided by the Division Bench of this Court while passing order in LPA

No.997 of 2016 titled as Punjab State Power Corporation Limited Patiala

and others versus Nirmala Rani and other connected cases, decided on

22.09.2016. The relevant paragraph 26 of the judgment is as under:-

"26. In conclusion, therefore, we have no hesitation in holding that the withdrawal of the benefit for promotional increment as contained in Feature Nos. 7 and 8 of the original circular dated 23.04.1990 by the appellant authorities has no validity in the eyes of law qua those employees who had already become eligible for promotion as on 17.10.2010 and who otherwise were eligible for the same by virtue of the eligibility criteria in force till that date. Of course such deletion of Feature Nos. 7 and 8 would be valid prospectively as against the other class of employees, who did not meet up the prescribed criteria as noted in Para No.7 earlier, or had not yet put in the requisite length of service (23 years)."

The retrospective imposition of the condition of passing of the

examination was held to be bad but the passing of examination so as to

become eligible for the grant of promotional increment after 23 years of

service was allowed to operate with prospective effect only, i.e. from

October 2010 onwards.

Apart from this, there have been changes in the eligibility

conditions by the respondents-Corporation time and again wherein, certain

3 of 17

CWP-27130-2019 (O&M) and other connected cases 4

conditions, though initially were part of the Circular dated 23.04.1990, were

later on deleted and certain conditions which were not part of the Circular

dated 23.04.1990, were also included for deciding the eligibility for the

grant of promotional increment to be granted after rendering 23 years of

service.

The grievances which have been raised by the petitioners in the

present writ petitions is on two accounts firstly, that the instructions which

have been issued by the respondents-Corporation on 01.10.2018 by which,

certain eligibility conditions have been deleted for the grant of promotional

increment after 23 years of service including the condition of passing of the

departmental examination, is being considered prospective in operation and

not retrospective by the respondents-Corporation. The other grievance of

the petitioners is on case to case basis with regard to their entitlement for

the grant of promotional increment to the petitioners keeping in view the

conditions which were prevalent on the date when an employee completed

23 years of service. Learned counsel for the petitioners submit that the

petitioners who qualified all the eligibility conditions either on the date

when they complete 23 years of service or on a subsequent date, however

their claims have still been declined.

After arguing for some time, learned counsel for the petitioners

submitted that the petitioners do not press their challenge to the instructions

dated 01.10.2018 at this stage and will confine their argument to contend

that the petitioners are entitled for the grant of 23 years promotional

increment as the orders passed by the respondents-Corporation declining the

said benefit is contrary to the facts, instructions prevalent at the relevant

time as well as pronouncement of the competent Courts of law on the said

4 of 17

CWP-27130-2019 (O&M) and other connected cases 5

aspect.

The challenge to the instructions dated 01.10.2018 though

raised but has not been pressed by the petitioners at this stage and therefore,

no finding on the said aspect is being rendered by this Court.

Learned counsel appearing on behalf of the respondents-

Corporation, who is being assisted by Mr. Naresh Kumar Sharma, Deputy

Secretary, Finance, PSPCL, Patiala, submits that being a welfare

corporation, the Corporation does not want to deny a legitimate claim of any

of its employee in case covered under the rules/instructions. Learned

counsel for the respondents submit that though, the claim of the petitioners

have been declined by the authorities concerned, which order has been

challenged by them in the present proceedings but, the corporation is not

averse of reconsideration in case, any of the petitioners represents against

the impugned order pointing towards any factual discrepancy in the order

declining them the benefits. Learned counsel for the respondents-

Corporation further submits that he has instructions to submit that the

Corporation will consider the claim of each employee, who has approached

this Court afresh keeping in view the instructions which were prevalent on

the date of his/her eligibility for the grant of 23 years promotional

increment.

Learned counsel for the respondents further submits that the

only request of the Corporation is that the employee concerned should file

appropriate claim bringing out the discrepancy, which according to them, is

part of the impugned order, which needs consideration at the hands of the

Corporation. Learned counsel for the respondents further submits that the

grounds given for declining of the claim of the petitioner already, which

5 of 17

CWP-27130-2019 (O&M) and other connected cases 6

have been impugned in the present petitions, will not be taken as a ground

ipso facto to decline the claim again without rendering appropriate

consideration to the claim which will be raised by the petitioners and

objection to the impugned orders, will be considered with open mind

subject to the eligibility as envisaged under the instructions which were

prevalent at the time when the said petitioners became eligible for the grant

of promotional increment on completion of 23 years of service and

appropriate speaking order will be passed in each case. Learned counsel for

the respondents-Corporation further submit that in case after

reconsideration, claim of any employee is found to be genuine, he/she will

be granted the benefit and the impugned order passed will be suitably

modified.

Learned counsel for the respondents further clarifies/submits

that it may be a case that an employee might be ineligible on a particular

date when he completes 23 years of service but in case he remains in service

and thereafter, becomes eligible due to subsequent notification issued by the

respondents-Corporation, the Corporation will consider his/her case on the

said date of eligibility also.

This Court has been assured by the respondents that the orders

already passed declining the claim of the petitioners will not be taken into

account in case, an employee makes out a case for reconsideration of the

same in the representation which is to be submitted after the passing of the

order in the present case.

Proposal of reconsideration of the cases by the Corporation is

accepted by the learned counsel appearing on behalf of the petitioner(s).

Keeping in view the above assurance given by the Corporation,

6 of 17

CWP-27130-2019 (O&M) and other connected cases 7

the impugned orders are not being set aside as Corporation has undertaken

to reconsider the issue on case to case basis in case, the petitioners raise any

grievance qua the same before the authorities concerned.

The petitioners are granted time upto 31.08.2022 to raise

objections before the respondents-Corporation in respect of any orders,

which have been passed by the respondents-Corporation declining them the

grant of promotional increment after rendering 23 years of service.

The time limit for filing the objections has been set as the

petitioners are in litigation since long and most of them have retired from

service.

The present writ petitions are hereby disposed of with the

direction to the respondents-Corporation that in case, any of the petitioners,

raise any grievance, within the time limit specified hereinbefore, with regard

to the declining of their claim by the authorities concerned by pointing out

certain factual aspect or bringing to the notice of the authorities that they are

eligible for the grant of the benefit of promotional increment after 23 years

of service, the Corporation, as undertaken, will pass appropriate orders on

their representation within a period of three months from the receipt of the

same and in case, after passing of the order, the petitioners are found

entitled for any benefit, the same be also released to them within a period of

four weeks thereafter.

The present petitions are disposed of in above terms.

May 31, 2022                            (HARSIMRAN SINGH SETHI)
harsha                                         JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

7 of 17

CWP-27130-2019 (O&M) and other connected cases 8

Following writ petitions are disposed of by the above said

order.

Sr.          Case No.                           Parties Name
No.
       CWP-27668-2019        TARLOK SINGH V/S PUNJAB STATE POWER
   1                         CORPORATION LTD AND OTHERS
       CWP-31535-2019        CHANDUL V/S PUNJAB STATE           POWER
   2                         CORPORATION LTD. AND OTHERS
       CWP-27416-2019        BUTA SINGH V/S PUNJAB STATE POWER
   3                         CORPORATION AND OTHERS
       CWP-27420-2019        JASBIR SINGH WALIA V/S THE PUNJAB STATE
                             POWER     CORPORATION    LIMITED    AND
   4                         ANOTHER
       CWP-27692-2019        BALIHAR SINGH V/S PUNJAB STATE POWER
   5                         CORPORATION LTD AND OTHERS SSSSS
       CWP-29920-2019        KASHMIRI LAL V/S PUNJAB STATE POWER
   6                         CORPORATION AND ORS,
       CWP-30102-2019        PREM CHAND V/S PUNJAB STATE POWER
   7                         CORPORATION LTD AND ORS
       CWP-30164-2019        CHARAN SINGH V/S PUNJAB STATE POWER
   8                         CORPORATION LTD AND ORS
       CWP-30249-2019        NASIB SINGH V/S PUNJAB STATE POWER
   9                         CORPORATION LTD. AND ORS
       CWP-30457-2019        SUKHDEV RAJ V/S PUNJAB STATE POWER
  10                         CORPORATION LTD AND ORS
       CWP-31502-2019        HARPAL SINGH V/S PUNJAB STATE POWER
  11                         CORPORATION LTD AND ORS
       CWP-31539-2019        SUKHDEV SINGH V/S PUNJAB STATE POWER
  12                         CORPORATION LTD AND OTHERS
       CWP-31598-2019        KARAMJIT SINGH V/S PUNJAB STATE POWER
  13                         CORPORATION LTD AND OTHERS
       CWP-31658-2019        OM PARKASH V/S PUNJAB STATE POWER
  14                         CORPORATION LTD AND OTHERS
       CWP-31659-2019        VIRSA SINGH V/S PUNJAB STATE POWER
  15                         CORPORATION LTD AND OTHERS
       CWP-33093-2019        SURJEET KUMAR V/S V/S PUNJAB STATE
  16                         POWER CORPORATION LTD AND OTHERS
       CWP-33959-2019        MAKHAN SINGH V/S PUNJAB STATE POWER
  17                         CORPORATION LTD AND OTHERS
       CWP-34709-2019        BHOLA RAM V/S PUNJAB STATE POWER
  18                         CORPORATION LTD AND OTHERS
       CWP-34723-2019        RANJEET SINGH V/S PUNJAB STATE POWER
  19                         CORPORATION LTD AND OTHERS
       CWP-34732-2019        BHIM SAIN V/S PUNJAB STATE         POWER
  20                         CORPORATION LTD AND OTHERS




                                     8 of 17

 CWP-27130-2019 (O&M) and other connected cases                  9

Sr.          Case No.                           Parties Name
No.
       CWP-34986-2019        JAGTAR SINGH V/S PUNJAB STATE POWER
  21                         CORPORATION LTD AND OTHERS
       CWP-35413-2019        BHUPINDER SINGH AND OTHERS V/S PUNJAB
                             STATE POWER CORPORATION LTD AND
  22                         OTHERS
       CWP-35414-2019        JAGDISH RAI PURI V/S PUNJAB STATE POWER
  23                         CORPORATION LTD AND OTHERS
       CWP-35419-2019        VIDIA BAI V/S PUNJAB STATE         POWER
  24                         CORPORATION LTD AND OTHERS
       CWP-35442-2019        PHUMAN SINGH V/S PUNJAB STATE POWER
  25                         CORPORATION LTD AND OTHERS
       CWP-35455-2019        RANJIT SINGH V/S PUNJAB STATE POWER
  25                         CORPORATION LTD AND OTHERS
       CWP-35515-2019        GURNAIB SINGH V/S PUNJAB STATE POWER
  27                         CORPORATION LTD AND OTHERS
       CWP-35606-2019        MUKHTIAR SINGH V/S PUNJAB STATE POWER
  28                         CORPORATION LTD AND OTHERS
       CWP-35628-2019        HARDEV SINGH V/S PUNJAB STATE POWER
  29                         CORPORATION LTD AND OTHERS
       CWP-35631-2019        TARO BAI V/S PUNJAB STATE          POWER
  30                         CORPORATION LTD AND OTHERS
       CWP-35662-2019        PRITHVI RAJ V/S PUNJAB STATE POWER
  31                         CORPORATION LTD AND OTHERS
       CWP-35673-2019        BALWANT SINGH V/S PUNJAB STATE POWER
  32                         CORPORATION LTD AND OTHERS
       CWP-35695-2019        RANI   V/S   PUNJAB    STATE       POWER
  33                         CORPORATION LTD AND OTHERS
       CWP-35734-2019        PRITAM SINGH V/S PUNJAB STATE POWER
  34                         CORPORATION LTD AND OTHERS
       CWP-35741-2019        BACHITTAR SINGH V/S PUNJAB STATE POWER
  35                         CORPORATION LTD AND ORS
       CWP-35966-2019        TEJ SINGH V/S PUNJAB STATE POWER
  36                         CORPORATION LIMITED AND OTHERS
       CWP-35976-2019        GURRAN DITTA SINGH V/S PUNJAB STATE
  37                         POWER CORPORATION LIMITED AND OTHERS
       CWP-35977-2019        PREM SINGH V/S PUNJAB STATE POWER
  38                         CORPORATION LIMITED AND OTHERS
       CWP-36028-2019        JAGDISH RAI V/S PUNJAB STATE POWER
  39                         CORPORATION LTD AND ORS
       CWP-36074-2019        BALBIR SINGH V/S PUNJAB STATE POWER
  40                         CORPORATION LTD AND ORS
       CWP-36076-2019        NEELA SINGH V/S PUNJAB STATE POWER
  41                         CORPORATION LIMITED AND OTHERS
       CWP-36160-2019        HANS RAJ AND OTHERS V/S PUNJAB STATE
  42                         POWER CORPORATION LIMITED AND OTHERS
     CWP-36164-2019          BUTA SINGH V/S PUNJAB STATE POWER
  43 (O&M)                   CORPORATION LTD AND OTHERS




                                     9 of 17

 CWP-27130-2019 (O&M) and other connected cases                  10

Sr.          Case No.                           Parties Name
No.
       CWP-36166-2019        JEET SINGH V/S PUNJAB STATE        POWER
  44                         CORPORATION LTD AND OTHERS
       CWP-36459-2019        BARHAM DASS V/S PUNJAB STATE POWER
  45                         CORPORTION LTD AND ORS
       CWP-36470-2019        PREM SAGAR AND OTHERS V/S PUNJAB STATE
  46                         POWER CORPORATION LIMITED AND ORS
       CWP-36957-2019        BALDEV SINGH V/S PUNJAB STATE POWER
  47                         CORPORATION LTD AND ORS
       CWP-37003-2019        SADIQ MOHMAD V/S PUNJAB STATE POWER
  48                         CORPORATION LTD AND OTHERS
       CWP-37034-2019        KARTARO BAI V/S PUNJAB STATE POWER
  49                         CORPORATION LTD AND ORS
       CWP-37043-2019        GIAN SINGH V/S PUNJAB STATE        POWER
  50                         CORPORATION LTD AND ORS
       CWP-37415-2019        OM PARKASH V/S PUNJAB STATE POWER
                             CORPORATION LTD. AND OTHERS

       CWP-37473-2019        KIRPAL SINGH AND OTHERS V/S PUNJAB STATE
  52                         POWER CORPORATION LTD AND OTHERS
       CWP-763-2020          GURCHARAN SINGH V/S PUNJAB STATE
  53                         POWER CORPORATION LTD AND OTHERS
       CWP-33953-2019        CHARAN SINGH V/S PUNJAB STATE POWER
  54                         CORPORATION LTD. AND OTHERS
       CWP-4184-2020         GURCHARAN SINGH V/S PUNJAB STATE
  55                         POWER CORPORATION LTD AND OTHERS
       CWP-4282-2020         RAJ KUMAR KANDA V/S PUNJAB STATE
  56                         POWER CORPORATION LTD AND OTHERS
       CWP-632-2021          KARNAIL SINGH V/S PUNJAB STATE POWER
  57                         CORPORATION LTD AND ANR
       CWP-9805-2021         SARDARI LAL V/S PUNJAB STATE POWER
  58                         CORPORATION LTD. AND OTHERS
  59 CWP-14941-2018          GURDEV SINGH V/S PSPCL AND ORS
       CWP-27398-2019        HAKAM SINGH V/S PUNJAB STATE POWER
  60                         CORPORATION LIMITED AND OTHERS
       CWP-27414-2019        DARSHAN SINGH V/S PUNJAB STATE POWER
  61                         CORPORATION LTD AND OTHERS
       CWP-27800-2019        GURNAM SINGH V/S PUNJAB STATE POWER
  62                         CORPORATION LTD AND OTHERS
       CWP-28839-2019        MILAP CHAND V/S PUNJAB STATE POWER
  63                         CORPORATION LTD AND ORS
       CWP-30506-2019        JAGIR SINGH V/S PUNJAB STATE POWER
  64                         CORPORATION LTD AN ORS
       CWP-27206-2019        GURSEWAK SINGH V/S PUNJAB STATE POWER
  65                         CORPORATION AND OTHERS
       CWP-36082-2019        ASHOK KUMAR V/S PUNJAB STATE POWER
  66                         CORPORATION LIMITED AND OTHERS




                                    10 of 17

 CWP-27130-2019 (O&M) and other connected cases                  11

Sr.          Case No.                           Parties Name
No.
       CWP-35454-2019        RESHAM SINGH V/S PUNJAB STATE POWER
  67                         CORPORATION LTD. AND OTHERS
       CWP-35469-2019        LAL SINGH V/S PUNJAB STATE         POWER
  68                         CORPORATION LTD AND OTHERS
       CWP-28893-2019        KASTURI LAL V/S PUNJAB STATE POWER
  69                         CORPORATION LTD AND ORS
       CWP-33529-2019        SUKHWINDER KAUR V/S PUNJAB         STATE
                             POWER CORPORATION LTD AND ORS

       CWP-31785-2019        RAM SAGAR AND OTHERS V/S PUNJAB STATE
  71                         POWER CORPORATION LIMITED AND OTHERS
       CWP-37481-2019        KARAMJIT SINGH V/S PUNJAB STATE POWER
  72                         CORPORATION LTD AND OTHERS
       CWP-37556-2019        NARINDER SINGH V/S PUNJAB STATE POWER
  73                         CORPORATION LTD AND OTHERS
       CWP-1198-2020         HARBANS LAL V/S THE PUNJAB STATE POWER
  74                         CORPORATION LTD AND ORS
       CWP-1200-2020         BIKRAMJIT SINGH V/S THE PUNJAB STATE
  75                         POWER CORPORATION LIMITED LTD AND ORS
       CWP-1734-2020         KAUR SINGH AND ORS V/S PUNJAB STATE
  76                         POWER CORPORATION LTD AND ORS
       CWP-1874-2020         GURDEEP SINGH V/S PUNJAB STATE POWER
  77                         CORPORATION LIMITED AND OTHERS
       CWP-1885-2020         GURDEEP SINGH V/S THE PUNJAB STATE
  78                         POWER CORPORATION LIMITED AND OTHERS
       CWP-2524-2020         RAVI KANT V/S PUNJAB STATE         POWER
                             CORPORATION LTD. AND ORS

       CWP-2527-2020         RAM KUMAR V/S PUNJAB STATE POWER
  80                         CORPORATION LTD AND ORS
       CWP-2562-2020         JASBIR SINGH V/S PUNJAB STATE POWER
  81                         CORPORATION LTD AND ORS
       CWP-2614-2020         KRISHAN KUMAR V/S PUNJAB STATE POWER
                             CORPORATION LTD AND ORS

       CWP-2656-2020         SEWAK SINGH V/S PUNJAB STATE POWER
  83                         CORPORATION LTD AND ORS
       CWP-2697-2020         NIRMALA RANI V/S PUNJAB STATE POWER
  84                         CORPORATION LTD AND ORS
       CWP-2739-2020         HARBHAJAN SINGH V/S PUNJAB STATE POWER
  85                         CORPORATION LTD AND ORS
       CWP-2754-2020         HARI CHAND V/S PUNJAB STATE POWER
  86                         CORPORATION LTD AND ORS
       CWP-2767-2020         RANJIT SINGH V/S PUNJAB STATE POWER
  87                         CORPORATION LTD AND ORS




                                    11 of 17

 CWP-27130-2019 (O&M) and other connected cases                          12

Sr.          Case No.                           Parties Name
No.
       CWP-4553-2020         JAGROOP SINGH V/S PUNJAB STATE POWER
  88                         CORPORATION LIMITED AND OTHERS
       CWP-5093-2020         PARVEEN KUMAR V/S PUNJAB STATE POWER
  89                         CORPORATION LTD AND ORS
       CWP-5114-2020         BOOTA RAM V/S PUNJAB STATE POWER
  90                         CORPORATION LTD AND ORS
       CWP-5128-2020         MOHINDER    PAL  V/S   PUNJAB    STATE
  91                         TRANSMISSION CORPORATION LTD AND ORS
       CWP-5143-2020         TEJA SINGH V/S PUNJAB              STATE   POWER
  92                         CORPORATION LTD AND ORS
       CWP-2716-2020         GURDIAL SINGH AND ORS V/S PUNJAB STATE
  93                         POWER CORPORATION LIMITED AND ANR
       CWP-2963-2020         MAJOR SINGH V/S PUNJAB STATE POWER
  94                         CORPORATION LTD. AND ORS
       CWP-2978-2020         MOHINDER SINGH V/S PUNJAB STATE POWER
  95                         CORPORATION LTD. AND ORS
       CWP-2982-2020         MALKIAT SINGH V/S PUNJAB STATE POWER
  96                         CORPORATION LTD. AND ORS
       CWP-2983-2020         OM PARKASH V/S PUNJAB STATE POWER
  97                         CORPORATION LTD. AND OTHERS
       CWP-2985-2020         AVTAR SINGH V/S PUNJAB STATE POWER
                             CORPORATION LTD. AND OTHERS

       CWP-2992-2020         RAVI SHANKAR V/S PUNJAB STATE POWER
  99                         CORPORATION LTD. AND ORS
       CWP-3008-2020         RAGHBIR CHAND V/S PUNJAB STATE POWER
 100                         CORPORATION LTD. AND ORS
       CWP-3009-2020         PIARA SINGH V/S PUNJAB STATE POWER
 101                         CORPORATION LTD. AND ORS
       CWP-3016-2020         VED PARKASH V/S PUNJAB STATE POWER
 102                         CORPORATION LTD. AND OTHERS
       CWP-3030-2020         MOHINDER KAUR V/S PUNJAB STATE POWER
 103                         CORPORATION LTD. AND ORS
       CWP-3032-2020         KRISHNA MASIH V/S PUNJAB STATE POWER
 104                         CORPORATION LTD. PATIALA AND ORS
       CWP-3065-2020         KALAWANTI V/S PUNJAB STATE                 POWER
 105                         CORPORATION LTD AND OTHERS
       CWP-3076-2020         HARCHAND SINGH V/S PUNJAB STATE POWER
 106                         CORPORATION LTD AND OTHERS
       CWP-3077-2020         BALDEV SINGH V/S PUNJAB STATE POWER
 107                         CORPORATION LTD AND ORS
       CWP-3078-2020         SADHU RAM V/S PUNJAB STATE POWER
 108                         CORPORATION LTD AND ORS
       CWP-3079-2020         BALJIT KAUR V/S PUNJAB STATE POWER
 109                         CORPORATION LTD AND ORS




                                    12 of 17

 CWP-27130-2019 (O&M) and other connected cases                  13

Sr.          Case No.                           Parties Name
No.
       CWP-3112-2020         ROOP SINGH V/S PUNJAB STATE POWER
 110                         CORPORATION LTD AND OTHERS
       CWP-3145-2020         KARAM SINGH V/S PUNJAB STATE POWER
                             CORPORATION LTD AND ORS

       CWP-3150-2020         GURDEV SINGH V/S PUNJAB STATE POWER
 112                         CORPORATION LTD. AND ORS
       CWP-3174-2020         AVTAR SINGH V/S THE PUNJAB STATE POWER
 113                         CORPORATION LIMITED LTD AND OTHERS
       CWP-3175-2020         RAMESH CHANDER V/S THE PUNJAB STATE
 114                         POWER CORPORATION LIMITED LTD AND ORS
       CWP-4188-2020         HARPAL SINGH V/S PUNJAB STATE POWER
 115                         CORPORATION LTD AND OTHERS
       CWP-4195-2020         SUKHDEV SINGH V/S PUNJAB STATE POWER
 116                         CORPORATION LTD AND OTHERS
       CWP-4197-2020         DARSHAN SINGH V/S PUNJAB STATE POWER
 117                         CORPORATION LTD AND OTHERS
       CWP-4228-2020         NIRMAL SINGH V/S PUNJAB STATE POWER
 118                         CORPORATION LTD AND OTHERS
       CWP-4239-2020         ASHOK KUMAR V/S PUNJAB STATE POWER
 119                         CORPORATION LTD AND OTHERS
       CWP-4272-2020         SHARANJIT KAUR V/S PUNJAB STATE POWER
 120                         CORPORATION LTD. AND ORS
       CWP-4284-2020         BALWINDER SINGH V/S PUNJAB STATE POWER
 121                         CORPORATION LTD AND OTHERS
       CWP-4502-2020         AMIR CHAND V/S PUNJAB STATE POWER
                             CORPORATION LIMITED AND OTHERS

       CWP-4508-2020         MANJIT SINGH V/S PUNJAB STATE POWER
 123                         CORPORATION LTD AND OTHERS
       CWP-4514-2020         BALDEV SINGH V/S PUNJAB STATE POWER
 124                         CORPORATION LTD. AND ORS
       CWP-4515-2020         AMARJEET SINGH V/S PUNJAB STATE POWER
 125                         CORPORATION LIMITED AND OTHERS
       CWP-4516-2020         JASWINDER SINGH V/S PUNJAB STATE POWER
 126                         CORPORATION LIMITED AND OTHERS
       CWP-4517-2020         MEHAR SINGH V/S PUNJAB STATE POWER
 127                         CORPORATION LTD. AND ORS
       CWP-4523-2020         AJIT SINGH V/S PUNJAB STATE        POWER
 127                         CORPORATION LTD AND OTHERS
       CWP-4525-2020         HARBHAGWAN V/S PUNJAB STATE POWER
 129                         CORPORATION LIMITED AND OTHERS
       CWP-4532-2020         SURINDER PAL V/S PUNJAB STATE POWER
 130                         CORPORATION LIMITED AND OTHERS
       CWP-4537-2020         USHA RANI V/S PUNJAB STATE POWER
 131                         CORPORATION LIMITED AND OTHERS




                                    13 of 17

 CWP-27130-2019 (O&M) and other connected cases                          14

Sr.          Case No.                           Parties Name
No.
       CWP-4539-2020         BHAGWAN SINGH V/S PUNJAB STATE POWER
                             CORPORATION LTD. AND ORS

       CWP-4541-2020         SUSHILA DEVI V/S PUNJAB STATE POWER
 133                         CORPORATION LTD AND OTHERS
       CWP-4551-2020         HARBANS LAL V/S PUNJAB STATE POWER
 134                         CORPORATION LTD. AND ORS
       CWP-4564-2020         HARJIT SINGH V/S PUNJAB STATE POWER
 135                         CORPORATION LTD. AND ORS.
       CWP-4569-2020         SUKHMANDER SINGH V/S PUNJAB STATE
 136                         POWER CORPORATION LIMITED AND OTHERS
       CWP-4573-2020         PIARA SINGH V/S PUNJAB STATE POWER
 137                         CORPORATION LTD AND ORS
       CWP-4587-2020         BUTA SINGH V/S PUNJAB STATE POWER
 138                         CORPORATION LTD AND ORS
       CWP-4596-2020         HARJINDER SINGH V/S PUNJAB STATE POWER
 139                         CORPORATION LIMITED AND OTHERS
       CWP-5253-2020         DUNGAR RAM V/S PUNJAB STATE POWER
 140                         CORPORATION LTD AND OTHERS
       CWP-5273-2020         DEV RAJ V/S PUNJAB STATE                   POWER
 141                         CORPORATION LTD AND ORS
       CWP-5323-2020         SHAM LAL V/S PUNJAB STATE                  POWER
                             CORPORATION LIMITED. AND ORS

       CWP-5332-2020         GURNAM SINGH V/S PUNJAB STATE POWER
 143                         CORPORATION LTD. AND ORS
       CWP-5345-2020         JANARADHAN MEHTO V/S PUNJAB STATE
 144                         POWER CORPORATION LTD. AND ORS
       CWP-5394-2020         HARBANS SINGH V/S PUNJAB STATE POWER
 145                         CORPORATION LTD AND ORS
       CWP-5419-2020         PIARA SINGH V/S PUNJAB STATE POWER
 146                         CORPORATION LTD AND ORS
       CWP-5420-2020         RESHAM SINGH V/S PUNJAB STATE POWER
 147                         CORPORATION LTD AND ORS
       CWP-5497-2020         SHAM SINGH V/S PUNJAB STATE POWER
 148                         CORPORATION LTD AND OTHERS
       CWP-5512-2020         KALU RAM V/S PUNJAB                STATE   POWER
 149                         CORPORATION LTD AND ORS
       CWP-5514-2020         MEGH NATH V/S PUNJAB STATE POWER
 150                         CORPORATION LTD AND ORS
       CWP-5672-2020         ROORA RAM V/S PUNJAB STATE POWER
 151                         CORPORATION LIMITED AND OTHERS
       CWP-5677-2020         PRITAM SINGH V/S PUNJAB STATE POWER
 152                         CORPORATION LTD. AND OTHERS




                                    14 of 17

 CWP-27130-2019 (O&M) and other connected cases                  15

Sr.          Case No.                           Parties Name
No.
       CWP-5681-2020         PRITAM SINGH AND OTHERS V/S PUNJAB

STATE POWER CORPORATION LIMITED AND 153 OTHERS CWP-5685-2020 MELA SINGH AND OTHERS V/S PUNJAB STATE 154 POWER CORPORATION LIMITED AND OTHERS CWP-5698-2020 KEWAL V/S PUNJAB STATE POWER 155 CORPORATION LTD. AND ORS CWP-5702-2020 SURJAN SINGH V/S PUNJAB STATE POWER 156 CORPORATION LIMITED AND ORS CWP-5712-2020 RAMESH CHANDER V/S PUNJAB STATE POWER 157 CORPORATION LIMITED AND ORS CWP-5725-2020 SURAJ PARSHAD V/S PUNJAB STATE POWER 158 CORPORATION LTD AND ORS CWP-6153-2020 CHET RAM V/S PUNJAB STATE POWER CORPORATION LIMITED AND OTHERS

CWP-6264-2020 HARDYAL SINGH V/S PUNJAB STATE POWER 160 CORPORATION LIMITED AND OTHERS CWP-6359-2020 BHAJAN LAL V/S PUNJAB STATE POWER 161 CORPORATION LIMITED AND OTHERS CWP-6544-2020 HARBHAJAN SINGH V/S THE CHAIRMAN-CUM-

MANAGING DIRECTOR PUNJAB STATE POWER 162 CORPORATION LTD AND ORS CWP-6648-2020 GURTEJ SINGH V/S THE CHAIRMAN CUM MANAGING DIRECTOR, PUNJAB STATE POWER CORPORATION LTD. AND ORS

CWP-6901-2020 MAGHAR SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORTION LIMITED AND 164 OTHERS CWP-6973-2020 MAKHAN SINGH AND ANOTHER V/S PUNJAB STATE POWER CORPORATION LIMITED AND 165 OTHERS CWP-6976-2020 BALDEV SINGH V/S PUNJAB STATE POWER 166 CORPORATION LTD AND ORS CWP-6983-2020 HARI CHAND AND OTHERS V/S PUNJAB STATE 167 POWER CORPORATION LIMITED AND OTHERS CWP-6984-2020 SANTOSH RANI V/S PUNJAB STATE POWER 168 CORPORATION LTD AND ORS CWP-6992-2020 JOGINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 169 OTHERS CWP-7002-2020 VINOD KUMAR V/S PUNJAB STATE POWER 170 CORPORATION LIMITED AND OTHERS CWP-7004-2020 SATPAL V/S PUNJAB STATE POWER 171 CORPORATION LTD AND ORS

15 of 17

CWP-27130-2019 (O&M) and other connected cases 16

Sr. Case No. Parties Name No.

CWP-7014-2020 NAVINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 172 OTHERS CWP-7019-2020 CHAMAN LAL KAPIL AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 173 OTHERS CWP-7028-2020 BALWANT SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 174 OTHERS CWP-7029-2020 JAGTAR SINGH AND ORS V/S PUNJAB STATE 175 POWER CORPORATION LIMITED AND ORS CWP-7030-2020 GARIB RAM AND ORS V/S PUNJAB STATE 176 POWER CORPORATION LIMITED AND ORS CWP-7035-2020 PRITAM SINGH V/S PUNJAB STATE POWER 177 CORPORATION LTD AND ORS CWP-7037-2020 JOGINDER SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED/PSPCL 178 AND OTHERS CWP-7053-2020 BALDEV RAJ V/S PUNJAB STATE POWER 179 CORPORATION LTD AND ORS CWP-7095-2020 MALKIAT SINGH V/S PUNJAB STATE POWER 180 CORPORATION LIMITED AND OTHERS CWP-7110-2020 BAL RAM V/S PUNJAB STATE POWER 181 CORPORATION LIMITED AND ORS CWP-7132-2020 PREM LATA V/S PUNJAB STATE POWER 182 CORPORATION LIMITED AND OTHERS CWP-11866-2022 SEWAK SINGH V/S PUNJAB STATE POWER 183 CORPORATION LTD AND ORS.

CWP-11998-2022 RAJESH KUMAR PANDEY V/S THE PUNJAB STATE POWER CORPORATION LIMITED AND ORS

CWP-12309-2022 SARJIWAN LAL V/S PUNJAB STATE POWER 185 CORPORATION LTD AND ANR CWP-22853-2019 HARI KRISHAN V/S PUNJAB STATE POWER 186 CORPORATION LTD. AND OTHERS CWP-27998-2019 BALWANT SINGH AND OTHERS V/S PUNJAB STATE POWER CORPORATION LIMITED AND 187 OTHERS CWP-33284-2019 DEV SINGH V/S PUNJAB STATE POWER CORP 188 LTD AND ORS CWP-33330-2019 LAKHVIR SINGH V/S PUNJAB STATE POWER 189 CORP. LTD. AND OTHERS CWP-33285-2019 MUKHTIAR SINGH V/S PUNJAB STATE POWER 190 CORP.LTD AND ORS CWP-33324-2019 BALKAR SINGH V/S PUNJAB STATE POWER 191 CORP.LTD AND ORS

16 of 17

CWP-27130-2019 (O&M) and other connected cases 17

Sr. Case No. Parties Name No.

       CWP-5499-2022          HEMANT KUMAR V/S PUNJAB STATE POWER
 192                          CORPORATION LTD. AND OTHERS
       CWP-9540-2021          SUDESH KUMAR V/S THE PUNJAB STATE
                              POWER CORPORATION LTD. AND OTHERS

       CWP-20769-2021         SIA RAM V/S PUNJAB STATE           POWER
 194                          CORPORTION LIMITED AND ORS
       CWP-13452-2018         PREM SINGH V/S PUNJAB STATE POWER
 195                          CORPORATIOIN LTS AND ORS
       CWP-12503-2019         RAJ KUMAR SACHDEV V/S PUNJAB STATE
 196                          POWER CORPORATION LIMITED AND OTHERS
       CWP-5688-2020          SANTOKH SINGH V/S PUNJAB STATE POWER
 197                          CORPORATION LIMITED AND OTHERS
       CWP-19495-2021         HIRA LAL V/S THE PUNJAB STATE POWER
 198                          CORPORATION LTD. AND OTHERS

A photocopy of this order be placed on the files of other

connected cases.

May 31, 2022                            (HARSIMRAN SINGH SETHI)
harsha                                         JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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