Manjit Kaur vs Punjab State Trasmission Corporation ...
2024 Latest Caselaw 6732 P&H

Punjab-Haryana High Court

Manjit Kaur vs Punjab State Trasmission Corporation ... on 1 April, 2024

                                    Neutral Citation No:=2024:PHHC:043105



                                                        2024:PHHC:043105

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

213+104
                                               CWP-3536-2018 (O&M)
                                               Date of decision: 01.04.2024

Manjit Kaur                                                    ....Petitioner

                                    Versus

Punjab State Transmission Corporation Ltd. and others ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:       Mr. B.D. Sharma, Advocate for the petitioner.

               Mr. Vikas Chatrath, Advocate for the respondents.


NAMIT KUMAR J. (Oral)

CM-4947-CWP-2024

Prayer in the instant application filed under Order 1 Rule

10 CPC read with Section 151 of CPC is for impleading Punjab State

Power Corporation Ltd. Patiala as respondent No.5.

Notice in the application.

Mr. Vikas Chatrath, Advocate accepts notice on behalf of

the respondents and has no objection to the prayer made in the

application.

In view of the averments made in the application, the same

is allowed and Punjab State Power Corporation Ltd., Patiala is

impleaded as respondent No.5.

Amended memo of parties is taken on record.

CWP-3536-2018

1. The petitioner has filed the instant writ petition under

Articles 226/227 of the Constitution of India for issuance of a writ in the

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Neutral Citation No:=2024:PHHC:043105

2024:PHHC:043105

CWP-3536-2018 (O&M) -2-

nature of certiorari for quashing the impugned letter/memo dated

07.11.2017 (Annexure P-6), whereby the petitioner was informed that

her claim for regularization of services from part time Sweeper/Safai

Sewak has already been considered and rejected.

2. Mr. Vikas Chatrath, Advocate, who is on the panel of

PSPCL, accepts notice on behalf of newly added respondent No.5.

3. Learned counsel for the parties are ad idem that the present

writ petition is squarely covered by the judgment passed by Division

Bench of this Court in LPA No.95 of 2019 and other connected

appeals, titled as 'Punjab State Power Corporation Ltd. and others Vs.

Surinder Singh and others', decided on 23.12.2022. Learned counsel

for the respondents submits that Special Leave to Appeal (C) Diary

No(s).25384/2023 filed against the above-said judgment has also been

dismissed by the Hon'ble Supreme Court vide order dated 11.09.2023.

3. In view of the above, the instant writ petition is disposed of

in the same terms as in LPA No.95 of 2019.

                                                      (NAMIT KUMAR)
01.04.2024                                                JUDGE
kothiyal

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




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