Harjit Singh And Others vs Pepsu Road Transport Corporation, ...
2024 Latest Caselaw 8829 P&H

Punjab-Haryana High Court

Harjit Singh And Others vs Pepsu Road Transport Corporation, ... on 25 April, 2024

                                  Neutral Citation No:=2024:PHHC:056241



CWP No.9371 of 2024 (O&M)                                                 1

                                                           2024:PHHC:056241


      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

116
                                          CWP No.9371 of 2024 (O&M)
                                           Date of decision: 25.04.2024

Harjit Singh and others
                                                               ....Petitioners
                               Versus
Pepsu Road Transport Corporation and others
                                                             ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. S.S. Salar, Advocate
             for the petitioners.

NAMIT KUMAR J. (Oral)

1. Prayer in this writ petition filed by the petitioners under

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

the nature of mandamus, directing the respondents to pay the difference

of salary w.e.f. 22.03.2010 upto date and pay the salary after giving

proficiency step up increments and other benefits along with interest

and to grant him pension under the Old Pension Scheme.

2. Learned counsel for the petitioner relies upon the judgment

dated 26.02.2024 passed in CWP No.24567 of 2015 and other

connected cases and confines his prayer for deciding legal notice dated

10.01.2024 (Annexure P-5). He submits that at this stage, petitioner

would be satisfied, if the said legal notice is decided by passing a

speaking order within a time bound frame.

4. Notice of motion.

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Neutral Citation No:=2024:PHHC:056241

2024:PHHC:056241

5. Mr. Arun Sharma, Advocate for Mr. Abhilaksh Gaind,

Advocate, accepts notice on behalf of respondents and has no objection

to the innocuous prayer made by learned counsel for the petitioner.

6. I have heard learned counsel for the parties and have gone

through the record of the case.

7. Keeping in view the limited prayer addressed at the time of

arguments, facts and circumstances of the case but without expressing

any opinion on the merits of the controversy, this writ petition is

disposed of with a direction to respondent No.1 to expeditiously decide

legal notice dated 10.01.2024 (Annexure P-5), submitted by the

petitioner by passing a speaking order, preferably within a period of 03

months from receipt of certified copy of this order. Benefits, if any,

found due to the petitioner shall be released expeditiously preferably

within a period of 04 weeks thereafter.

                                             (NAMIT KUMAR)
                                                 JUDGE

25.04.2024
yakub



             Whether speaking/reasoned:              Yes/No

             Whether reportable:                     Yes/No




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