V.P. Sharma vs Bhakhra Beas Management Board
2024 Latest Caselaw 5680 P&H

Punjab-Haryana High Court

V.P. Sharma vs Bhakhra Beas Management Board on 13 March, 2024

                                                               Neutral Citation No:=2024:PHHC:035705




     CWP-4062-2024                               1                      2024:PHHC:035705


       IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH

121                                                  CWP-4062-2024
                                                     Date of decision: 13.03.2024

V.P. SHARMA                                                      ....PETITIONER
                                  Vs.


BHAKHRA BEAS MANAGEMENT BOARD                                    ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:      Mr. Amit Parashar, Advocate
              for the petitioner.

              Mr. Karan Nehra, Advocate and
              Mr. Harvinder Singh, Advocate
              for the respondent.

                    ****

JAGMOHAN BANSAL, J (ORAL)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking direction to respondent to grant one notional

annual grade increment on completion of one year service in the month of

December of the respective year, re-fix his pay and consequently revise the

retiral benefits.

2. The petitioner is ex-employee of respondent-Bhakhra Beas

Management Board. He has retired on attaining the age of superannuation. The

petitioner is seeking one notional annual grade increment on the ground that he

has completed 1 year service in the month of December and increment was

granted w.e.f. January.

3. Learned counsel for the petitioner submits that grievance of the

petitioner, at this stage would be redressed, if respondent is directed to decide

his representation/legal notice dated 08.05.2023 (Annexure P-11) in terms of

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Neutral Citation No:=2024:PHHC:035705

CWP-4062-2024 2 2024:PHHC:035705

judgment of Supreme Court in 'Director (Admn and HR) KPTCL and others

Vs. C.P. Mundinamani and others'2023 SCC OnLine SC 401.

4. Notice of motion.

5. Mr. Karan Nehra, Advocate, who on advance notice is present in

Court, accepts notice on behalf of the respondent and files his memo of

appearance which is taken on record. Registry is directed to tag the same at

appropriate place.

6. With the consent of both sides, the matter is taken up for final

disposal.

7. Learned counsel for the respondent asserts that he has no objection,

if petition is disposed of with a direction to respondent to decide legal notice of

the petitioner in a time bound manner and in view of judgment of Supreme

Court in C.P. Mundinamani and others (supra).

8. In the wake of statement of both sides, the present petition stands

disposed of with a direction to respondent to decide claim of the petitioner

within 3 months from today. The Competent Authority is expected to consider

judgment of Supreme Court in C.P. Mundinamani and others (supra) while

adjudicating claim of the petitioner.

13.03.2024                                           [JAGMOHAN BANSAL]
anju                                                     JUDGE

                     Whether speaking/reasoned          Yes
                     Whether reportable                 No




                                                              Neutral Citation No:=2024:PHHC:035705

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