Bhagel Singh vs Bhakra Beas Management Board And ...
2024 Latest Caselaw 10372 P&H

Punjab-Haryana High Court

Bhagel Singh vs Bhakra Beas Management Board And ... on 14 May, 2024

                                Neutral Citation No:=2024:PHHC:067208




CWP-11154-2024                   1

130
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-11154-2024
                                        Date of Decision:14.05.2024

BHAGEL SINGH                                              ......... Petitioner

                   Versus
BHAKRA BEAS MANAGEMENT BOARD AND ANOTHER
                                ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr. K.K. Thakur, Advocate
            for the petitioner.

            Mr. Abhishek Kumar, Advocate
            for respondents No.1 and 2.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226 of

the Constitution of India is seeking direction to respondent to grant

benefit of one notional annual grade increment on completion of one year

service in the month of January of the respective year.

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 January and increment was granted w.e.f. February.

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 17.03.2024 (Annexure P-6)

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

1 of 2

Neutral Citation No:=2024:PHHC:067208

KPTCL and others Vs. C.P. Mundinamani and others'2023 SCC

OnLine SC 401.

4. Notice of motion.

5. Mr. Abhishek Kumar, Advocate, who on advance notice is

present in Court, accepts notice on behalf of respondents No.1 and 2 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.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
14.05.2024
Ali
                   Whether speaking/reasoned     Yes/No

                      Whether Reportable         Yes/No




                                 2 of 2