Ram Bahadur vs Punjab State Power Corporation Ltd And ...
2024 Latest Caselaw 20410 P&H

Punjab-Haryana High Court

Ram Bahadur vs Punjab State Power Corporation Ltd And ... on 18 November, 2024

                                       Neutral Citation No:=2024:PHHC:151819




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
247                                            CWP-17240-2023
                                               Date of decision : 20.11.2024

Ram Bahadur
                                                            .....Petitioner
                           VERSUS

Punjab State Power Corporation Ltd. & Another
                                                            ....Respondents

CORAM:- HON'BLE MR. JUSTICE NAMIT KUMAR

                   *****
Present:     Mr. A.K. Walia, Advocate
             for the petitioner.

             Mr. Angad Chahal, Advocate
             for the respondents.

                   *****
NAMIT KUMAR, J. (ORAL)

1 The petitioner has filed the instant writ petition under Articles 226

of the Constitution of India, seeking a writ in the nature of certiorari, quashing

the impugned letter dated 22.11.2022 (Annexure P-7), rejecting the claim of

the petitioner regarding restoration of benefit of 9 years time bound higher pay

scale wrongly withdrawn vide order dated 18.01.2016 (Annexure P-5).

2. Learned counsel for the petitioner submits that the present petition

is squarely covered by the judgment dated 12.08.2010 passed by the

Coordinate Bench of this Court in CWP No.2587 of 2009 titled as 'Rattan

Chand Vs. Punjab State Electricity Board and others'(Annexure P-8) which

has been followed in CWP No.371 of 2007 titled as 'Pritam Singh Vs. Punjab

State Electricity Board and others' decided on 12.10.2010 (Annexure P-9)

and Rajinder Parshad Raturi Vs. Punjab State Power Corporation Limited

and another : 2013(1) S.C.T. 320 (Annexure P-10) and thereafter, in CWP

No.15549 of 2012 titled as 'Sanjay Jindal Vs. Punjab State Power

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Neutral Citation No:=2024:PHHC:151819

Corporation Limited and another' decided on 18.08.2023 against which LPA

No.1803 of 2024 tilted as 'Punjab State Power Corporation Limited and

another Vs. Sanjay Jindal' filed by the Corporation has been dismissed by the

Division Bench of this Court vide judgment dated 17.09.2024.

3. Learned counsel for the respondents despite his best efforts could

not dispute the abovesaid legal position.

4. Consequently, the present petition is allowed in the same terms as

in CWP No.2587 of 2009 titled as 'Rattan Chand Vs. Punjab State Electricity

Board and others', decided on 12.08.2010.

                                                         (NAMIT KUMAR)
                                                           JUDGE
20.11.2024
Nisha-I

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




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