Jaswinder Singh vs Punjab State Power Corp. Ltd. And Ors
2024 Latest Caselaw 17531 P&H

Punjab-Haryana High Court

Jaswinder Singh vs Punjab State Power Corp. Ltd. And Ors on 20 September, 2024

                                 Neutral Citation No:=2024:PHHC:124566



CWP No.24125 of 2024 (O&M)                                               1




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

123
                                         CWP No.24125 of 2024 (O&M)
                                           Date of decision: 20.09.2024

Jaswinder Singh
                                                             ....Petitioner
                                  Versus

Punjab State Power Corporation Limited and others
                                                           ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. V.K. Shukla, Advocate
            for the petitioner.

NAMIT KUMAR J. (Oral)

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

Article 226 of the Constitution of India, is for issuance of a writ in the

nature of mandamus, directing the respondents to regularize the services

of the petitioner in view of Policy dated 04.03.1999 (Annexure P-1),

adopted by the respondents vide office order dated 07.05.2014

(Annexure P-2) and in view of order dated 28.10.2014 (Annexure P-4),

passed by this Court in CWP no.1933 of 2014, titled as "Kanta Rani vs

State of Punjab and others" and judgment dated 29.04.2016 (Annexure

P-5) in LPA No.771 of 2015.

2. Learned counsel for the petitioner, at the very outset,

confines his prayer for deciding legal notice dated 12.07.2024

(Annexure P-6). 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.

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Neutral Citation No:=2024:PHHC:124566

3. Notice of motion.

4. Mr. Ankit Kumar, Advocate, accepts notice on behalf of

respondent No.1 and Mr. Vikas Chatrath, Advocate has accepted notice

on behalf of respondents No.2 and 3 and have no objection to the

innocuous prayer made by learned counsel for the petitioner.

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

through the record of the case.

6. Without going into the merits of the case at this stage, the

present petition is disposed of with a direction to respondent No.1 to

decide legal notice dated 12.07.2024 (Annexure P-6), submitted by the

petitioner expeditiously, by passing a speaking order, preferably within

a period of 03 months from the date of receipt of certified copy of this

order.

                                             (NAMIT KUMAR)
                                                 JUDGE

20.09.2024
yakub



             Whether speaking/reasoned:              Yes/No

             Whether reportable:                     Yes/No




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