Raj Kumari vs Haryana Vidyut Prasaran Nigam Limited ...
2024 Latest Caselaw 17830 P&H

Punjab-Haryana High Court

Raj Kumari vs Haryana Vidyut Prasaran Nigam Limited ... on 24 September, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                     Neutral Citation No:=2024:PHHC:126328
CWP-3467-2012(O&M)                -1-


                          209
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 CWP-3467-2012(O&M)
                                                 Date of Decision: 24.09.2024

Raj Kumari
                                                                    ....Petitioner

                                        Versus


H.V.P.N.L and others

                                                                .....Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:      Mr. Ashwani Talwar, Advocate, for the petitioner.

              Ms. Nikita Goel, Advocate, for for respondents

                           ****

JASGURPREET SINGH PURI, J. (Oral)

Both the learned counsels for the parties are ad idem that the

prayer of the petitioner with regard to the counting of work charge service

for the purpose of pensionary benefits is covered by a Full Bench judgment

of this Court in Kesar Chand versus State of Punjab, 1988 (5) SLR 27.

They have also submitted that the second prayer of the petitioner with regard

to payment of Rs. 2,50,000/- as financial assistance, which according to the

learned counsel for the petitioner has not been granted but according to the

learned counsel for the respondents, the record of the aforesaid is not

available.

In view of the aforesaid facts and circumstances, respondent

No.2 is hereby directed to pass a detailed speaking order with regard to the

aforesaid two grievances within a period of three months from today. In case

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Neutral Citation No:=2024:PHHC:126328 CWP-3467-2012(O&M) -2-

the petitioner is found entitled for the grant of the aforesaid two grievances,

then the petitioner shall be granted all the consequential benefits alongwith

interest @ 6 % per annum (simple).

24.09.2024                            (JASGURPREET SINGH PURI)
rakesh                                         JUDGE
         Whether speaking                       :   Yes/No
         Whether reportable                     :   Yes/No




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