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Chand Kumar Sangwan vs Uttar Haryana Bijli Vitran Nigam Limited And Others

Punjab And Haryana At Chandigarh · Decided on 6 March 2026 · Citation: (2026) 03 P&H CK 1164

HON’BLE JUDGES
Harpreet Singh Brar, J
ACTS & SECTIONS REFERRED
Constitution Of India, 1950 — Article 226, 227 · Haryana Civil Service (Pension) Rules 2016 — Rule 15
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6562 Of 2026 (O&M)
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Judgment

8 paragraphs · 357 words

Harpreet Singh Brar, J

1.

Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing the respondents Nos.1 to 6 to count the past regular service rendered by petitioner in the office of Director Industrial Training of Vocational Education, Muana, Jind (Haryana) i.e. respondent No.6 w.e.f. 15.04.1994 to 09.01.2006, when the petitioner joined UHBVN through proper channel as qualifying service for the purpose of ACP Scales, Pay Protection, carry forward of leave benefits, increments and for other service benefits like calculation of pension, pensionary/retiral benefits as per Rule 15 of Haryana Civil Service (Pension) Rules 2016. Further prayer has been made to direct respondent Nos.1 to 4 to consider and decide the petitioner's pending representation dated 03.11.2025 (Annexure P-6) forthwith.

2.

Learned counsel for the petitioner submits that she would be satisfied if the representation dated 03.11.2025 (Annexure P-6) of the petitioner is decided by respondent No.3 by passing a speaking order in a time bound manner.

3.

Notice of motion.

4.

Ms. Nikita Goel, Advocate has put in appearance on behalf of respondents No.1 to 4 and files her Memo of Appearance, which is taken on record. The Registry is directed to tag the same at appropriate place.

5.

Learned counsel for respondents No.1 to 4, submits that she has no objection, in case a direction is issued to respondent No.3 for time-bound consideration and decision of the representation dated 03.11.2025 (Annexure P-6) of the petitioner by passing a speaking rder.

6.

Therefore, in view of the limited prayer made by learned counsel for the petitioner, the respondent No.3 is directed to consider the representation dated 03.11.2025 (Annexure P-6) of the petitioner and pass a speaking order, after affording an opportunity of hearing to the petitioner, within a period of 03 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioner. Needless to say, if the petitioner is found entitled to the relief sought, the same shall be granted forthwith by respondent No.3.

7.

Disposed of, accordingly.