Harbans Lal And Another vs Punjab State Warehousing Corporation And Others

Jitendra Chauhan, J

The matter has been taken up through video-conferencing in the light of the pandemic COVID-19 situation and as per instructions.

This writ petition under Articles 226/227 of the Constitution of India has been filed, INTER ALIA, for issuance of a direction to the respondents to

grant deemed promotion to the petitioners as Junior Technician Grade-I, w.e.f. 20.07.1999, along with all consequential benefits.

Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to respondent No.2, to consider and decide the

representation dated 08.11.2019 (Annexure P-12).

Heard.

Having regard to the prayer made and without adverting to the merits of the case, the present petition is disposed of with a direction to respondent

No.2-Managing Director, Punjab State Warehousing Corporation, SCO No.74-75, Bank Square, Sector 17-B, Chandigarh, to consider and decide the

representation dated 08.11.2019 (Annexure P-12) within eight weeks from the receipt of the certified copy of the judgment. In case, on consideration,

the competent authority reaches to the conclusion that the benefit claimed by the petitioners is admissible to them, in such eventuality, the

consequential relief be allowed within a period of six weeks thereafter, in accordance with law. However, in case the competent authority feels that

the relief claimed by the petitioners is not admissible or made out, in that case, a speaking order be passed in the matter.