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Kewal Krishan vs Punjab State Power Corporation Ltd. And Others

Punjab And Haryana At Chandigarh · Decided on 30 May 2022 · Citation: (2022) 05 P&H CK 0130

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 11868 Of 2022
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Judgment

6 paragraphs · 184 words

Anupinder Singh Grewal, J

The petitioner is seeking direction to the respondents to consider his case for promotion to the post of Assistant Engineer.

Learned counsel for the petitioner contends that the petitioner is entitled for promotion to the post of Assistant Engineer as per the policy of the respondents. He also contends that he has sent a legal notice (Annexure P6) in this regard to the respondents on 18.04.2022, but no action has been taken thereon. He further contends that the petitioner is retiring on 31.07.2022 and, therefore, respondent No. 1 may be directed to consider and decide the legal notice (Annexure P6) within a time bound manner.

Issue notice to the respondents.

At the asking of the court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of the respondents.

Heard. Without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No. 1 to consider and decide the legal notice (Annexure P6), in accordance with law, within a period of two months from the date of receipt of certified copy of this order.