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Judgment
12 paragraphs · 217 wordsJASPAL SINGH, J.
By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioner has sought issuance of a writ in the nature of
mandamus, directing the respondents to grant the benefit of 23rd year advance promotional increment(s) as per principal policy under the Finance
Circular No.17/1990 dated 23.04.1990 amended from time to time with consequential re-fixation of pay and retiral benefits and to release the arrears
of revised pay and retiral benefits along with interest @ 12% p.a.
At the very outset of the arguments, learned counsel for the petitioner submits petitioner feels satisfied in case direction is issued to respondent(s) to
decide legal notice dated 26.12.2017 (Annexure P-4), within a stipulated period.
Instant petition is disposed of with a direction to respondent No.1-Chairman, Punjab State Power Corporation Ltd, The Mall, Patiala to look into the
grievances unfolded by the petitioner in legal notice dated 26.12.2017 (Annexure P-4) and to decide the same as per circular dated 23.04.1990, within
a period of three months from the date of receipt of certified copy of this order.
However, if the petitioner still feel aggrieved against the order passed by the concerned authority, he shall be at liberty to have recourse to the other
remedies as well as to approach this Court.