CHANSHYAM SOROT Vs. A.K. BABBAR

JUDGEMENT

(1.) THE petitioner addressed a representation dated 9.12.1998 to the General Manager, Machine Tool Division, HMT Ltd., Pinjore. The aforesaid communication reads as under :-

(2.) AGGRIEVED that no action has been taken on the aforesaid representation, the petitioner approached this court by filing CWP No. 4047 of 1999 wherein this court passed an ex parte order inter alia directing the respondent to decide the representation dated 9.12.1998 (extracted above) "as expeditiously as possible preferably within two months from the date a copy of this order is received."

(3.) THIS Court issued notice in the instant case to the respondent. In response to the notice issued, a detailed written statement has been filed. A perusal of the written statement indicates that in so far as the dues payable by the Machine Tool Division, HMT, Pinjore to the petitioner are concerned, a meeting was held with the petitioner on 12.1.1999 wherein it was decided that the amount payable to the petitioner was Rs. 5,41,309/-. It is also the case of the respondent that it was categorically determined that the petitioner would not insist on payment of interest on account of delay in releasing the dues payable by the respondent to the petitioner. It is also the case of the respondent that during the meeting held on 12.1.1999, it was decided to pay the petitioner a sum of Rs. 50,000/- per month and in obedience to the aforesaid agreement, the first instalment was paid to the petitioner on 27.1.1999 and the second on 1.3.1999.