ASHOK KUMAR BAHL Vs. HARYANA BREWERIES LTD

JUDGEMENT

(1.) The petitioner joined service as a Stenographer on 22nd August, 1974, with the Haryana Breweries Ltd., Sonepat, which is a Haryana Government undertaking. Later, the post held by the petitioner was re-designated as Personnal Assistant to the General Manager by the order of the Managing Director of the Haryana Breweries Ltd., dated 31st March, 1978. In the meantime, some other persons were also appointed as Stenographers and were similarly promoted to higher posts. The petitioner submitted his representation for the grant of higher grade, special pay, increments, and consequential promotions etc. but the same remained pending. When the aforesaid representations made by the petitioner were not being considered and decided, he approached this Court for the redressal of his grievance.

(2.) In the written statement filed by the respondents, it has been inter alia stated, that the petitioner had already approached the Civil Court at Sonepat and the litigation was still pending; therefore, the writ petition was not maintainable as was also premature. It has also been stated that the representations made by the petitioner were still pending consideration, obviously due to the pendency of the litigation in the Civil Court.

(3.) In this situation, the writ petition as such is not maintainable and the petitioner can seek his redress from the Civil Court. However, if any other grievance of the petitioner has been agitated in the representations made by him, which is not the subject-matter of Civil Court, the same shall be considered and decided by the respondents in accordance with law, by passing a speaking order, within three months. With this direction, the writ petition stands disposed of, with no order as to costs.