MOHINDER SINGH Vs. UTTAR HARYANA BIJLI VITRAN NIGAM

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of CERTIORARI for quashing PPO No.11613 dtd. 7/9/2022 (Annexure P-10) vide that 75% provisional pension is sanctioned inspite of the fact the suspension period is treated as leave w.e.f. 16/9/2005 to 18/9/2008 vide office order dtd. 2/11/2020 (Annexure P-8) and full pension case was submitted vide memo dtd. 4/6/2021 (Annexure P-9) and therefore, the petitioner is entitled for full pension instead of provisional pension, DCRG, Commutation on the basis of total length of service from 22/7/1986 till voluntary retired on 26/11/2008 along with arrear with interest @ 12% per annum and further to issue a writ in the nature of MANDMUS directing the respondents to grant 1st and 2nd ACP pay scale to the petitioner on the post of JE on completion of 10 and 20 years of regular service as per HCS (ACP) Rules, 1996 and 2006 with all consequential benefits along with interest @ 12% per annum.

(2.) Learned counsel for the petitioner submitted that the petitioner had served a legal notice dtd. 20/3/2024 (Annexure P-13) to the respondents but the same has not been considered and decided till date. He further submitted that at this stage, the petitioner will be satisfied in case the aforesaid legal notice dtd. 20/3/2024 (Annexure P-13) is considered and decided by the respondents in accordance with law and in a time bound manner.

(3.) Notice of motion.