High CourtsSingle Bench(2018) 03 DEL CK 0330

Jag Ram vs Chief Executive Officer BSES Yamuna Power Ltd & Ors

Delhi High Court · Decided on 7 March 2018

HON’BLE JUDGES
Sunil Gaur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2111 Of 2018

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 182 words

Sunil Gaur, J

1.

On the subject of revision of pension of petitioner, who had retired on 31st December, 2011 as Senior Manager in BSES, a Communication of 29th April, 2014 (Annexure P-4) was sent by the Deputy Manager (PT), DVB Employees Terminal Benefits Fund-2002 to release the revised pension to petitioner. According to petitioner, aforesaid Communication of 29th April, 2014 (Annexure P-4) was not given effect to by respondent-BSES, which led to filing of a Representation (Annexure P-1) by petitioner to respondent-BSES on 9th June, 2017. It is averred in this petition that there is no response to the said Representation (Annexure P-1).

2.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-BSES to pass a speaking order on petitioner's Representation (Annexure P-1) within a period of six weeks and the fate of the Representation be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

3.

With aforesaid directions, this petition is disposed of. Dasti.