Punjab-Haryana High Court
Balram And Others vs State Of Punjab And Another on 22 September, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civl Writ Petition No.17862 of 2011
Date of Decision : September 22, 2011.
Balram and others .....Petitioners
versus
State of Punjab and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Vishal Sharma, Advocate, for the petitioners.
Ms.Sudeepti Sharma, DAG, Punjab.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
Notice of motion.
Ms.Sudeepti Sharma, learned Deputy Advocate General, Punjab, accepts notice on behalf of the respondents.
Let two copies of the writ petition be supplied to the learned State counsel during the course of day failing which the order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.
In view of the nature of order which I propose to pass, there is no need to seek any counter-reply from the respondents at this stage. CWP No.17862 of 2011 [2]
The petitioners who are working as Assistant Registrars in the Cooperatives Societies, Punjab, seek a mandamus to direct the respondents to promote them as Assistant Registrars w.e.f. 4.5.2011, namely, the date when their junior has been promoted. They also seek a direction for the release of the consequential benefits.
During the course of hearing, learned counsel for the parties are ad-idem that the controversy raised in this case stands settled by this Court vide an order dated 10.2.2010 passed in CWP No.2363 of 2010 (Swaran Singh versus State of Punjab and another) (AnnexureP-6).
The present writ petition is accordingly disposed of in terms of Swaran Singh's case (supra).
Dasti.
September 22, 2011 (SURYA KANT) Mohinder JUDGE