Punjab-Haryana High Court
Devinder Singh Johal vs Devinder Pal Singh Sethi & Anr on 10 July, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
COCP 3169/2017 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP 3169/2017
Date of decision:10.07.2018
Devinder Singh Johal
..............Petitioner
v.
Devinder Pal Singh Sethi and another
..............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh Present:- Mr.PK Goklaney,Advocate for the petitioner Ms.Tuneet Walia,Advocate for respondent PSTCL Jaswant Singh,J,(Oral).
The petitioner is a retired Junior Engineer from the employment of Punjab State Transmission Corporation Limited. He filed CWP 6873/2016 seeking the grant of benefit of promotional increment on completion of 23 years of regular service as on 17.3.2010 in lieu of having not secured third promotion as per instructions on the issue. The said writ petition alongwith a bunch of petitions was disposed of vide order dated 11.4.2016 in terms of a decision dated 29.2.2016 passed in CWP 20139/2015 titled as Chiman Singh v Punjab State Power Corporation Limited and others and connected petitions.
In compliance the respondent-Corporation has fully implemented the judgment. However while implementing the said order the pension of the petitioner stands reduced. A sum of Rs.20,000/- approximately has also been ordered to be recovered from him.
Counsel for the parties are agreed that the order stands strictly complied with and no further action is warranted. However, the counsel for the petitioner wishes to make a representation to the Department with regard 1 of 2 ::: Downloaded on - 14-08-2018 22:31:07 ::: COCP 3169/2017 2 to withdrawing his claim qua which the relief has been granted in compliance of the order.
In view of the above,present petition is disposed of as infructuous. Petitioner is free to seek to recall the relief claimed and granted in terms of order dated 11.4.2016.
10.07.2018 (Jaswant Singh)
joshi Judge
Whether Yes/No
Speaking/reasoned
Whether Reportable Yes/No
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