Punjab-Haryana High Court
Rajkhushwant Singh Sandhu And Others vs State Of Punjab And on 8 May, 2012
C.W.P No. 8533 of 2012 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P No. 8533 of 2012
Date of decision : May 08, 2012
Rajkhushwant Singh Sandhu and others,
...... Petitioners
v.
State of Punjab and others,
...... Respondents
***
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Ms. Anu Chatrath Kapoor, Advocate
for the petitioners.
***
1. Whether Reporters of Local Newspapers 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 ?
***
AJAY TEWARI, J (Oral)
Notice of motion.
On the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.
Learned counsel for the petitioners undertakes to supply three copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.
Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.
The petitioners seek higher pay scales by granting two C.W.P No. 8533 of 2012 ::2::
increments in the pay scale of Rs.620-1200 as per instructions dated 18.2.1983 (Annexure P-4).
Counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court rendered in CWP No. 5072 of 2012, Dev Raj Jindal and others vs State of Punjab and others, decided on 20.3.2012.
In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 3104 of 2012.
Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.
( AJAY TEWARI ) May 08, 2012. JUDGE `kk'