Punjab-Haryana High Court
Lajpat Rai Gupta And Anr vs State Of Punjab Th Principal Secretary ... on 26 April, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-5289-2015 (O&M)
Date of decision: 26.04.2017
Lajpat Rai Gupta and another
.....Petitioners
versus
The State of Punjab and another
......Respondents
CORAM: Hon'ble Mr.Justice Kuldip Singh
Present: Mr.P.C.Arora, Advocate for the petitioners
Mr.R.S.Pathania, DAG Punjab
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?
Kuldip Singh, J. (Oral)
Reply by way of additional affidavit already filed. It shows that after allowing the benefit of stepping up of pay, the arrears upto 38 months prior to the filing of the application have been paid to the petitioner. The claim of the petitioner was for stepping up of pay at par with his junior, who was promoted in the year 2007.
Since the petitioner approached this Court in the year 2015, therefore, the respondents were justified in restricting the arrears to 38 months prior to the filing of the writ petition/ appeal. Claim of the petitioner stands satisfied. As such, the petition is disposed of as having become infructuous.
26.04.2017 (Kuldip Singh)
gk Judge
Whether speaking/ reasoned: Yes
Whether Reportable: No
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