Punjab-Haryana High Court
Paramjit Sharma And Anr vs The Secretary Punjab State Power ... on 20 May, 2019
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP No.22198 of 2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.22198 of 2018
DATE OF DECISION:20.05.2019
Paramjit Sharma and another
... Petitioners
Versus
The Secretary, Punjab State Power Corporation Ltd., Patiala and
others
... Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Gurpal Singh Sandhu, Advocate for the petitioners.
Mr. Amit Wadhwa, Advocate for
Ms. Monica Chhibber Sharma, Advocate
for respondents No.1 to 4.
****
HARSIMRAN SINGH SETHI, J. (ORAL)
Counsel for the petitioners states that question of law as raised in the present writ petition with regard to the grant of benefit of promotional increment after rendereing 23 years of service has already been decided by a coordinate bench of this Court in a bunch of writ petitions i.e. CWP No.1013 of 2017(O&M) and other connected cases, decided on 29.11.2018, titled as Balvir Singh Vs. PSPCL and another.
Counsel for the petitioners prays that the present writ petition be also disposed of in the same terms as Balvir Singh's case (supra).
Counsel for the respondents has no objection with regard 1 of 2 ::: Downloaded on - 09-06-2019 20:58:39 ::: CWP No.22198 of 2018 2 to the prayer made by the counsel for the petitioners.
Keeping in view the request made by the counsel for the parties, the present writ petition is disposed of in the same terms as in CWP No.1013 of 2017(O&M) and other connected cases, decided on 29.11.2018, titled as Balvir Singh Vs. PSPCL and another.
May 20, 2019
jt (HARSIMRAN SINGH SETHI)
JUDGE
Whether speaking/reasoned: Yes / No Whether reportable : Yes / No 2 of 2 ::: Downloaded on - 09-06-2019 20:58:39 :::