Punjab-Haryana High Court
Union Of India And Others vs Baldev Singh And Others on 17 April, 2009
Bench: Ashutosh Mohunta, Nirmaljit Kaur
Civil Writ Petition No. 18963 CAT of 2003
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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Civil Writ Petition No. 18963 CAT of 2003
Date of decision: 17.04.2009
Union of India and others ........Petitioners
Versus
Baldev Singh and others .......Respondent(s)
Coram: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Ms Justice Nirmaljit Kaur
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Present: None for the petitioners
Mr. Shailender Sharma, Advocate
for the respondents
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Ashutosh Mohunta, J. (Oral)
The Union of India has challenged the order dated 29.05.2003 passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh, vide which the applicants at serial No. 1, 2, 4, 16, 17, 21, 22, 24 and 26, who were appointed prior to 16.10.1981, were held entitled to the pay scale of Rs.260-400 as Valveman (Skilled Category).
Counsel for the respondents submits that Civil Writ Petition No. 7274 CAT of 2002, preferred by the Union of India against the identical relief granted by the Tribunal, as in the instant case, was dismissed by this Court, vide judgment dated 09.05.2002. The aforementioned judgment dated 09.05.2002 has placed on the file of this Civil Writ Petition No. 18963 CAT of 2003 2 case as Annexure P-8.
After hearing counsel for the respondents and going through the judgment (Annexure P-8), we are of the considered opinion that this case is squarely covered by the judgment dated 09.05.2002 (P-8), rendered by this Court in Civil Writ Petition No. 7274-CAT of 2002 titled as 'Union of India and others V. Central Administrative Tribunal and others' and, therefore, this writ petition is dismissed in the same terms.
[Ashutosh Mohunta] Judge [Nirmaljit Kaur] Judge April 17, 2009 mohan