Punjab-Haryana High Court
Mohinder Singh And Others vs State Of Punjab And Others on 3 August, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.14774 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.14774 of 2012
Date of decision:03.08.2012
Mohinder Singh and others
......Petitioners
Vs.
State of Punjab and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Vikas Chatrath, Advocate for the petitioners.
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Tejinder Singh Dhindsa, J. (Oral)
The present writ petition has been filed against the order dated 31.10.2008 (Annexure P-10) and order dated 21.04.2009 (Annexure P-11), whereby, the benefit of three increments that had been granted to the petitioners w.e.f. the date of passing of the qualification of Giani/Parbhakar, had been withdrawn.
Learned counsel appearing for the petitioners submits that the issue stands settled by the Co-ordinate Bench of this Court in judgment dated 01.12.2009 passed in CWP No.738 of 2009 titled as Manjeet Kaur and others Vs. State of Punjab and others. Counsel further submits that the decision in Manjeet Kaur's case (Supra) has already been implemented and in this regard refers to the order dated 28.04.2011 (Annexure P-14) appended alongwith the present petition.
In the light of such factual background, I deem it appropriate to dispose of the present writ petition with directions to respondent/authorities to consider the claim of the petitioners as raised in the present petition in the CWP No.14774 of 2012 -2- light of the judgment dated 01.12.2009 passed in Manjeet Kaur and others Vs. State of Punjab and others. Needful be done within a period of three months from the receipt of certified copy of this order in terms of passing of a speaking order.
Petition disposed of.
August 03, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE