Punjab-Haryana High Court
Shimal Kaur And Another vs State Of Punjab And Others on 7 May, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 9801 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 9801 of 2013
Date of Decision :May 07, 2013
Shimal Kaur and another
.... PETITIONERS
Vs.
State of Punjab and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Vikas Chatrath, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, 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that had been granted to the petitioners w.e.f. the date of passing of the qualification of Giani/Parbhakar, had been withdrawn.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 CWP No. 9801 of 2013 2 (Annexure P-12). 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 along with 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 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.
(AUGUSTINE GEORGE MASIH )
May 07, 2013 JUDGE
pj
CWP No. 9801 of 2013 3