Punjab-Haryana High Court
Er. Pratap Ji Arora & Anr vs State Of Punjab & Ors on 23 February, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
C.W.P. No.16531 of 2010. [O&M]
Date of Decision: 23rd February, 2011.
Er. Pratap Ji Arora & Anr. Petitioners through
Mr. Sanjiv Bansal, Advocate
Versus
State of Punjab & Ors. Respondents through
Ms. Sudeepti Sharma, DAG, Punjab for respondent No.1.
Mr. B.S.Jolly, Advocate, for respondents No. 2 and 3.
CORAM:
HON'BLE MR. JUSTICE SURYA KANT.
1. Whether Reporters of local papers 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?
SURYA KANT, J. [ORAL] The petitioners seek quashing of the impugned order dated 26.08.2010 [Annexure P-13] whereby the Punjab State Power Corporation Limited - respondent No. 2 has declined to grant pensionary benefits to them for the services rendered with the Chief Engineer, Western Command, MES, c/o 56 APO, Chandi Mandir, Panchkula - respondent No. 3.
Learned counsel for the respondents fairly state that the controversy involved in this writ petition stands answered by an order dated 5th October, 2010 passed by this Court in CWP No. 12278 of 2010 [Er. Ramesh Chander Mahajan v State of Punjab & Ors.
The writ petition is accordingly disposed of in the same terms. The needful shall be done within a period of six months from the date a certified copy of this order is received.
Disposed of. Dasti.
February 23, 2011. ( SURYA KANT ) dinesh JUDGE