Punjab-Haryana High Court
Daya Shankar Sharma vs Uttar Haryana Bijli Vitran Nigam ... on 12 December, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.19205 of 2011
Date of Decision:12.12.2011
Daya Shankar Sharma .... Petitioner
Versus
Uttar Haryana Bijli Vitran Nigam Limited and others
. .. Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. K.L. Dhingra, Advocate for the petitioner.
Mr. Mohnish Sharma, Advocate for the respondents.
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1.Whether Reporters of Local Newspapers 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?
NIRMALJIT KAUR, J. (Oral)
The present petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to grant benefit of pay fixation by stepping up of pay of the petitioner to bring him at par with his junior counterpart of reserved category (respondent No.3) on regaining his position as JE(F) with all consequential benefits and pensionary benefits.
It is contended that the matter is squarely covered by the judgement rendered by this Court in CWP No.5956 of 2008 decided on 18.11.2008 titled as Charan Dass v. State of Haryana (P-3).
Learned counsel appearing on behalf of the respondents does not dispute that the matter is squarely covered by the judgment rendered by this Court in CWP No.5956 of 2008 decided on CWP No.19205 of 2011 -2- 18.11.2008 titled as Charan Dass v. State of Haryana (P-3) In view of the above, the present petition is allowed in the same terms as passed in CWP No.5956 of 2008 decided on 18.11.2008 titled as Charan Dass v. State of Haryana (P-3).
12.12.2011 ( NIRMALJIT KAUR ) rajeev JUDGE