Punjab-Haryana High Court
Vidya Sagar Singla And Others vs State Of Punjab And Another on 26 March, 2009
Author: Permod Kohli
Bench: Permod Kohli
CWP No,3637 of 1989 :1:
In the High Court of Punjab and Haryana at Chandigarh.
Date of decision: 26.03.2009.
1. CWP No,3637 of 1989
Vidya Sagar Singla and others ... Petitioners.
Versus
State of Punjab and another ... Respondents
2. CWP No.10691 of 1990
Ranjit Singh and others ... Petitioners
Versus
State of Punjab and another ... Respondents
3. CWP No.13675 of 1990
Chand Ram .. Petitioner
Versus
State of Punjab and another ... Respondents
4. CWP No.14791 of1989
Anil Kant and others ... Petitioners
Versus
State of Punjab and others ... Respondents
5. CWP No.16460 of 1989
Prem Singh and others ... Petitioners
Versus
State of Punjab and others ... Respondents
6. CWP No.1751 of 1990
Prem Singh Mittal and others ... Petitioners
Versus
State of Punjab and another ... Respondents
7. CWP No.3119 of 1990
Janak Singh and others ... Petitioners
Versus
State of Punjab and others ... Respondents
8. CWP No.1461 of 1989
Amar Lal Baghla and others .. Petitioners
Versus
State of Punjab and others ... Respondents
CWP No,3637 of 1989 :2:
9. CWP No.4162 of 1989
Parshotam Lal Nirmal and others ... Petitioners
Versus
State of Punjab and others ... Respondents
10. CWP No.4163 of 1989
Sohan Lal and others ... Petitioners
Versus
State of Punjab and others ... Respondents
11. CWP No.4634 of 1990
Gulzar Singh and others ... Petitioners
Versus
State of Punjab and another ... Respondents
12. CWP No.5327 of 1990.
Joginder Singh and others ... Petitioners
Versus
State of Punjab and another ... Respondents
13. CWP No.636 of 1990
Santokh Singh and others ... Petitioners
Versus
State of Punjab and another ... Respondents
14. CWP No.8304 of 1989
Ram Nath Chandok and others ... Petitioners
Versus
State of Punjab and others ... Respondents
15. CWP No.8305 of 1989
Devi Dayal Sharma and others ... Petitioners
Versus
State of Punjab and others ... Respondents
16. CWP No.8306 of 1989
Jagjit Singh Sandhu and others ... Petitioners
Versus
State of Punjab and others ... Respondents
17. CWP No.8307 of 1989
Sukhdev Singh and others ... Petitioners
CWP No,3637 of 1989 :3:
Versus
State of Punjab and others ... Respondents
18. CWP No.8602 of 1989
Bir Bahadur and others ... Petitioners
Versus
State of Punjab and others ... Respondents
19. CWP No.14790 of 1989
Avtar Singh and others ... Petitioners
Versus
State of Punjab and another ... Respondents
Present: Ms.Alka Chatrath, Mr.GS Bal, Mr.SC Pathela, Mr.Amit Chopra,
Mr.TS Dhindsa, Mr.AS Sandhu, Mr. SK Dhawan, Advocates, for the
petitioners.
Mr.Yatinder Sharma, D.A.G., Punjab, for the respondents.
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CORAM:HON'BLE MR. JUSTICE PERMOD KOHLI
PERMOD KOHLI, J. (Oral):
It is agreed to by the learned counsel for the parties that the controversy involved in the above mentioned Civil Writ Petitions are squarely covered by a Division Bench judgment of this Court rendered in CWP No.2208 of 1989 (Lekh Raj Khera and others Vs. State of Punjab and another) decided on 24.03.2009, wherein the following directions have been made:-
"In view of the above legal and factual position, this petition succeeds partially. Respondents are directed to extend the benefit of the pay revision in case of petitioners w.e.f. 1.11.1971 instead of 16.7.1975. They are further directed to fix the pay scale of the such of the petitioners whose unrevised pay falls between two CWP No,3637 of 1989 :4:
stages in the new time scale in the revised scale in the next stage. The process of fixation of pay be completed within a period of four months from the date certified copy of this order is served upon the competent authority. The consequential benefit be released in favour of the petitioners within a period of two months thereafter."
The petitioners in these cases shall also be entitled to the same relief as granted in the aforesaid writ petition. No costs.
26.03.2009 (PERMOD KOHLI) BLS JUDGE
Note: Whether to be referred to the Reporter? NO