Punjab-Haryana High Court
Dev Raj Jindal And Others vs State Of Punjab And Others on 20 March, 2012
CWP No.5072 of 2012 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.5072 of 2012
Date of decision: 20.03.2012
Dev Raj Jindal and Others
.....Petitioners
Vs.
State of Punjab and Others
.....Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Kapil Kakkar, Advocate,
for the petitioners.
*****
AJAY TEWARI, J. (Oral)
Notice of motion.
Ms. Monika Chhiber Sharma, DAG, Punjab, accepts notice on behalf of the respondents.
Learned counsel for the petitioners undertakes to supply two copies of the petition to the learned DAG during the course of the day failing which the order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non- prosecution.
In view of the nature of the order which I propose to pass, there is no need to seek any counter reply from the respondents at this stage.
The petitioners, joined the Punjab Education Department as Teachers/Masters on regular basis, seek a mandamus to direct the respondents to grant as many increments as they had earned in CWP No.5072 of 2012 ::2::
the pre-revised scale in the pay band of Rs.620-1200/- over Rs.660/- as on 01.01.1978.
Learned counsel are agreed that this matter is squarely covered by the decision of this Court in CWP No.7237 of 1989 (O&M), Ruldu Singh and others v. State of Punjab and others, decided on 23.09.2011.
Consequently, this writ petition is disposed of in the same terms as in CWP No.7237 of 1989.
A copy of this order be given to learned DAG under the signatures of the Court Secretary. ` (AJAY TEWARI) JUDGE 20.03.2012 sonika