Punjab-Haryana High Court
Brig. (Retd.) B.S. Gill vs Union Of India And Others --Respondents on 29 October, 2009
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 16540 of 2009
Date of Decision: 29.10.2009.
Brig. (Retd.) B.S. Gill --Petitioner
Versus
Union of India and others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. Navdeep Singh, Advocate for the petitioner.
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PERMOD KOHLI.J (ORAL) Notice of motion.
Ms. Geeta Singhwal, Central Govt. standing counsel, who is present in the Court accepts notice on behalf of the Assistant Solicitor General for respondents.
It is admitted by learned counsel for the parties that the issue involved in the present petition is squarely covered by a judgement of this Court passed in CWP No. 5688 of 2008 decided on 28.5.2009.
In view of the above position, the petitioner is also entitled to the similar relief. The arrears of the petitioner would be restricted to three years preceding the filing of the writ petition. This petition is accordingly disposed of in terms of the aforesaid judgement.
(PERMOD KOHLI) JUDGE 29.10.2009 lucky