Punjab-Haryana High Court
M.S.Yadav And Others vs State Of Haryana And Others on 18 May, 2011
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 10615 of 2010 (O&M)
Decided on : 18-05-2011
M.S.Yadav and others
....Petitioners
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr.Sanjiv Gupta , Advocate for the petitioners Mr. Harish Rathee, Sr. DAG, Haryana MAHESH GROVER, J Reply on behalf of respondents no. 1 to 4 has been filed in the Court today and the same is taken on record. A copy thereof has been supplied to the counsel opposite.
The grievance of the petitioners is that their service rendered in HSMITC was not being considered for the grant of ACP grades/increments. In fact, the same were granted to them but were withdrawn by virtue of the impugned order.
In the reply submitted to the petition, it has been stated that the necessary benefits have since been granted to the petitioners and the impugned order stands withdrawn.
In view of this, the instant petition is rendered infructuous and the same is disposed of as such.
May 18, 2011 (Mahesh Grover) rekha Judge