Punjab-Haryana High Court
Des Raj Asi vs State Of Punjab And Others on 30 March, 2009
Author: Permod Kohli
Bench: Permod Kohli
CWP No.19652 of 2008 :1:
In the High Court of Punjab and Haryana at Chandigarh.
Date of decision: 30.3.2009
Des Raj ASI ... Petitioner
Verus
State of Punjab and others ... Respondents.
CORAM
HON'BLE MR. JUSTICE PERMOD KOHLI
Present: Mr.Surinder Garg, Advocate,for the petitioner.
Mr.BS Chahal DAG, Punjab, for the respondents.
PERMOD KOHLI, J. (Oral):
I have heard the learned counsel for the parties at length. The petitioner seeks retrospective promotion from the date persons junior to him were promoted. The respondents have placed on record a copy of the order dated 16.1.2009, Annexure -R-1, whereby the petitioner has been ordered to be promoted in the rank of Officiating SI with effect from 17.06.2005 notionally. This order has been passed subject to the outcome of the Civil Writ Petition No.7054 of 2001. In the reply, it is also stated that the petitioner has been granted officiating promotion with effect from 17.06.2005 notionally.
In view of the above, the relief claimed by the petitioner stands granted to him. It is, however, clarified that the petitioner is not entitled to CWP No.19652 of 2008 :2: monetary benefits in view of his notional promotion. However, he shall be entitled to seniority, increments, pay revision etc. according to rules.
With these observations, present writ petition is disposed of.
30.03.2009. (PERMOD KOHLI) BLS JUDGE