Punjab-Haryana High Court
Ashok Kumar Mehra And Others vs State Of Punjab And Others on 10 May, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.WP. No.8716 of 2012
DATE OF DECISION: May 10, 2012
Ashok Kumar Mehra and others
.....Petitioners
versus
State of Punjab and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE SURYA KANT
Present: Mr.Veneet Sharma, Advocate for the petitioners
..
SURYA KANT, J.: (Oral)
The petitioners are retired employees of Municipal Corporation, Amritsar. They seek a mandamus to direct the respondent-authorities to release arrears of enhanced DA from 35% to 45%, to pay difference of LTC as per revised pension, and also to release the difference of pay as per revised grade with effect from 1.1.2006 up to their retirement. Reliance is placed on two orders of this Court in CWP No.10932 of 2011, titled as Satinder Pal Singh Walia and others vs. State of Punjab and others, decided on 15.12.2011 (Annexure P-5) and in CWP No.7899 of 2010, titled as Nirmal Singh and others vs. State of Punjab and others, decided on 17.5.2011 (Annexure P-6).
C.WP. No.8716 of 2012 -2-
Having heard learned counsel for the petitioners and considering their plea that the issue raised hereinabove is stated to have been decided by this Court vide orders referred to above, I deem it appropriate to dispose of this writ petition with a direction to respondents No.2 and 3 to consider this writ petition as a representation on behalf of the petitioners and dispose of their claim by passing a reasoned order within a period of four months from the date of receipt of certified copy of this order. The petitioners are directed to furnish two copies of this petition to the Registrar (Judicial) of this Court who will send the same to respondents No.2 and 3 along with copy of this order. If petitioners are found entitled to any monetary benefits, the same shall be released to them along with interest as awarded by this Court in the orders cited above at the earliest but not later than two months from the date of order passed by said respondents in terms of the present order.
May 10, 2012 (SURYA KANT) pc JUDGE