Punjab-Haryana High Court
Chander Shekhar vs State Of Haryana And Another on 30 January, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
C.W.P No. 13239 of 2006 ::1::
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P No. 13239 of 2006
Date of decision : January 30, 2009
Chander Shekhar
...... Petitioner (s)
v.
State of Haryana and another,
...... Respondent(s)
***
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI *** Present : Mr. S.K.Bhardwaj, Advocate for the petitioner.
Mr.Harish Rathee, Sr. DAG Haryana for the respondents.
***
1. Whether Reporters of Local Newspapers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
*** AJAY TEWARI, J The petitioner seeks grant of second ACP in the pay scale of Rs.5000-7850/- w.e.f 1.4.2002 after counting his service in the Municipal Committee.
Counsel for the respondents is not in a position to deny that the same question was decided by the Hon'ble Supreme Court in Civil Appeal Nos. 4446, 4447 and 4448 on 15.7.2008, which was subsequently followed by a Division Bench of this Court in CWP No.15715 of 2008 decided on 27.11.2008, and this Court in CWP No.14033 of 2008 decided on C.W.P No. 13239 of 2006 ::2::
20.1.2009.
This writ petition is accordingly allowed and the respondents are directed to count the period of service of the petitioner during his earlier appointment for the purpose of fixation of pay and grant of second ACP scale.
( AJAY TEWARI ) January 30, 2009. JUDGE `kk'