Punjab-Haryana High Court
Gursharan Singh vs Punjab State Power Corporation Ltd. And ... on 26 May, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.10689 of 2016
Date of decision: 26.5.2016
Gursharan Singh ... Petitioner
Versus
Punjab State Power Corporation Limited & ors. ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Pawan Kumar Goklaney, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
This petition is covered by the decision of this Court rendered in CWP No. 20139 of 2015 titled 'Chiman Singh Vs. Punjab State Power Corporation Ltd. & Others', decided on 29.02.2016.
Consequently, the present writ petition is allowed in terms of Chiman Singh's case. The financial benefit of promotional increment will be granted to all the employees who have completed 23 years of regular service as on March 17, 2010, irrespective of their dates of retirement/working.
(RAJIV NARAIN RAINA) JUDGE 26.5.2016 monika 1 of 1 ::: Downloaded on - 29-05-2016 00:09:18 :::