Punjab-Haryana High Court
Punjab Local Bodies Employee Union ... vs State Of Punjab & Ors on 16 September, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.471 CWP-10417-1997
DECIDED ON: 16.09.2019
PUNJAB LOCAL BODIES EMPLOYEES UNION
..PETITIONER
VERSUS
THE SECRETARY TO GOVERNMENT PUNJAB AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Jugam Arora, Advocate for
Mr. R.K. Arora, Advocate,
for the petitioner.
*****
ARUN MONGA, J. (ORAL)
The grievance of the petitioner inter alia at the time of the filing of the petition in the year 1997 was that appropriate writ in the nature of mandamus and/or otherwise be issued to the respondents-State of Punjab to implement the recommendations of 3rd Pay Commission.
2. It seems by sheer efflux of time, the relief sought by the petitioner is rendered infructuous as subsequent to 3rd Pay Commission, the State of Punjab has constituted 4th, 5th and 6th Pay Commissions and the pay scales have accordingly been revised from time to time. After elapse of 22 years, the relief of implementation of 3rd Pay Commission, even if was not implemented in 1997 has merged into the recommendations of the subsequent pay commission.
1 of 2
::: Downloaded on - 01-10-2019 22:31:04 :::
CWP-10417-1997 --2--
3. Writ petition is accordingly rendered infructuous and is disposed of as such with liberty to the petitioner to file an appropriate application, if so advised, if any cause of action still survives.
16.09.2019 (ARUN MONGA)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
2 of 2
::: Downloaded on - 01-10-2019 22:31:04 :::