Punjab-Haryana High Court
Ex Sepoy Dhan Dev vs . Union Of India And Othes on 7 September, 2009
In the High Court of Punjab and Hayana at Chandigarh.
CWP No.6843 of 2009
Date of decision: 07.09.2009
Ex Sepoy Dhan Dev Vs. Union of India and othes
CORAM: HON'LE MR. JUSTICE PERMOD KOHLI
Present: Mr.Rajeev Anand, Advocate.
Mr.SK Sharma, Advocate.
PERMOD KOHLI, J. (Oral):
Learned counsel for the parties are agreed that the controversy involved in the present writ petition is squarely covered by a Division Bench judgment of this Court in the case of No.22919 Ex-Sep. Dalip Singh Vs. Union of India and others, (CWP No.2611 of 2003) decided on 06.09.2006.
The present writ petition is allowed in terms of the judgment aforesaid. However, the arrears be restricted to three years preceeding to the filing of the present writ petition. No costs.
07.09.2009 (PERMOD KOHLI) BLS JUDGE