Punjab-Haryana High Court
Lekh Raj Khera And Others vs M.S. Gill And Another on 23 August, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No. 1266 of 2010 (O&M)
Date of Decision: 23.8.2010
Lekh Raj Khera and others .....Petitioners
Versus
M.S. Gill and another ......Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
Present: Shri Vivek Sharma, Advocate, for the petitioner.
Shri M.C. Berry, Additional AG, Punjab.
HEMANT GUPTA, J (Oral).
The present contempt petition is on behalf of 45 petitioners.
Shri Berry states that petitioner No.1 has been paid the due amount after re-fixation of pay, whereas the other petitioners shall be paid the same within a period of two weeks from today and shall also be communicated the basis of the pay re-fixation.
In view of the said fact, the present petition has been rendered infructuous and the same is disposed of as such.
However, if the petitioners have any subsisting claim, the petitioners may submit a representation to the respondents. As and when such representation is made, the same shall be decided by the respondents within a period of two months, in accordance with law.
[ HEMANT GUPTA ] 23.8.2010 JUDGE ds