Punjab-Haryana High Court
Shashi Kiran And Others vs State Of Punjab And Others on 18 September, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 20739 of 2013 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 20739 of 2013
Date of Decision: 18.09.2013
Shashi Kiran and others ... Petitioners
Versus
State of Punjab and others ... Respondents.
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present : Mr. Vikas Chatrath, Advocate, for the petitioners.
.....
Tejinder Singh Dhindsa, J.(Oral).
The petitioners seek a mandamus to direct the respondents to grant them the benefit of A.C.P. Scheme on completion of 16/24/32 years of service. It is said to have been denied to them on account of their forgoing promotions. The petitioners rely upon two decisions of this Court passed in Civil Writ Petition No. 19614 of 2009 Promila Aggarwal Vs. State of Punjab and CWP No. 21287 of 2010 Ram Kumar Kapoor Vs. The State of Punjab and others in support of their above-stated claim.
Having heard learned counsel for the petitioners, it appears that no reply is required to be filed by the respondents as the writ petition, at this stage, can be disposed of with a direction to the respondents to consider the claim of the petitioners for the grant of A.C.P. scales keeping in view the two decisions of this Court cited above, within a period of four months from the date of receipt of a certified copy of this order. In case the petitioners are found entitled to, necessary benefits shall also be granted to them within the Kaur Harjeet 2013.09.20 11:09 I attest to the accuracy and integrity of this document CWP No. 20739 of 2013 -2- above stated period.
Disposed of accordingly.
18.09.2013 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2013.09.20 11:09
I attest to the accuracy and
integrity of this document