Punjab-Haryana High Court
Ram Kishan And Others vs Uttar Haryana Bijli Vitran Nigam Ltd. ... on 20 October, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P No.12118 of 2011
Date of Decision:20.10.2011
Ram Kishan and others .... Petitioners
Versus
Uttar Haryana Bijli Vitran Nigam Ltd. And others .... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. A.K. Rathee, Advocate for the petitioners.
Mr. Mohnish Sharma, Advocate for the respondents.
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1.Whether Reporters of Local Newspapers may be
allowed to see the judgment?
2.To be referred to the Reporters or not?
3.Whether the judgment should be reported in the
Digest?
NIRMALJIT KAUR, J. (Oral)
The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to treat the Daily wages and Work charged service period followed by regular service of the petitioners as qualifying service for the purpose of the pension and other pensionary benefits and to grant the arrears of salary/pension to the petitioners after counting their daily wages service period. With a further directions to the respondents to grant the increments for the service rendered by the petitioners on daily wages and grant the arrears to the petitioners after fixing their pay after granting of the increments.
It is stated that the matter is squarely covered by the judgment passed by this Court in CWP No.16236 of 2008 decided on 24.2.2009 titled as Chandan Singh v. State of Haryana and others (Annexure P-3).
C.W.P No.12118 of 2011 -2-
Learned counsel appearing on behalf of the respondents does not dispute the said position.
Accordingly, the present petition is disposed in the same terms as CWP No.16236 of 2008 decided on 24.2.2009 titled as Chandan Singh v. State of Haryana and others (Annexure P-3).
20.10.2011 ( NIRMALJIT KAUR ) rajeev JUDGE