Punjab-Haryana High Court
Krishan Kumar Verma And Others vs Haryana State Agricultural Marketing ... on 5 August, 2009
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No. 1083 of 2008
DATE OF DECISION : 05.08.2009
Krishan Kumar Verma and others
.... PETITIONERS
Versus
Haryana State Agricultural Marketing Board, Panchkula
..... RESPONDENT
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
Present: Mr. Namit Kumar, Advocate,
for the petitioners.
Mr. C.B. Goel, Advocate,
for the respondent.
***
SATISH KUMAR MITTAL , J. ( Oral ) In this petition, the petitioners have made two fold prayer. Firstly, they have prayed for grant of retrospective promotions to them and secondly for release of arrears of salary.
Concededly, the petitioners have been granted the retrospective promotions. In view of this fact, counsel for the petitioners states that as far as the payment of arrears of salary to the petitioners is concerned, they may be permitted to withdraw this petition with liberty to approach the Civil Court.
Dismissed as withdrawn with the aforesaid liberty.
August 05, 2009 ( SATISH KUMAR MITTAL ) ndj JUDGE