Punjab-Haryana High Court
Mohan Lal Sharma vs Pspcl And Ors on 22 March, 2018
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7157 of 2018
Date of Decision: 22.03.2018
Mohan Lal Sharma
...Petitioner
Vs.
Punjab State Power Corporation Limited and others
...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Saravpreet Singh Gurna, Advocate
for the petitioner.
RAJIV NARAIN RAINA, J. (Oral)
This petition is covered by the decision of this Court rendered in CWP No. 20139 of 2015 titled 'Chiman Singh Vs. Punjab State Power Corporation Limited and others' decided on 29.02.2016.
Consequently, the present writ petition is allowed in terms of Chiman Singh's case. The financial benefit of promotional increment will be granted to all the employees who have completed 23 years of regular service as on March 17, 2010 irrespective of their dates of retirement/working.
(RAJIV NARAIN RAINA)
22.03.2018 JUDGE
kv
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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