Punjab-Haryana High Court
Mahinder Singh Gill vs Hpgcl & Ors on 6 August, 2015
C.W.P No.9974-2014 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 9974-2014 (O&M)
Date of Decision : 06.08.2015
Mahinder Singh Gill ...... Petitioner
Versus
Haryana Power Generation Corporation Ltd. & ors.
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Deepak Kumar, Advocate for
Mr. Vikas Chatrath, Advocate
for the petitioner.
Mr. P.S.Poonia, Advocate with
Mr. Mohnish Sharma, Advocate
for the respondents.
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1. Whether Reporters of local papers 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?
AJAY TEWARI, J. (Oral)
By this writ petition, the petitioner has claimed that his pay be fixed along with consequential benefits at par with his junior in the light of the decision/instruction dated 27.11.2006 adopted on 21.12.2006 by the respondents.
Learned counsel for the petitioner states that his case is squarely covered by the judgment titled "Madan Lal Vs. Uttari Haryana Bijli Vitran Nigam Ltd. & ors." passed in CWP No.1894 of 2014, decided on 13.03.2015 of this Court.
POOJA SHARMA 2015.08.11 10:19 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh C.W.P No.9974-2014 (O&M) -2- It is not disputed that the matter is covered by the decision of the above mentioned judgment. Resultantly, the petition is disposed of in the same terms.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI ) 06.08.2015 JUDGE Pooja Sharma-I POOJA SHARMA 2015.08.11 10:19 I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh