Punjab-Haryana High Court
Ramesh Chander Sharma vs State Of Haryana And Others on 7 September, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P No.2789 of 2011
Date of Decision:7.9.2011
Ramesh Chander Sharma .... Petitioner
Versus
State of Haryana and others .... Respondents
And
C.W.P No.3127 of 2011
Date of Decision:7.9.2011
Pardeep Kumar Goel .... Petitioner
Versus
The Uttar Haryana Bijli Vitran Nigam Ltd. and others
.... Respondents
And
C.W.P No.3851 of 2011
Date of Decision:7.9.2011
Anirudh Sharma .... Petitioner
Versus
Uttar Haryana Bijli Vitran Nigam Ltd. and others
.... Respondents
And
C.W.P No.16604 of 2011
Date of Decision:7.9.2011
Subhash Chander .... Petitioner
Versus
Uttar Haryana Bijli Vitran Nigam Ltd. and others
.... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. K.L. Dhingra, Advocate for the petitioners.
Mr. Sudhir Hooda, Advocate for the respondents.
****
C.W.P No.2789 of 2011 -2-
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)
By this common order, C.W.P No.2789 of 2011, C.W.P No.3127 of 2011, C.W.P No.3851 of 2011 and C.W.P No.16604 of 2011 shall be decided together.
Through the aforesaid petitions, the petitioners herein are seeking direction in the nature of mandamus to the respondents to grant benefit of stepping-up as JE at par with his junior of reserved category JE by granting deemed date promotion i.e. the date his Junior of reserved category was promoted as JE with consequential benefits.
Learned counsel for the respondents prays for time to file reply.
It is contended that the matter is squarely covered by the judgement rendered by this Court in CWP No.5956 of 2008 decided on 18.11.2008 titled as Charan Dass v. State of Haryana (P-3).
In pursuance to the aforesaid judgment, the respondent- State passed order dated 1.6.2011 (P-8) whereby respondents No.2 to 4 granted the same benefit of stepping up of the pay to the general category employee at par with reserved category.
Another petition i.e. CWP No.13554 of 2010 was disposed of vide order dated 2.6.2011 on the basis of the aforesaid order dated 1.6.2011 passed by the respondent-State.
After having perused the judgment (P-3), order dated 1.6.2011 (P-8) as well as the writ petition No.13554 of 2010, this C.W.P No.2789 of 2011 -3- Court is satisfied that the relief claimed in the present petitions is squarely covered by the judgment (P-3).
In view of the above, the present petitions are allowed in the same terms as passed in CWP No.5956 of 2008 decided on 18.11.2008 titled as Charan Dass v. State of Haryana (P-3).
A copy of this order be placed on the connected cases.
7.9.2011 ( NIRMALJIT KAUR ) rajeev JUDGE