Brij Lal vs State Of Punjab And Ors
2022 Latest Caselaw 6174 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(223)                             CWP-8711-2017
                                  Date of Decision : July 05, 2022


Brij Lal                                                     .. Petitioner



                                  Versus

State of Punjab and others                                   .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Nitesh Singla, Advocate, for the petitioner.

Mr. Vikas Mohan Gupta, Addl. A.G., Punjab.

Mr. H.D.S. Bains, Advocate, for respondent No.4.

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the parties agree that question of law raised

in the present petition is covered by the judgment passed by a Coordinate

Bench of this Court in CWP No.22422 of 2010 titled as Anil Kumar and

others versus State of Punjab and others, decided on 16.05.2012

(Annexure P-3), which judgment has already been upheld in LPA No.1729

of 2012 and has already attained finality.

Learned counsel for the petitioner submits that the petitioner

restricts his claim of arrears from the date of the filing of the present

petition and will not claim any arrears from a date earlier to the filing of the

present petition.

Learned counsel for the respondents does not dispute the fact

that the claim of the petitioner in the present petition is covered by the

judgment in Anil Kumar's case (supra).

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Keeping in view the above, the present writ petition is also

allowed in same terms with the modification that the arrears for which the

petitioner becomes entitled for, will only be released from the date of the

filing of the present petition.

Let this order be complied with within a period of two months

from the receipt of copy of this order.

July 05, 2022                             (HARSIMRAN SINGH SETHI)
harsha                                           JUDGE


             Whether speaking/reasoned : Yes
             Whether reportable       : No




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