Gurnam Singh & Ors vs State Of Punjab & Ors
2023 Latest Caselaw 4839 P&H

                                                            Neutral Citation No:=2023:PHHC:055386




CWP No.17302 of 2016 (O&M)                             2023:PHHC:055386
                                     -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


                                              CWP No.17302 of 2016 (O&M)
                                                Date of decision: 20.04.2023


Gurnam Singh and others                                      ..Petitioners

                                   Versus

State of Punjab and others                                   ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Saurabh Arora, Advocate for the petitioners.

Mr. D.K.Singal, Addl.A.G., Punjab

ANIL KSHETARPAL, J(Oral)

On 24.03.2023, the following order was passed:-

"A bunch of six connected writ petitions is pending in this Court. The petitioners are working on different posts under the State Government. They pray for the issuance of a writ in the nature of mandamus directing the respondents to rectify the anomaly in the pay scale.

The learned counsel representing the State of Punjab has submitted that identical writ petitions have been dismissed on 11.09.2017. The main judgment has been written in CWP-22069-2014, titled as "Om Parkash and others vs. Chief Secretary to Government of Punjab and others", decided on 11.09.2017.

The learned counsel representing the petitioners pray for some time to examine the judgment and assist the Court.

Adjourned to 20.04.2023.

To be listed in the urgent list.

No further request, written or oral, for an

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Neutral Citation No:=2023:PHHC:055386

CWP No.17302 of 2016 (O&M) 2023:PHHC:055386

adjournment shall be entertained.

A photocopy of this order be placed on the files of the other connected cases."

The learned counsel representing the petitioners, though made

sincere attempt, however failed to draw the attention of the court to any

distinguishing feature in the judgment passed in Om Parkash case (supra).

It has been brought to the notice of the court that the aforesaid judgment has

been upheld by the Division Bench in LPA no.2206 of 2017, decided on

20.11.2017.

In view thereof, the writ petition is dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

April 20, 2023                                   (ANIL KSHETARPAL)
nt                                                     JUDGE

Whether speaking/reasoned                :       Yes/No
Whether reportable                       :       Yes/No

Neutral Citation No:=2023:PHHC:055386

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