Gurvinder Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 8260 P&H

Punjab-Haryana High Court

Gurvinder Singh And Others vs State Of Punjab And Others on 19 April, 2024

                                                                                        2024:PHHC:052444
              114
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                                                                      CWP-8546-2024
                                                                      Date of Decision: 19.04.2024


              GURWINDER SINGH & ORS
                                                                                   ...Petitioners
                                                            Versus
              STATE OF PUNJAB & ORS
                                                                                   ...Respondents

              CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
              Present:-                Mr. Jasbir Singh Mohri, Advocate
                                       for the petitioners.

                                       Mr. Pawan Kumar, DAG, Punjab.

                                             *****

              JAGMOHAN BANSAL, J. (Oral)

1. The petitioners through instant petition under Articles 226/227

of the Constitution of India are seeking directions to the official respondents

to extend benefit of step up of pay in terms of letter dated 22.08.2019

(Annexure P-8), order dated 17.09.2020 (Annexure P-11) passed by

respondents pursuant to order dated 19.06.2020 (Annexure P-10) passed by

this Court.

2. Learned State counsel, who on advance notice is present in

Court, fairly submits that the petition may be disposed of in the light of

directions issued by this Court vide order dated 19.06.2020 (Annexure P-10)

in CWP No.8290 of 2020, Sukhwinder Singh and Others v. State of

Punjab and Others. He further submits that case of the petitioners would be

authenticity of this order/judgment.

considered in the light of order dated 17.09.2020 (Annexure P-11) passed by

the department.

3. In the wake of statement of learned State counsel, the present

petition stands disposed of.

                                                                         (JAGMOHAN BANSAL)
              19.04.2024                                                      JUDGE
              himanshu

                                       Whether speaking/reasoned            Yes/No

                                       Whether reportable                   Yes/No







authenticity of this order/judgment.