Ashok Kumar vs Unbvnl And Others
2024 Latest Caselaw 10750 P&H

Punjab-Haryana High Court

Ashok Kumar vs Unbvnl And Others on 3 July, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:083040



CWP-6856-2019                                                            -1-




232
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                                CWP-6856-2019
                                                     Date of decision: 03.07.2024

ASHOK KUMAR
                                                                     ...Petitioner

                                    VERSUS

UNBVNL AND OTHERS
                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-   Mr. Amit Jaiswal, Advocate
            for the petitioner.

            Mr. Gagandeep Singh, Advocate for
            Mr. C. S. Bakhshi, Advocate
            for the respondents.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of mandamus

directing the respondent authorities to grant notional increment to the petitioner

for the period from 01.07.2012 to 30.06.2013, as he has completed one full year

of service, though his increment accrued on 01.07.2013, thereby re-fixing his

pension and grant all consequential benefits to him.

2. At the outset, both the learned counsels for the parties have

submitted that the prayer made in the present writ petition is squarely covered

by the judgment passed by a Division Bench of this Court in CWP-8201-2024,

titled as Hum Bahadur versus State of Haryana and others, decided on

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Neutral Citation No:=2024:PHHC:083040

15.04.2024 and therefore, the present writ petition may be allowed in terms of

the aforesaid judgment.

3. In view of the statement made by both the learned counsels for the

parties, the present writ petition is allowed in the same terms as in

CWP-8201-2024.

                                                 (JASGURPREET SINGH PURI)
03.07.2024                                               JUDGE
Chetan Thakur


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




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