Kuldip Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 5282 P&H

Punjab-Haryana High Court

Kuldip Singh And Another vs State Of Punjab And Others on 7 March, 2024

2024: PHHC:032967
IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
123
CWP-5409-2024 (O&M)
Date of decision: 07.03.2024
Kuldip Singh and Another
....Petitioners
Versus
State of Punjab and Others
...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY KRKEEE Present: Mr. R.K.S. Verka, Advocate for the petitioners RRERK AMAN CHAUDHARY. J.

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

of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to step up the pay of the petitioners at par with their junior and grant all the benefits.

2. Learned counsel for the petitioners prays for withdrawal of the instant

petition with liberty to file afresh with better particulars.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.03.2024 M.Kamra Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

MOHIT

2024.03.12 15:13

| attest to the accuracy and authenticity of this order/judgment