Inder Singh & Ors vs State Of Punjab & Ors
2024 Latest Caselaw 6133 P&H

Punjab-Haryana High Court

Inder Singh & Ors vs State Of Punjab & Ors on 18 March, 2024

                                                                         2024:PHHC:038641
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                  1469
                                                                    CWP-11897-2009 (O&M)
                                                                    Date of decision: 18.03.2024

                  Inder Singh and others
                                                                               ...Petitioners
                                                     Versus

                  State of Punjab and others                                   ...Respondents

                  CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                  *****

Present : Mr. Ashok Sharma Nabhewala, Advocate for the petitioners.

Mr. Satnam Preet Singh, DAG, Punjab.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under

Articles 226/227 of the Constitution of India, is to issue a writ in the nature

of mandamus, for directing the respondents to grant the parity of pay scales

to the petitioners.

2. Learned counsel for the petitioner submits that the present

petition has been rendered infructuous and may be disposed of as such.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 18.03.2024 Hemant

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

integrity of this order/judgment