Vijay Krishan vs Punjab State Power Corporation Ltd. And ...
2024 Latest Caselaw 10138 P&H

Punjab-Haryana High Court

Vijay Krishan vs Punjab State Power Corporation Ltd. And ... on 10 May, 2024

                                 Neutral Citation No:=2024:PHHC:065503




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      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                          CM-6772-CWP-2024 IN/AND
                                              CWP-1135-2023 (O&M)
                                           Date of decision: 10.05.2024
Vijay Krishan
                                                                 ....Petitioner
                               Versus
Punjab State Power Corporation Limited and others
                                                             ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. S.K. Rattan, Advocate for the petitioner.

             Mr. Rishabh Gupta, Advocate for the respondents.

NAMIT KUMAR J. (Oral)

CM-6772-CWP-2024

Prayer in this application filed under Section 151 CPC is

for fixing some actual date of hearing in the main writ petition and to

place on record the document (Annexure P-9).

Heard.

For the reasons stated in the application, the same is

allowed and the document (Annexure P-9), is taken on record and the

main writ petition is taken on board for hearing today itself.

CWP-1135-2023 (O&M)

The present petition has been filed by the petitioner under

Articles 226/227 of the Constitution of India, seeking a writ of

mandamus, directing the respondents to grant one notional annual

increment for pensionary benefits on completion of one full year of

service, in view of the judgment passed in CWP No.32598 of 2019,

titled as "Gurdev Singh and others vs State of Punjab", along with

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Neutral Citation No:=2024:PHHC:065503

CM-6772-CWP-2024 IN/AND CWP-1135-2023 (O&M) -2-

connected matters including CWP No.18431 of 2020, titled as "Mulkh

Raj and another vs Punjab State Power Corporation Limited."

Vide order dated 20.01.2023, the case was adjourned sine

die to await the decision of LPA Nos.922 and 696 of 2022, which have

now been dismissed by the Division Bench of this Court vide judgment

dated 09.04.2024.

Learned counsel for the parties are ad idem that the present

petition is covered by the judgment dated 16.03.2022, passed by this

Court in CWP No.32598 of 2019, titled as "Gurdev Singh and others

vs State of Punjab and another" and other connected cases, which has

been upheld in LPA Nos.696 and 922 of 2022.

Disposed of in the same terms as in CWP No.32598 of

2019 and other connected cases, upheld in LPA Nos.696 and 922 of

2022.

                                            (NAMIT KUMAR)
                                                JUDGE
10.05.2024
yakub        Whether speaking/reasoned:              Yes/No

             Whether reportable:                     Yes/No




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