Citation : 2024 Latest Caselaw 16020 P&H
Judgement Date : 2 September, 2024
Neutral Citation No:=2024:PHHC:113447
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21605
21605 of 2024
Date of decision: 02.09.2024
Vishwa Mitter Anand and others
......Petitioners
Versus
State of Punjab and others
......Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: - Mr. Rakesh Sobti, Advocate, for the petitioners.
NAMIT KUMAR, J. (ORAL)
1. Present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India to quash the memos dated 13.06.2024 (Annexures P-15 P to P-19), whereby hereby claim of the petitioners to grant second time bound promotional scale of Rs.16650 Rs.16650- 39100+8500 grade pay instead of Rs.16650 Rs.16650-39100+6850 grade pay in the induction post of S.A.S. Accountant has been rejected by ignoring the fact that the same benefit has has already been extended to the similarly situated employees in Regular Second Appeal no.1021 of 2010 titled as 'Punjab State Electricity Board, Patiala v. Arjan Lal Arora' vide judgment dated 23.03.2010 (Annexure P-
P-5), which has been upheld upto the Hon'ble Hon'b Supreme Court.
2. After arguing the case for some time, learned counsel for the petitioners wishes to withdraw present petition with liberty to file fresh one on the same cause of action with legible copies of the Annexures.
3. Dismissed as withdrawn with aforesaid liberty.
(NAMIT KUMAR)
02.09.2024 JUDGE
R.S.
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
1 of 1
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!