Tarsem Lal vs State Of Punjab & Ors
2024 Latest Caselaw 17549 P&H

Punjab-Haryana High Court

Tarsem Lal vs State Of Punjab & Ors on 20 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:124849




CWP-2840-2000                    1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(205)                            CWP-2840-2000
                                 Date of Decision : September 20, 2024


Tarsem Lal                                                  .. Petitioner



                                 Versus

State of Punjab and others                                  .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Ms. Alka Chatrath, Advocate, with
             Mr. Nikhil Singh, Advocate, for the petitioner.

             Mr. Charan Preet Singh, Assistant Advocate General, Punjab.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Learned counsel for the petitioner submits that the grievance

raised in the present writ petition has already been decided while passing

order in CWP No.18574 of 2011 titled as Tarsem Singh and others vs.

State of Punjab and others, decided on 29.07.2024 wherein, it has already

been held that the employees, who were appointed prior to 19.02.1979 and

enhanced their qualification prior to the said date, are entitled for the benefit

of advance increment and in the present case, the petitioner was appointed

prior to the year 1974 as JBT Teacher and had enhanced his qualification

prior to 19.02.1979 hence, the claim of the petitioner is covered by the

judgment passed by this Court and the present writ petition be disposed of

in terms of the decision in Tarsem Singh's case (supra).

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Neutral Citation No:=2024:PHHC:124849

2. Learned counsel for the respondents has not been able to rebut

the said fact.

3. Keeping in view the above, the present writ petition is also

disposed of in terms of the order passed in Tarsem Singh's case (supra).

September 20, 2024                    (HARSIMRAN SINGH SETHI)
harsha                                       JUDGE


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




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