Asha Kumari vs The State of Punjab and Others

Ajay Tewari, J.—Notice of motion.

Mr. Suvir Sehgal, learned Addl AG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioner undertakes to supply five copies of the petition to the learned Addl. AG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.

The petitioner seeks grant of ACP after completion of 32 years of service on 6.8.2006.

Learned counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court dated 5.07.2005 rendered in CWP No.6135 of 2003, Varinder Pal vs State of Punjab and others.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 6135 of 2003. In case, it is found that the petitioner''s case is distinguishable, speaking order shall be passed, in accordance with law.

Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.