Babu Lal Sharma vs State of Punjab and Others

Ajai Lamba, J.—This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing the action of the Respondents in reducing the pay of the Petitioner with effect from 1.7.1978. For the impugned action, the Respondents are relying on instructions dated 28.10.1998, after 6 years of retirement of the Petitioner.

It has been contended that the Petitioner was given relief by virtue of decision in CWP 1806 of 1997, which was decided in terms of decision dated 1.3.1995 rendered in CWP 17005 of 1989 (Rawail Singh and Ors. v. State of Punjab and Ors).

Notice of motion.

On the asking of the Court, Shri B.S. Chahal, DeputyAdvocate General, Punjab, accepts notice on behalf of theRespondents. Requisite number of copies of the writ petition have beenhanded over to Shri Chahal.

It has been pointed out by learned Counsel for the Petitioneras also the Respondents that the matter can be referred to the Committeeconstituted under orders of this Court while dealing with Civil Writ Petition No. 16323 of 2008 titled `Smt. Sudarshana Devi and Anr. v. State of Punjab and Ors.

In view of the common prayer made by learned counsel for the parties, the petition is disposed of in terms of order dated 2.3.2010 rendered by this Court in Civil Writ Petition No.16323 of 2008 titled `Smt. Sudarshana Devi & another vs. State of Punjab & others�.