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Baljit Singh vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 13 November 2025 · Citation: (2025) 11 P&H CK 1952

HON’BLE JUDGES
Deepinder Singh Nalwa, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 33101 Of 2025(O&M)
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Judgment

7 paragraphs · 239 words

Deepindder Singh Nalwa, J

1.

In the present writ petition, the petitioner is challenging the order dated 11.07.2025 (Annexure P-9) passed by respondent No.4, whereby the pay of the petitioner has beeen reduced in view of the 7th Pay Commmission.

2.

Learned counsel appearing on behalf of the petitioner submits thhat similar issue has been considdered by a Coordinate Bench of this Court in CWP-24194-2025 titled as Harpreet Singh Vs. State of Punjabb and others and the same was disposed of on 15.09.2025 (Annexuree P-8). He, on instructions from the petitioner, further submits that the petitioner would be satisfied, if at this stage, a direction is issued to respondent No.4 to consider and decide the case of the petitioner in terms of the abovesaid order dated 15.09.2025 (Annexure P-8).

3.

Notice of motion.

4.

Mr. Satnam Preet Singh Chaauhan, AAG, Punjab, accepts notice on behalf of the respondents-State and he does not oppose the prayer made by learned counsel for the pettitioner.

5.

In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.4 to considerr and decide the case of the petitioner, as per law/rules, in terms off the abovesaid order dated 15.09.2025 passed in CWP-24194-2025 titled as Harpreet Singh Vs. State of Punjab and others, within a period of 02 months.

6.

Pending application(s), if any, shall also stand(s) disposed of.