Deewan Singh and others vs State of Punjab

Ajay Tewari, J.—Notice of motion. On the asking of the Court, Mrs. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondent.

Learned counsel for the petitioners has supplied a copy of the petition to the learned DAG today in Court.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondent to file its counter-reply/affidavit, at this stage.

The petitioners seek a mandamus directing the respondent to equate and grant them the same revised pay scale(s) as have been granted to their counter parts in the Agriculture Department.

Counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court rendered in CWP No. 23138 of 2010, Dr. Naresh Kumar Kataria and others vs State of Punjab and others, decided on 5.1.2012. In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 23138 of 2010.

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