Jaswinder Singh and others vs State of Punjab and others

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 respondents.

Learned counsel for the petitioners undertakes to supply two copies of the petition to the learned DAG 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 counterreplies/affidavit(s), at this stage.

The petitioners seek a mandamus directing the respondents to permit them to re-exercise their option within some reasonable period for the grant of revised pay scales w.e.f 1.1.1986 in terms of the notification/circular dated 24.12.1992.

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. 7464 of 2009, Surinder Kumar and others vs State of Punjab and others, decided on 25.2.2010.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 7464 of 2009. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.