Manminder Singh And Others vs State Of Punjab And Others

Deepinder Singh Nalwa, J

In the present writ petition, the petitioners have challenged the order dated 10.04.2019 (Annexure P-6) on the ground that the above said order was passed in violation of the notification dated 12.08.2010 (Annexure P-3).

Learned counsel appearing on behalf of the petitioners submits that after passing of the impugned order dated 10.04.2019 (Annexure P-6), the case of the petitioners was reconsidered and during the pendency of the present writ petition, the respondents have passed an order dated 08.05.2020 whereby again, the claim of petitioners No.1 to 4 have been rejected, whereas in respect of petitioners No.5 to 7, the claim have been accepted by the respondents.

Learned counsel further submits that petitioners No.1 to 4 are also entitled for grant of benefit of stepping up of pay and reliance has been made to the judgment passed by Co-ordinate Bench of this Court in CWP No.6191 of 2021 titled as 'Jagroop Kaur and others Vs. State of Punjab and others' decided on 18.12.2024.

Learned counsel, on instructions from petitioners, further submits that petitioners will be satisfied if a direction is given to respondent No.2 to re-consider the case of petitioners No.1 to 4 in light of the judgment rendered in Jagroop Kaur and others's CASE (SUPRA).

Learned State counsel does not object to the prayer made by learned counsel for the petitioners.

In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to reconsider the case of petitioners No.1 to 4 in terms of the judgment passed by Co-ordinate Bench of this Court in Jagroop Kaur and others's CASE (SUPRA), within a period of 04 months from the date of receipt of certified copy of this order, in accordance with law/rules.

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