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Judgment
7 paragraphs · 248 wordsLalit Batra, J
Case has been taken up for hearing through Video Conferencing.
This Civil Writ Petition under Articles 226 and 227 of the Constitution of India has been moved for issuance of a writ in the nature of Mandamus directing the respondents authorities to grant annual increment to the petitioner for completion of service rendered for the year 01.01.2010 to 31.12.2010 and pay arrears accruing therefrom with interest @ 18% per annum.
Learned counsel for petitioner contended that petitioner has already made representation on 21.03.2020 to respondents No.2 and 3, copy of which is available on the file as Annexure P/1, but still no action has been taken.
Notice of motion.
At the asking of Court, Mr. Abhay Pal Singh Gill, Assistant Advocate General, Punjab, accepts notice on behalf of the respondents. Complete copy of paper book has been supplied to him.
In view of above, the present petition is disposed of with the direction to respondents No.2 and 3 to look into and decide representation dated 21.03.2020 (Annexure P/1) in accordance with law by passing speaking order while taking into account judgments passed by Co-ordinate Benches of this Court in CWP NO.2276 OF 2020 titled 'Hardeep Singh Vs. The State of Punjab and another' decided on 29.01.2020 (Annexure P/4) and CWP NO.16810 OF 2020 (O&M) titled 'Ramjeet Singh Vs. State of Punjab and others' decided on 12.10.2020 (Annexure P/6), and that too within three months positively from the date of receipt of copy of this order.