AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 263 wordsHarsimran Singh Sethi, J
Present writ petition has been filed seeking grant of benefit of 23 years advance promotional increment in view of the policy of the Finance Department dated 23.04.1990 (Annexure P-1).
Counsel for the petitioner states that similar petitions i.e. CWP No.24407 of 2018 and other connected cases titled as Malkiat Singh Vs. PSPCL and others, have been disposed of by this Court, vide order dated 19.12.2018, keeping in view the order passed by a Co-ordinate Bench of this Court in CWP No.1013 of 2017 titled as 'Balvir Singh Vs. PSPCL and another' alongwith other connected cases, decided on 29.11.2018.
Counsel for the petitioner further states that petitioner is seeking the similar direction as given by this Court while deciding CWP No.1013 of 2017 titled as 'Balvir Singh Vs. PSPCL and another' alongwith other connected cases, decided on 29.11.2018.
Notice of motion.
Ms. Anju Arora, learned Additional Advocate General, Punjab, who has joined the proceedings through video conference, keeping in view the service of advance copy of petition, accepts notice on behalf of the respondents.
Counsel for the parties agree and pray that the present writ petition may be disposed of in terms of order passed by this Court on 29.11.2018 in CWP No.1013 of 2017 titled as 'Balvir Singh Vs. PSPCL and another.'
In view of the prayer made by counsel for the parties, the present writ petition is disposed of in terms of the order passed by this Court in CWP No.1013 of 2017 titled as 'Balvir Singh Vs. PSPCL and another' alongwith other connected cases, decided on 29.11.2018.