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Patvinder Singh vs Punjab State Power Corporation Limited And Others

Punjab And Haryana At Chandigarh · Decided on 3 December 2019 · Citation: (2019) 12 P&H CK 0077

HON’BLE JUDGES
Harsimran Singh Sethi, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 35157 Of 2019
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Judgment

7 paragraphs · 239 words
1.

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 28.07.2000 (Annexure P-1).

2.

Counsel for the petitioner states that similar petitions i.e. CWP No. 24407 of 2018 titled as Malkiat Singh v. Punjab State Power Corporation Limited and other connected cases, 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 v. PSPCL' alongwith other connected cases, decided on 29.11.2018.

3.

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 v. PSPCL' on 29.11.2018.

4.

Notice of motion.

5.

Mr. Chetan Goyal, Advocate, who is present in Court, accepts notice on behalf of the respondents-PSPCL.

6.

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 v. PSPCL'.

7.

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 v. PSPCL' decided on 29.11.2018.