Sadhu Singh and others vs State of Punjab and another

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 counter-reply (ies)/affidavit(s), at this stage.

The petitioners who joined the Punjab Education Department as Teachers/Masters on regular basis, seek a mandamus directing the respondents to grant them as many increments as they had earned in the pre-revised scale in the pay band of Rs. 620-1200/- over Rs. 660/- as on 1.1.1978.

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. 7237 of 1989, Ruldu Singh and others vs State of Punjab and others, decided on 23.9.2011.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 7237 of 2011. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.