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Sukhdev Singh And Another vs Secretary, Punjab State Power Corporation Ltd., Patiala And Others

Punjab And Haryana At Chandigarh · Decided on 20 May 2019 · Citation: (2019) 05 P&H CK 0177

HON’BLE JUDGES
Harsimran Singh Sethi, J
RESULT
Disposed Off
CASE NUMBER
Civil Writ Petition No. 22199 Of 2018
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Judgment

4 paragraphs · 155 words

Counsel for the petitioners states that question of law as raised in the present writ petition with regard to the grant of benefit of promotional increment after rendereing 23 years of service has already been decided by a coordinate bench of this Court in a bunch of writ petitions i.e. CWP No.1013 of 2017(O&M) and other connected cases, decided on 29.11.2018, titled as Balvir Singh Vs. PSPCL and another.

Counsel for the petitioners prays that the present writ petition be also disposed of in the same terms as Balvir Singh's case (supra).

Counsel for the respondents has no objection with regard to the prayer made by the counsel for the petitioners.

Keeping in view the request made by the counsel for the parties, the present writ petition is disposed of in the same terms as in CWP No.1013 of 2017(O&M) and other connected cases, decided on 29.11.2018, titled as Balvir Singh Vs. PSPCL and another.