Sunil Kumar and Others vs State of Punjab and Others

Ajay Tewari, J.—Notice of motion.

Ms. Kavita Arora, learned AAG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioners undertakes to supply three copies of the petition to the learned AAG 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 seek grant of increments for discharging higher responsibilities comprising the duties and responsibilities attached to the higher posts.

Learned counsel for the parties are ad-idem that the controversy involved herein is squarely covered by the decision of this Court dated 25.08.2011 rendered in CWP No.15620 of 2011, Raj Kumar Garg and Others vs State of Punjab and Another.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No.15620 of 2011.

Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.