Surinder Singh and others vs State of Punjab and others

Ajay Tewari, J.—Notice of motion. On the asking of the Court, Mr. Suvir Sehgal, learned Addl. AG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioners undertakes to supply three copies of the petition to the learned Addl. A G 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 higher grade as per the qualification possessed by them in view of the Government instructions dated 23.7.1957.

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. 4622 of 2012, Sukhdev Singh and others vs State of Punjab and others, decided on 14.3.2012.

In these circumstances, this writ petition is disposed of in the same terms as in CWP No. 4622 of 2012. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.