AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing the orders passed by the respondents. It transpires that the petitioners were given three additional increments on account of the fact that the petitioners had passed Giani/ Prabhakar course, and therefore, had higher qualification. After retirement, the benefit of additional increments has been withdrawn.

(2.) Learned counsel for the petitioners contends that similar controversy has been referred to a Committee constituted under Orders of this Court passed in Civil Writ Petition No.8701 of 2009 titled 'Dalbir Singh & others vs. State of Punjab', decided on 8.3.2010.

(3.) Learned counsel for the petitioners as also learned counsel for the respondent-State pray that the matter be disposed of in view of order passed in Dalbir Singh's case (supra).