RANDHIR SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) For the reasons mentioned in the application, it is allowed, and the writ petition is restored to its original number and file. The writ petition is taken on board for final disposal. CWP No.1928 of 1996

(2.) In the present writ petition, a prayer has been made that a writ in the nature of mandamus be issued, and the respondent-Haryana State Electricity Board be directed to answer the following prayers of the petitioner:-

(3.) It is further submitted that the service book of the petitioner has been completed upto date and all the increments accrued from time to time have been fixed in the pay of the petitioner. This answers prayers of the petitioner at (a) and (b) above. Regarding additional increments on completion of 18 years service, it has been submitted in para 9 as under:-