SHER SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil 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 action of the respondents in withdrawing the benefit of three increments given to the petitioner on his acquiring higher qualification of Giani. The impugned action has been taken after retirement of the petitioner and recovery is being effected.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. B.S. Chahal, Deputy Advocate General, Punjab, accepts notice on behalf of the respondents. Requisite number of copies of the writ petition have been handed over to learned Counsel for the respondents in Court.