SUCHA 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 order/letter dated 7.4.2010 (Annexure P-10). Prayer is for refixation of pay of the petitioner and grant of benefit of three increments to the petitioner.

(2.) Learned Counsel for the petitioner contends that the matter can be referred to the Committee constituted by this Court while dealing with Civil Writ Petition No. 8701 of 2009 titled 'Dalbir Singh and Ors. v. State of Punjab , decided on 8.3.2010.

(3.) Notice of motion.