PUNJAB STATE ELECTRICITY BOARD Vs. ER. JAGJIT SINGH

JUDGEMENT

(1.) CM-3373-LPA-2019

(2.) For the reasons mentioned in the application, same is allowed and delay of 81 days in filing of the appeal is condoned. LPA-1516-2019

(3.) Present Letters Patent Appeal is filed against the judgment dtd. 2/4/2019 passed by the learned Single Judge of this Court, whereby petition (CWP No.4378 of 1996) filed by the petitioners (respondents herein) has been allowed and direction has been given to the appellant to grant the benefit of time bound pay scale, as per the scheme, which was implemented w.e.f. 1/1/1986 with all consequential pecuniary benefits along with interest @ 6% per annum.