SATINDERJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Counsel for the petitioner has argued that as regards the withdrawal of the increment the petitioner has no grouse but no recovery should be made from him since he was not responsible for the grant of that increment. Notice of motion.

(2.) On the asking of the Court, Mrs. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondents.

(3.) Learned counsel for the petitioner undertakes to supply two copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.