KULWINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ, order or direction in the nature of certiorari quashing the action of the respondents and for issuance of a writ, order or direction in the nature of Mandamus directing the respondents to continue to release the salary of the petitioners as per the pay scale fixed in his regard of his completing 18 years of service. Learned State counsel on instructions from Sh. Shashi Garg, Legal Assistant, DPI, Punjab informs that the similar issue has been determined in CWP No. 1654 of 1997 which was allowed on 02.09.1997 by this Court as also judgment of Hon'ble Supreme Court of India titled as State of Punjab and others v. Rafiq Masih (White Washer) etc.,2015 1 RAJ 104 .

(2.) In State of Punjab and others v. Rafiq Masih (White Washer) etc. it has been held as under:--