ASHWANI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been fileed under Sec. 151 CPC for permissionn to place on record copies of thee orders dtd. 10/9/2024 and 24/3/2025 and letters dtd. 25/4/2025,, 28/4/2025 and 9/5/2025 whereby similar benefit has been grantted to the similarly situated employeess, like petitioners as Annexures P-10 to P-14.

(2.) For the reasons mentioned inn the application, the same is allowed annd Annexures P-10 to P-14 are taken on record subject to all just excepttions. CWP-19065-2024

(3.) In the present writ petition, thhe petitioners have challenged the order dtd. 15/7/2024 (Annexure P-7), whereby the claim of the petitionerss for grant of benefit as extended to the other similar situated employeess in terms of the decision of thhe Finance Department dtd. 6/12/2023 (Annexure P-4) has been declined.