MANMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners have challenged the order dtd. 10/4/2019 (Annexure P-6) on the ground that the above said order was passed in violation of the notification dtd. 12/8/2010 (Annexure P-3).

(2.) Learned counsel appearing on behalf of the petitioners submits that after passing of the impugned order dtd. 10/4/2019 (Annexure P-6), the case of the petitioners was reconsidered and during the pendency of the present writ petition, the respondents have passed an order dtd. 8/5/2020 whereby again, the claim of petitioners No.1 to 4 have been rejected, whereas in respect of petitioners No.5 to 7, the claim have been accepted by the respondents.

(3.) Learned counsel further submits that petitioners No.1 to 4 are also entitled for grant of benefit of stepping up of pay and reliance has been made to the judgment passed by Co-ordinate Bench of this Court in CWP No.6191 of 2021 titled as 'Jagroop Kaur and others Vs. State of Punjab and others' decided on 18/12/2024.