HVPNL, PANCHKULA AND OTHERS Vs. SHEELAWANTI

JUDGEMENT

(1.) For the reasons stated in CM-2472-LPA-2017, delay of 61 days in filing the appeal is condoned and application stands disposed of.

(2.) This intra-Court appeal under Clause X of the Letters Patent has been filed by the appellants/respondents in writ petition challenging the judgment and order dated 08.02.2017 passed by learned single Judge allowing the writ petition with a direction to the appellants to pay entire arrears of salary for the promotional post.

(3.) We have heard Mr. Puneet Jindal, learned senior counsel appearing for the appellants.