RAVINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents to release pay, increments, LTC amount and arrears along with interest @ 18% per annum.

(2.) During the pendency of the proceedings before this Court, my learned Brother Amol Rattan Singh, J. passed the following order dated 15.09.2015 :

(3.) Apropos the above order, other than Assured Career Progression (hereinafter referred to as "the ACP"), the other benefits have already been accorded to the petitioner, as has been noticed in the order dated 27.02.2019 in following terms :