Daya Chaudhary, J. - (1.) The grievance of the petitioner, in the present petition, is that his claim for grant of arrears of salary on his retrospective promotions as Senior Assistant and Superintendent Grade-II has been declined by stating that LPA is still pending as mentioned in the order dated 14.08.2013 (Annexure P-9).
(2.) Learned counsel for the petitioner submits that the judgment of Single Bench in CWP No.11389 of 2011 titled as Gulzar Singh v. State of Punjab and others decided on 14.02.2013 squarely covers the case of the petitioner and LPA against the said judgment has also been dismissed on 18.07.2013, still the case of the petitioner has not been considered.
(3.) Learned counsel for the petitioner further submits that the directions may be issued to the respondents to consider the case of the petitioner in view of Gulzar Singh's case (Supra).;