Punjab-Haryana High Court
Gurjant Singh And Ors vs State Of Punjab And Ors on 2 April, 2024
CWP-9817-2013 and connected cases 2024:PHHC:043537
Neutral Citation No:=2024:PHHC:043537
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
213 CWP-9817-2013 (O&M)
Date of decision: 02.04.2024
Gurjant Singh and others ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-25357-2013 (O&M)
Smt. Budh Raj and others ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-23549-2013 (O&M)
Amandeep Sharma and others ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-23556-2013 (O&M)
Shri Jaskaran Singh and another ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-14549-2014 (O&M)
Manpreet Kaur and another ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-5878-2016 (O&M)
Smt. Harpreet Kaur and others ..Petitioners
Versus
State of Punjab and others ..Respondents
CWP-15993-2016 (O&M)
Baljit Kaur and others ..Petitioners
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CWP-9817-2013 and connected cases 2024:PHHC:043537
Neutral Citation No:=2024:PHHC:043537
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Versus
State of Punjab and others ..Respondents
CWP-14146-2017 (O&M)
Parveen Bala Sharma ..Petitioner
Versus
State of Punjab and others ..Respondents
CWP-23273-2016 (O&M)
Smt. Rajneet Kaur ..Petitioner
Versus
State of Punjab and others ..Respondents
CWP-13339-2016 (O&M)
Smt. Paramjit Kaur and others ..Petitioners
Versus
State of Punjab and others ..Respondents
COCP-2297-2016 (O&M)
Amandeep Sharma and others ..Petitioners
Versus
Dr. G. Vajiralingam and others ..Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. Arjun Dev, Advocate for
Mr. Vivek K. Thakur, Advocate
for the petitioners
in CWP-15993-2016, CWP-25357-2013, CWP-5878-2016,
CWP-23273-2016, CWP-13339-2016, CWP-14146-2017.
Mr. RD Anand, Advocate
for the petitioners in CWP-9817-2023, CWP-23549-2013,
CWP-23556-2013, CWP-14549-2014.
Ms. Kirandeep Kaur, Advocate for
Mr. KS Sidhu, Advocate
for the petitioners in CWP-15993-2016.
Mr. Amarpreet Singh Bains, AAG, Punjab.
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CWP-9817-2013 and connected cases 2024:PHHC:043537
Neutral Citation No:=2024:PHHC:043537
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Mr. NPS Mann, Advocate for respondent Nos.8 and 9
in CWP-15993-2016.
Mr. Ostin Swami, Advocate for
Mr. Puneet Sharma, Advocate for respondent No.5
in CWP-25357-2013.
***
AMAN CHAUDHARY, J (Oral)
1. The abovementioned 11 petitions are being disposed of by a common judgment, as these involve a similar issue.
2. These petitions have been filed under Article 226/227 of the Constitution of India for issuance of a writ in the mandamus directing the respondents to take over/absorb the services of the petitioners at par with their counterparts working in those very schools and grant them corresponding pay scales w.e.f date(s) of appointment or pay the minimum pay of the respective grades of the corresponding categories of teaching staff as per conditions of affiliation of Punjab School Education Board.
3. Learned counsel for the petitioners submits that the present petitions have been rendered infructuous in view of the policy having been issued by the State of Punjab and may be disposed of as such. However, they pray for liberty to file a representation, which may be directed to be decided in a time bound manner.
4. Disposed of as having been rendered infructuous.
5. However, in case, the petitioners submit representation within a period of 4 weeks, the same be decided by the respondents expeditiously, in accordance with law.
6. Photocopy of this order be placed on the connected files.
( AMAN CHAUDHARY )
02.04.2024 JUDGE
ashok
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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