Punjab-Haryana High Court
Amrish Kumar vs State Of Punjab And Others on 2 April, 2024
Neutral Citation No:=2024:PHHC:045075
CWP-1890-2023 and 2024:PHHC:045075
other connected cases
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
313(3) CWP-1890-2023
Date of Decision:02.04.2024
Dr. Tejinder Kaur Dhaliwal and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CWP-3024 of 2023
Amrish Kumar
...Petitioner
Versus
State of Punjab and others
...Respondents
CWP-1465 of 2023
Paramvir Singh and another
....Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
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Present: Mr. Sameer Sachdeva, Advocate for the petitioners.
Mr. Arun Gupta, DAG, Punjab
****
AMAN CHAUDHARY, J. (Oral)
1. This common order shall dispose of the above petitions as they involve the same issue.
2. The prayer made by the petitioners is for quashing the impugned orders, whereby pursuant to the offending portion of letter dated 28.09.2022, they are being abruptly and prematurely relieved from their services.
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Neutral Citation No:=2024:PHHC:045075
CWP-1890-2023 and 2024:PHHC:045075
other connected cases
-2-
3. Learned counsel submits that the petitioners were serving on private/ Govt. aided teaching posts in different colleges and were entitled to continue in service till the age of 60 years, however, by misinterpreting the UGC recommendations implemented w.e.f. 01.01.2016 in the State of Punjab vide notification dated 28.09.2022, the same was reduced to 58 years, with regard to which, he on instructions from them prays that liberty be granted to file representations, to bring to the notice of the authorities all the facts supporting the same with documents and relying on D.A.V. College and Management Society and Others vs. The Punjab University, Chandigarh and another, CWP-3703- 1983, decided on 04.02.1986, which may be directed to be decided in a time bound manner by granting them an opportunity of hearing.
4. Learned State counsel has no objection to the limited prayer made.
5. In view of the aforesaid and without commenting upon the merits of the case, the petitions are hereby disposed of with a direction that in case the petitioners submit representations within a period of 4 weeks, substantiating their claim with documents, the same be considered and decided by the respondents taking into account the judgment relied upon and pleas raised, within a period of six months and if found entitled, necessary benefit be granted to forthwith. However, in the eventuality of the relief being denied, a speaking order be passed, after associating them therewith.
6. Pending applications, if any, also stand disposed of.
7. A photocopy of this order be placed on the files of the connected cases.
(AMAN CHAUDHARY)
April 02, 2024 JUDGE
dinesh
Whether speaking : Yes
Whether reportable : No
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