Punjab-Haryana High Court
Komal Saini And Others vs State Of Haryana And Others on 22 March, 2024
MANINDER 2024.03.23 17:17 I attest to the accuracy and authenticity of this order/judgment. 2024:PHHC:042165 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.128 CWP-7073-2024 Date of Decision: 22.03.2024 Komal Saini and others .... Petitioners Versus State of Haryana and others ... Respondents CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA Present: Mr. Anil Kumar Sharma, Advocate and Mr. Nishant Sharma, Advocate for the petitioners. Ms. Tanushree Gupta, DAG Haryana. 28 KK TRIBHUVAN DAHIYA, J. (ORAL)
This petition has been filed, inter alia, seeking a writ of mandamus directing the respondents to grant the benefit of additional ten per cent of the basic pay with dearness allowance to the petitioners, as per amendment dated 13.04.2022 in the Teachers Transfer Policy (TTP) 2016, amended in 2017, Annexure P-6, and TTP 2023 issued on 09.08.2023, Annexure P-7, since they have been posted in district Nuh (Mewat).
2. The petitioners belong to Rest of Haryana cadre and were posted in Mewat district pursuant to the aforementioned transfer policies.
3. Learned State counsel is not in a position to dispute that under the said transfer policies, the petitioners are entitled to the benefit of additional ten per cent of basic pay with dearness allowance. She submits that the same will be released to them expeditiously.
4. In view of the statement made, the petition stands disposed of with a direction to respondent no.3-Director General, Department of Secondary School Education, to release the claimed benefit to the petitioners, within a period of four weeks from receiving a certified copy of this order.
(TRIBHUVAN DAHTYA) JUDGE 22.03.2024 Maninder Whether speaking/reasoned : Yes/No Whether reportable : Yes/No