Punjab-Haryana High Court
Abdul Hamid And Others vs State Of Punjab And Others on 20 November, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:152408
CWP-25861-2023 & connected case 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(297) CWP-25861-2023
Date of Decision : November 20, 2024
Abdul Hamid and others .. Petitioners
Versus
State of Punjab and others .. Respondents
(2) CWP-28476-2023
Shabbir Hassan and others .. Petitioners
Versus
State of Punjab and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Sunny K. Singla, Advocate, for the petitioners.
Ms. Shruti, Assistant Advocate General, Punjab.
Ms. Kajal, Advocate, for
Mr. S.K. Jain, Advocate, for respondents No. 2 to 7.
HARSIMRAN SINGH SETHI J. (ORAL)
1. By this common order, two writ petitions, the details of which have been given in the heading, are being disposed of as both the petitions involve the same question of law on similar facts.
2. In the present writ petitions, the claim of the petitioners for revised pay scales is against the management of Islamia Senior Secondary School Rohira, Malerkotla where the petitioners are working.
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3. Learned counsel for the respondents submits that the claim of the petitioners is against the management of Islamia Sr. Secondary School, Milkh Road, Malerkotla, Islamia Girls Senior Secondary School, Malerkotla, Islamia High School, Rohira, Malerkotla, as well as Islamia High School, Binjoli Khurd, Malerkotla.
4. Learned counsel for the petitioners has not been able to dispute that the claim of the petitioners is against a private institution being managed by the Punjab Wakf Board and as per the judgment of the Division Bench of this Court in CR No.4315 of 2012 titled as Management of S.D. Model Senior Secondary School and another Vs. District Judge-cum- Service Tribunal and another, decided on 27.11.2013 , jurisdiction to decide the dispute between the employee and management of private institution is with college-Tribunal.
5. Faced with this situation, learned counsel for the petitioners submits that the present petitions may kindly be disposed of having been not pressed any further with liberty to the petitioners to avail appropriate remedy before the Educational Tribunal, Punjab by invoking its jurisdiction.
6. Ordered accordingly.
7. A photocopy of this order be placed on the file of other connected case.
November 20, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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