Rajesh Kumar And Anr vs State Of Punjab And Others
2022 Latest Caselaw 17204 P&H

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CWP-29146-2022


126

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                                CWP-29146-2022 (O&M)
                                              Date of decision : 19.12.2022

Rajesh Kumar and another                                ...Petitioners

                                    Versus

State of Punjab and others                              ...Respondents


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:       Mr. Prabhdeep Singh Toor, Advocate,
               for the petitioners.


MAHABIR SINGH SINDHU, J.

Present writ petition has been filed under Article 226 of

the Constitution, inter alia, for directing the respondents to step-up the

pay of petitioners at par with their juniors in view of judgment dated

27.10.2016 (P-6).

Learned counsel, on instructions from the petitioners,

submits that instead of pressing the writ petition on merits at this stage,

his clients would be satisfied in case, representation dated 16.10.2019

(P-9) is decided expeditiously.

Notice of motion to that limited extent.

On the asking of the Court, Ms. Lavanya Paul, DAG,

Punjab, accepts notice on behalf of the respondents and raises no

objection against the innocuous prayer made on behalf of the

petitioners.

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CWP-29146-2022

In view of the agreed stand taken by both sides, but

without adjudicating the controversy on merits, writ petition is disposed

off with direction to respondent No.2-Director, Public Instructions

(Secondary Education), Punjab, to decide the aforesaid representation

by passing a reasoned order in accordance with law within a period of

03 (three) months from the date of receipt of certified copy of this

order.

Needless to say that in case there is a failure on the part of

competent authority, petitioner(s) would be at liberty to move

appropriate application(s) for revival of this writ petition.

19.12.2022                                        (MAHABIR SINGH SINDHU)
atulsethi                                                 JUDGE

         Whether speaking / reasoned :                  Yes         No

         Whether Reportable :                           Yes         No




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