Dr. Sonia vs State Of Haryana And Others
2023 Latest Caselaw 18960 P&H

CWP-7070-2023 (O&M) 1
2023:PHHC:139461

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.111 CWP-7070-2023 (O&M)
Date of Decision: 02.11.2023

Dr. Sonia .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Dalbir Singh, Advocate for the petitioner.

Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed inter alia seeking a direction to the respondents to pay monthly remuneration to the petitioner as Eligible Extension Lecturer.

2. Learned counsel for the petitioner contends that the petitioner was awarded Ph.D degree on 04.10.2019, and on that basis as per 'Inter-seniority Subject Details of Extension Lecturer in Computer Science', Annexure P-13, she was declared eligible. However, after re-engagement with effect from 10.08.2021, she is being paid remuneration as ineligible extension lecturer, which is contrary to the Policy dated 04.03.2020.

3. Learned State counsel, appearing on advance notice, contends that only on account of the petitioner's Ph.D degree not being in accordance with the norms and regulations of the UGC, she has been considered as ineligible and remuneration is being paid accordingly. However, appropriate order in that regard on the petitioner's representation dated 19.01.2022,

Annexure P-15, will be conveyed to her within four weeks.

MANINDER

2023.11.03 19:01

I attest to the accuracy and authenticity of this order/judgment.

CWP-7070-2023 (O&M) 2 2023:PHHC:139461

4. In view of the statement made by learned State counsel, learned counsel for the petitioner has no objection to the petition being disposed of

in terms thereof.

5. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 02.11.2023 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANINDER

2023.11.03 19:01

I attest to the accuracy and authenticity of this order/judgment.