Lakhvir Singh And Ors vs State Of Punjab And Anr
2024 Latest Caselaw 6715 P&H

Punjab-Haryana High Court

Lakhvir Singh And Ors vs State Of Punjab And Anr on 1 April, 2024

                                      Neutral Citation No:=2024:PHHC:042665




                               2024:PHHC:042665
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

132                                       CWP-7318-2024 (O&M)
                                          Date of decision: 01.04.2024

Lakhvir Singh and ors                            ..Petitioners

                                        Versus

State of Punjab and anr                          ..Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr. Shreesh Kakkar, Advocate for the petitioners.

       ***
AMAN CHAUDHARY, J (Oral)

1. The prayer in the present Civil Writ Petition filed under Article 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus directing the respondents to grant the minimum of the pay scale from the date of their initial appointment on contract basis till the regularization of their services.

2. Learned counsel would contend that petitioners have not been accorded minimum of the pay scale from the date of initial appointments on contract basis till their services were regularized as Rural Associate Teacher and are still being paid the consolidated amount of Rs.6500/- per month which is even lesser than DC rate, while the similarly situated persons have been granted the same. He places reliance upon State of Punjab vs. Jagjit Singh, 2016(4) SCT 641, Harvinder Singh and others vs. State of Punjab and others, CWP-2031- 2016, decided on 21.01.2020 and Baljinder Kumar and others vs. State of Punjab and another, CWP-12583-2020, decided on 07.02.2024. In this regard, a legal notice dated 06.02.2024 (Annexure P12), has been served upon the respondents, which has yet not evoked any response. He thus, at this stage, on instructions, submits that the petitioners are sanguine of it being considered in a positive manner, in case, a direction is given to the respondents to decide the same in a time bound manner by granting them an opportunity of hearing.

3. Notice of motion.

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                                      Neutral Citation No:=2024:PHHC:042665




CWP-7318-2024 (O&M)                                              -2-

4. At the asking of the Court, Mr. Charanpreet Singh, AAG, Punjab, accepts notice on behalf of the respondent-State and has no objection to the limited prayer made.

5. In view of the aforesaid and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to the respondents to decide the legal notice dated 06.02.2024, Annexure P12 by taking into account the pleas of the petitioner raised therein as also the aforesaid judgments, within a period of 6 months and if found entitled, necessary benefit be granted to them forthwith.

                                               ( AMAN CHAUDHARY )
01.04.2024                                          JUDGE
ashok
             Whether speaking/reasoned :       Yes/No
             Whether reportable :              Yes/No




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