Vijay Singh vs State Of Punjab And Others
2024 Latest Caselaw 6716 P&H

Punjab-Haryana High Court

Vijay Singh vs State Of Punjab And Others on 1 April, 2024

                                  Neutral Citation No:=2024:PHHC:043315




CWP-7194-2024                 2024:PHHC:043315                          1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

121
                                          CWP No.7194-2024 (O&M)
                                          Date of decision: 01.04.2024

Vijay Singh                                             ...Petitioner

                                   vs.

State of Punjab and others                              ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:      Mr. SK Rattan, Advocates for the petitioner.

           ***
AMAN CHAUDHARY. J.(Oral)

1. The present Civil Writ Petition has been filed under Articles

226 of the Constitution of India for issuance of a writ in the nature of

mandamus directing the respondents to grant the benefit of pay protection at

the time of joining Govt. school from the Govt Aided School.

2. Learned counsel submits that the benefit of previous service

rendered by the petitioner in Government aided schools towards fixation of

their pay upon having joined the Government schools with consequential

benefits was granted to similarly situated in terms of the judgment of this

Court in Sunil Kumar Sharma and Others vs. State of Punjab in CWP-

4629-2015, whereby a batch of petitions were allowed on 19.02.2018,

Annexure P-3 against which the LPA and SLP, both stand dismissed and it

was implemented vide order dated 06.12.2023. In this regard, a legal notice

dated 27.12.2023 (Annexure P-5) has been served upon the respondents,

which has yet not evoked any response. He thus, at this stage, on

instructions, submits that the petitioner is sanguine of it being considered in

a positive manner, in case, a direction is given to the respondents to decide

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Neutral Citation No:=2024:PHHC:043315

the same in a time bound manner by granting him an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Arun Gupta, DAG, 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

respondents to decide the legal notice dated 27.12.2023, Annexure P-5,

taking note of the judgment referred to above as also the pleas raised within

a period of 4 months and if found entitled, necessary benefit be granted to

him forthwith.

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




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