Manmeet Kaur vs State Of Punjab And Others
2024 Latest Caselaw 7174 P&H

Punjab-Haryana High Court

Manmeet Kaur vs State Of Punjab And Others on 4 April, 2024

                                              Neutral Citation No:=2024:PHHC:045966
‭CWP-3936-2021 (O&M)‬                                                      ‭2024:PHHC:045966‬

                                                                                                  ‭-‬‭1‭-‬ ‬
                ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                            ‭AT CHANDIGARH‬
‭245‬
                                                              ‭ WP-3936-2021 (O&M)‬
                                                              C
                                                              ‭Date of decision: 04.04.2024‬

‭Manmeet Kaur‬                                                               ‭...Petitioner‬

                                                  ‭Versus‬

‭State of Punjab and others‬                                                 ‭...Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Mr. R.K. Arya, Advocate for the petitioner.‬

‭Mr. Charanpreet Singh, AAG, Punjab.‬

‭*****‬ ‭AMAN CHAUDHARY. J (Oral)‬

‭1.‬ ‭The‬ ‭prayer‬ ‭in‬‭the‬‭present‬‭Civil‬‭Writ‬‭Petition‬‭filed‬‭under‬‭Articles‬

‭226/227‬ ‭of‬ ‭the‬ ‭Constitution‬ ‭of‬ ‭India,‬ ‭is‬ ‭to‬ ‭issue‬ ‭a‬ ‭writ‬ ‭in‬ ‭the‬ ‭nature‬ ‭of‬

‭certiorari,‬ ‭for‬ ‭quashing‬ ‭of‬ ‭order‬ ‭dated‬ ‭15.01.2021,‬ ‭Annexure‬ ‭P-8‬ ‭and‬ ‭for‬

‭directing‬ ‭the‬ ‭respondents‬ ‭to‬ ‭rectify‬ ‭the‬ ‭anomaly‬ ‭in‬ ‭the‬ ‭pay‬ ‭scale‬ ‭along‬ ‭with‬

‭arrears of pay.‬

‭2.‬ ‭Learned‬ ‭counsel‬ ‭submits‬ ‭that‬ ‭the‬ ‭petitioner‬ ‭was‬ ‭promoted‬ ‭from‬

‭the‬ ‭post‬ ‭of‬ ‭Restorer‬ ‭to‬ ‭Assistant‬ ‭Librarian,‬ ‭however,‬ ‭the‬ ‭pay‬ ‭granted‬ ‭to‬ ‭him‬

‭remained‬ ‭at‬ ‭the‬ ‭existing‬‭pay‬‭scale‬‭at‬‭Rs.‬‭5910-20200+2800‬‭which‬‭was‬‭lower‬

‭than‬ ‭that‬ ‭of‬ ‭Restorer.‬ ‭Similarly‬ ‭situated‬ ‭persons,‬ ‭who‬ ‭were‬ ‭working‬ ‭on‬ ‭the‬

‭same‬ ‭post,‬ ‭as‬ ‭that‬ ‭of‬ ‭the‬ ‭petitioner‬ ‭had‬ ‭approached‬ ‭this‬ ‭Court‬ ‭by‬ ‭filing‬

‭CWP-6361-2016,‬ ‭Netar‬ ‭Singh‬ ‭and‬ ‭others‬ ‭vs.‬ ‭State‬ ‭of‬‭Punjab‬‭and‬‭others‬‭,‬

‭which‬ ‭was‬ ‭allowed‬ ‭vide‬ ‭judgment‬ ‭dated‬ ‭24.05.2018,‬ ‭in‬ ‭compliance‬ ‭thereof,‬

‭they‬‭were‬‭granted‬‭the‬‭higher‬‭pay‬‭i.e.‬‭10300-34800+3200‬‭grade‬‭pay‬‭while‬‭the‬

‭same‬‭has‬‭been‬‭denied‬‭to‬‭the‬‭petitioner‬‭vide‬‭order‬‭dated‬‭15.01.2021,‬‭Annexure‬

‭P-8,‬ ‭only‬ ‭on‬ ‭the‬ ‭premise‬ ‭that‬‭she‬‭was‬‭not‬‭a‬‭party‬‭to‬‭the‬‭said‬‭writ‬‭petition.‬‭In‬

‭this‬‭regard,‬‭reliance‬‭is‬‭placed‬‭on‬‭the‬‭judgment‬‭in‬‭the‬‭case‬‭of‬‭Satbir‬‭Singh‬‭vs‬‭.‬

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Neutral Citation No:=2024:PHHC:045966 ‭CWP-3936-2021 (O&M)‬ ‭2024:PHHC:045966‬

-‭ ‬‭2‭-‬ ‬ ‭State‬ ‭of‬ ‭Haryana,‬ ‭2002(2)‬ ‭S.C.T.‬ ‭354,‬ ‭wherein‬ ‭a‬ ‭Division‬ ‭Bench‬ ‭of‬ ‭this‬

‭Court‬ ‭has‬ ‭held‬ ‭that‬ ‭when‬ ‭judgments‬ ‭attain‬ ‭finality‬ ‭to‬ ‭which‬ ‭the‬ ‭State‬ ‭is‬ ‭a‬

‭party,‬ ‭duty‬ ‭is‬ ‭casted‬ ‭upon‬ ‭the‬ ‭State‬ ‭to‬ ‭grant‬ ‭relief‬ ‭to‬ ‭its‬ ‭employees‬ ‭who‬ ‭are‬

‭similarly‬‭situated‬‭and‬‭on‬‭identical‬‭facts‬‭and‬‭it‬‭is‬‭not‬‭necessary‬‭for‬‭the‬‭State‬‭to‬

‭require‬‭each‬‭one‬‭of‬‭its‬‭employees‬‭to‬‭approach‬‭the‬‭Courts‬‭of‬‭law‬‭for‬‭the‬‭grant‬

‭of‬‭a‬‭relief‬‭which‬‭the‬‭State‬‭ought‬‭to‬‭grant‬‭the‬‭employees‬‭in‬‭normal‬‭course‬‭of‬‭its‬

‭administration.‬ ‭He‬ ‭thus‬ ‭prays,‬ ‭on‬ ‭instructions‬ ‭that‬ ‭the‬ ‭petitioner‬ ‭would‬ ‭be‬

‭satisfied,‬‭in‬‭case‬‭a‬‭direction‬‭is‬‭given‬‭to‬‭the‬‭respondents‬‭to‬‭decide‬‭her‬‭claim‬‭in‬

‭a time bound manner by granting her an opportunity of hearing‬‭.‬

‭3.‬ ‭Learned‬ ‭State‬ ‭counsel‬ ‭has‬ ‭no‬ ‭objection‬ ‭to‬ ‭the‬ ‭limited‬ ‭prayer‬

‭made.‬

‭4.‬ ‭In‬‭view‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭upon‬‭the‬‭merits‬

‭of‬ ‭the‬ ‭case,‬ ‭this‬ ‭petition‬ ‭is‬ ‭hereby‬ ‭disposed‬ ‭of‬ ‭with‬ ‭a‬ ‭direction‬ ‭to‬ ‭the‬

‭respondents‬ ‭to‬ ‭consider‬ ‭and‬ ‭decide‬ ‭the‬ ‭claim‬ ‭of‬ ‭the‬ ‭petitioner,‬ ‭taking‬ ‭into‬

‭account‬ ‭the‬ ‭judgment‬ ‭passed‬ ‭in‬ ‭Netar‬ ‭Singh‬ ‭(supra)‬ ‭and‬ ‭benefit‬ ‭granted‬ ‭in‬

‭terms‬‭thereof,‬‭within‬‭a‬‭period‬‭of‬‭four‬‭months‬‭and‬‭if‬‭found‬‭entitled,‬‭necessary‬

‭relief be granted to her forthwith.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ 0‭ 4.04.2024‬ ‭Hemant‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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