Pirthi Pal Singh And Another vs State Of Punjab And Others
2024 Latest Caselaw 8433 P&H

Punjab-Haryana High Court

Pirthi Pal Singh And Another vs State Of Punjab And Others on 22 April, 2024

                                      Neutral Citation No:=2024:PHHC:053722



                                            2024:PHHC:053722
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
141
                                                      CWP-8892-2024 (O&M)
                                                      Date of decision: 22.04.2024

Pirthi Pal Singh and Another
                                                                       ....Petitioners
                                 Versus

State of Punjab and Others
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Riti Aggarwal, Advocate for the petitioners
                                 *****
AMAN CHAUDHARY. J. (ORAL)

1. The present petition has been filed for directing the respondents for

grant the benefit of previous service rendered by the petitioners in the Govt. Aided

recognised Schools towards fixation of their pay.

2. Learned counsel for the petitioner submits that the benefit of previous

service rendered 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-4629-2012, 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 wake of

the above, legal notice dated 21.12.2023, Annexure P-6, has been served upon

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:053722



CWP-8892-2024 (O&M)                                                             -2-

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 above and without commenting on the merits of the

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

decide the legal notice dated 21.12.2023 in light of the afore-referred judgment,

within a period of 6 months, which this Court has no reason to believe the

authorities would not address in a just, fair and reasonable manner. Upon doing so,

after notice and hearing offered to them and if found entitled, grant the benefit

forthwith. Needless to say, if the orders are adverse to their interest, the same shall

contain reasons and the petitioners shall be free to seek legal redress thereupon.

                                                   (AMAN CHAUDHARY)
                                                         JUDGE
22.04.2024
M.Kamra

        Whether speaking/reasoned              :      Yes / No
        Whether reportable                     :      Yes / No




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