Citation : 2024 Latest Caselaw 8941 P&H
Judgement Date : 26 April, 2024
CWP-9462-2024 2024:PHHC:057307 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
123
CWP-9462-2024
Date of decision: 26.04.2024
Vikram Singh and others
....Petitioners
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. R.K. Arora, Advocate
for the petitioners.
*****
AMAN CHAUDHARY. J (ORAL).
1. The prayer made in the present petition is for directing the
respondents to grant benefit of previous service rendered by them in
Government Aided Schools towards fixation of their pay on their joining.
2. Learned counsel would submit that the benefit of previous
service rendered by the petitioners 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 wake of the
above, a legal notice dated 04.01.2024, Annexure P-6, 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
integrity of this order/judgment
the same in a time bound manner by granting them an opportunity of hearing.
3. Notice of motion.
4. At the asking of the Court, Mr. Satnam Preet Singh, 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 04.01.2024, Annexure P-6 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
26.04.2024
Hemant
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
integrity of this order/judgment
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