Veena Arora vs State Of Punjab And Others
2024 Latest Caselaw 8942 P&H

Punjab-Haryana High Court

Veena Arora vs State Of Punjab And Others on 26 April, 2024

               CWP-9408-2024                        2024:PHHC:057282                             1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               117
                                                                 CWP-9408-2024
                                                                 Date of decision: 26.04.2024

               Veena Arora
                                                                                    ....Petitioner
                                                    Versus

               State of Punjab and others
                                                                                   ...Respondents


               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                        *****

               Present :           Ms. Riti Aggarwal, 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 the petitioner in

Government Aided Schools towards fixation of her pay on her joining.

2. Learned counsel would submit that the benefit of previous

service rendered by the petitioner in Government aided schools towards

fixation of her 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 21.12.2023, Annexure P-6, has been served upon

the respondents, which has yet not evoked any response. She 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

integrity of this order/judgment

respondents to decide the same in a time bound manner by granting her 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 21.12.2023, 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 her and

if found entitled, grant the benefit forthwith. Needless to say, if the orders are

adverse to her interest, the same shall contain reasons and the petitioner 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