Mange Ram vs State Of Haryana
2024 Latest Caselaw 14126 P&H

Punjab-Haryana High Court

Mange Ram vs State Of Haryana on 7 August, 2024

                                        Neutral Citation No:=2024:PHHC:101432



CWP-15621-1998
          1998
CWP-16799-1998(O&M)
          1998(O&M)                                                        -1-

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

204                                               Date of Decision: 07.08.2024

1.            CWP
              CWP-15621-1998

MANGE RAM GARG AND OTHERS                                         ...Petitioner(s)

                                        Versus

STATE OF HARYANA AND OTHERS                                       ...Respondent(s)

2.            CWP
              CWP-16799-1998(O&M)

SEWA SINGH                                                        ...Petitioner(s)

                                        Versus

STATE OF HARYANA AND OTHERS                                       ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     Mr. Ajit Singh, Advocate for Mr. Sanjiv Gupta, Advocate
              for the petitioner(s).

              Mr. Rohit Arya, DAG, Haryana.

              ***
TRIBHUVAN DAHIYA,
          DAHIYA J. (Oral)

These petitions have been filed seeking a direction to the

respondents to comply with the sanction letters letters, dated 03.12.1995 and

15.04.1996, Annexures P-1 P and P-2, 2, respectively respectively, abide by this Court's

decision,, rendered in CWP No.12360 of 1995 1995, and grant the benefit of higher er

pay scale with effect from the date of acquiring higher qualification or from

the date of entering into service.

2. Learned State counsel contends that the claim claimed relief has

already been granted to the petitioner(s) in terms of the decision of this Co Court urt

in the aforementioned mentioned petition. The written statement filed on behalf of the

respondents to that effect reads as under:

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2. That the contents of para No.2 of the writ petition are admitted

being a matter of record. Further it is submitted that in

compliance of judgment of the Hon'ble High Court in Civil Writ

Petition No.12360 of 1995 the department accorded sanction vide

order No.17/376-95-E-III(5)

03.12.1995 .12.1995 for the grant of

scale of category B group IInd to the petitioners for granting

Higher Scale of J.S.T. sanctioned by the Govt. from time to time

who acquired higher qualification from the date of regular

appointment which ever is later. Accordingl Accordinglyy the Directorate i.e.

the Head of the Department in Education Department had

released the grant of J.S.T. grade sanctioned from to time to the

petitioners according to the higher qualification they acquired

during the service.

3. T These facts have not been een denied by the petitioner(s) by filing

any counter-affidavit.

affidavit.

4. In view thereof, since the claim claimed relief stands granted to the

petitioner(s), the petitions have been rendered infructuous.

5. Disposed of as such.

6. Pending application(s), if any, shall also stand stand(s) disposed of as

having been rendered infructuous.

7. A photocopy of this order be placed on the connected file file.

(TRIBHUVAN DAHIYA)) JUDGE 07.08.2024 Ad Whether speaking/reasoned Yes/No Whether reportable Yes/No

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