Birender Singh vs State Of Haryana And Others
2024 Latest Caselaw 14720 P&H

Punjab-Haryana High Court

Birender Singh vs State Of Haryana And Others on 14 August, 2024

                                        Neutral Citation No:=2024:PHHC:105772


CWP-19748-2024
          2024                              -1-



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


119                                               CWP
                                                  CWP-19748-2024
                                                  Date of Decision: 14.08.2024

BIRENDER SINGH ALIAS VIRENDER SINGH                               ...Petitioner(s)

                                        Versus

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

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     Mr. R. K. Hooda, Advocate
              for the petitioner.

              Mr. R. S. Budhwar, Additional A.G., Haryana.

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

It is not disputed at the Bar that the issue arising in the instant

petition already stands decided by this Court in Civil Writ Petition No.6452 of

1993, titled Ram Phal Singh and others v. State of Haryana and another another,,

along with connected petitions, vide judgment dated 16.02.2024; and the

petitioner herein is similarly placed as the petitioners in the aforesaid writ

petition(s). The Court held as under:

13. Accordingly, all the writ petitions are allowed, the

petitioners are held entitled to grant of the same pay scale as is

admissible to Lecturers (School Cadre) in the Education

Department with effect from 16.01.1990, the date pay parity was

granted in Ram Chander case. The respondents are directed to fix

the petitioners' pay in the pay scale admissible tto o school cadre

Lecturers from that date and release all consequential benefits to

1 of 2

Neutral Citation No:=2024:PHHC:105772

CWP-19748-2024

them with interest at the rate of six per cent per annum from the

due date till actual payment, within eight weeks of receiving a

certified copy of this judgment. However, th thee payment of arrears

of pay, retiral benefits, etc., as the case may be, will be restricted

to thirty-eight thirty eight months prior to filing of the petition(s).

2. This petition is, accordingly, allowed in terms of Ram Phal Singh

case.

(TRIBHUVAN DAHIYA)) JUDGE 14.08.2024 Ad Whether speaking/reasoned Yes/No Whether reportable Yes/No

2 of 2