Jatinder Bansal And Others vs State Of Punjab And Others
2024 Latest Caselaw 5107 P&H

Punjab-Haryana High Court

Jatinder Bansal And Others vs State Of Punjab And Others on 6 March, 2024

                                                   Neutral Citation No:=2024:PHHC:032450




CWP-10542-2019         2024:PHHC:032450                     1

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

239-A
                                        CWP No. 10542-2019
                                        Date of decision: 06.03.2024

Jatinder Bansal and ors.                                    ...Petitioners

                                 vs.

State of Punjab and ors.                                    ...Respondents

CORAM:      HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:    Mr. Sunny Singla, Advocate
            for the petitioners.

            Mr. Satnampreet Singh, DAG, Punjab

                   ***

AMAN CHAUDHARY. J.

1. The present civil writ petition has been filed under Articles

226/227 of the Constitution of India for issuance of a writ in the nature of

mandamus or such other appropriate writ, order or directions to the

respondents to grant the petitioners benefit of previous service rendered by

them in the Govt. Aided School towards fixation of their pay on their joining

in the Govt. School.

2. Learned counsel for the petitioners 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-

4629-2015, 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 30.05.2018 (Annexure P-4) has been served upon the

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Neutral Citation No:=2024:PHHC:032450

respondents, which is still pending. 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 decide the same in a

time bound manner by granting them an opportunity of hearing.

5. In view of the aforesaid and without commenting upon the

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

respondent Nos.2 and 3 to look into the legal notice dated 30.05.2018

(Annexure P-4) and decide the same within a period of 6 months considering

the judgment and the order dated 06.12.2023 implementing it, by passing a

speaking order, in accordance with law. In case, the petitioners are found

entitled to the benefits, the same be released to them forthwith.

(AMAN CHAUDHARY) JUDGE 06.03.2024 G Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:032450

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