Jatinder Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 5674 P&H

Punjab-Haryana High Court

Jatinder Singh And Others vs State Of Punjab And Another on 13 March, 2024

             CWP-3779-2024                           2024:PHHC:035680                              1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             116
                                                                  CWP-3779-2024
                                                                  Date of decision: 13.03.2024

             Jatinder Singh and others
                                                                                      ....Petitioners
                                                     Versus

             State of Punjab and another
                                                                                      ...Respondents

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

Present : Mr. G.S. Nahel, Advocate for the petitioners.

***** AMAN CHAUDHARY. J.

1. The prayer in the present Civil Writ Petition filed under Articles

226/227 of the Constitution of India, is to issue a writ in the nature of

mandamus, for directing the respondents to pay the arrears of revised pay scale

w.e.f. the date of promotion to the post of Tax Collectors.

2. Learned counsel would submit that the petitioners had approached

this Court by filing CWP No.12595 of 2018, directing respondents to revise

their pay scale from 10300+34800+3200 to 10300+34800+4200 as the

Department of Finance had also recommended it vide letter dated 17.10.2014,

which was disposed of vide order dated 17.05.2018, Annexure P-9, by directing

the respondents to consider the decide the legal notice, whereupon, during the

contempt proceedings initiated against the respondents by filing COCP-376-

2019, Annexure P-11, the respondents vide order dated 21.12.2020, Annexure

P-12, have revised the pay of the post, to which the petitioners had been

promoted. However, the arrears thereof have not been released so far. In this

regard, a legal notice dated 19.10.2023, Annexure P-13, 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

integrity of this order/judgment

in a positive manner, in case, a direction is given to the respondents to decide

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. Swapan Shorey, DAG, Punjab

accepts notice on behalf of the respondent-State and has no objection to the

limited prayer made.

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 the

respondents to consider the legal notice dated 19.10.2023, Annexure P-13 and

decide the same taking note of the pleas raised, within a period of six months

and .

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             13.03.2024
             Hemant

                         Whether speaking/reasoned               :      Yes / No
                         Whether reportable                      :      Yes / No







integrity of this order/judgment