Ram Parshad And Others vs State Of Punjab And Others
2024 Latest Caselaw 5968 P&H

Punjab-Haryana High Court

Ram Parshad And Others vs State Of Punjab And Others on 15 March, 2024

                                                         Neutral Citation No:=2024:PHHC:037451




                                            2024:PHHC:037451
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
116
                                                      CWP-6106-2024 (O&M)
                                                      Date of decision: 15.03.2024

Ram Parshad and Others
                                                                          ....Petitioners
                                Versus

State of Punjab and Others
                                                                        ...Respondents

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

Present : Mr. Shashi Kumar Rattan, Advocate for the petitioner ***** 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

directing the respondents for grant pay protection at the time of joining govt.

school from the Govt. Aided recognised Schools.

2. Learned counsel for the petitioner 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-4629-2012, 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, legal notices dated 27.12.2023, Annexures P-9 and P-10, have been

served upon respondents, which have yet not evoked any response. 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 to

decide the same in a time bound manner by granting them an opportunity of

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Neutral Citation No:=2024:PHHC:037451

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hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. A.S. Bains, AAG 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 respondents to

consider and decide the legal notices dated 27.12.2023, Annexures P-9 and P-10,

taking note of the judgment referred to above as also the pleas raised within a

period of 4 months and if found entitled, necessary benefits be granted to the

petitioners forthwith.

                                                   (AMAN CHAUDHARY)
                                                         JUDGE
15.03.2024
M.Kamra

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

Neutral Citation No:=2024:PHHC:037451

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