Daljit Kaur vs State Of Punjab And Others
2024 Latest Caselaw 6089 P&H

Punjab-Haryana High Court

Daljit Kaur vs State Of Punjab And Others on 18 March, 2024

             CWP-6356-2024                             2024:PHHC:038421                              1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             138
                                                                   CWP-6356-2024
                                                                   Date of decision: 18.03.2024

             Daljit Kaur
                                                                                    ....Petitioner
                                                       Versus

             State of Punjab and others
                                                                                      ...Respondents

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

Present : Mr. Vikas Kumar Gupta, Advocate for the petitioner.

***** 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 grant the petitioner benefit of

previous service rendered by him in Government Aided School.

2. Learned counsel would submit that the passed service of the

petitioner has not been rendered in a Government Aided school towards pay

fixation after he had joined the Govt. school. In this regard, a legal notice dated

06.11.2023, Annexure P-6, has been served upon respondent No.3, which has

yet not evoked any response. He thus, at this stage, on instructions, submits that

the petitioner is 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 her an opportunity of 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.

integrity of this order/judgment

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 06.11.2023, Annexure P-6 and decide

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

. However, in the

eventuality of the relief being denied, a speaking order be passed, after

associating the petitioner therewith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
             18.03.2024
             Hemant

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







integrity of this order/judgment