Kulbir Singh Sandhu vs Punjab Public Service Commission And ...
2024 Latest Caselaw 6090 P&H

Punjab-Haryana High Court

Kulbir Singh Sandhu vs Punjab Public Service Commission And ... on 18 March, 2024

             CWP-29561-2023 (O&M)                           2024:PHHC:038713                         1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
             127
                                                                  CWP-29561-2023 (O&M)
                                                                  Date of decision: 18.03.2024

             Kulbir Singh Sandhu
                                                                                    ....Petitioner
                                                      Versus

             Punjab Public Service Commission and another
                                                                                   ...Respondents

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

Present : Mr. Sardavinder Goyal, Advocate for the petitioner.

***** AMAN CHAUDHARY. J.

CM-4547-CWP-2024 Allowed as prayed for and the main case is taken up on Board

today itself.

Main Case

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

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

for directing the respondent to refix the salary of the petitioner w.e.f.

01.01.2016 and release the arrears of revised salary to him.

2. Learned counsel submits that a direction be issued to respondent

No.1, to take final decision upon the legal notice of the petitioner in view of the

recommendations of respondent-University to refix his salary w.e.f. 01.01.2016

to 11.12.2017. 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 respondent No.1 to decide the same in a time bound manner by

granting him an opportunity of hearing.

3. Learned State counsel has no objection to the limited prayer made.

4. In view of the aforesaid and without commenting upon the merits

integrity of this order/judgment

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

respondents to consider the legal notice dated 11.10.2023, Annexure P-8 and

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

and if found entitled, necessary benefit be granted to him forthwith.

                                                              (AMAN CHAUDHARY)
                                                                   JUDGE
             18.03.2024
             Hemant

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







integrity of this order/judgment