Jaspal Kaur & Ors vs Punjab School Education Board & Anr
2024 Latest Caselaw 6346 P&H

Punjab-Haryana High Court

Jaspal Kaur & Ors vs Punjab School Education Board & Anr on 20 March, 2024

                                             Neutral Citation No:=2024:PHHC:040460
‭ WP-23151-2015 (O&M)‬
C                                                             ‭2024:PHHC:040460                   1‬
‭CWP-710-2016 (O&M)‬

                ‭IN THE HIGH COURT OF PUNJAB & HARYANA‬
                            ‭AT CHANDIGARH‬
‭215-2 cases‬
                                                         ‭ WP-23151-2015 (O&M)‬
                                                         C
                                                         ‭Date of decision: 20.03.2024‬

‭Jaspal Kaur and others‬
                                                                                  ‭....Petitioners‬
                                        ‭Versus‬

‭Punjab School Education Board and another‬
                                                                                 ‭...Respondents‬

‭CWP-710-2016 (O&M)‬

‭Gurmeet Singh and others‬ ‭....Petitioners‬ ‭Versus‬

‭Punjab School Education Board and another‬ ‭..Respondents‬

‭CORAM:‬ ‭HON'BLE MR. JUSTICE AMAN CHAUDHARY‬ ‭*****‬ ‭Present :‬ ‭Mr. K.L. Arora, Advocate for the petitioners.‬

‭ r. R.S. Kalra, Advocate and‬ M ‭Ms. Mona Yadav, Advocate for the respondents.‬

‭*****‬ ‭AMAN CHAUDHARY. J.(Oral)‬

‭1.‬ ‭This‬ ‭common‬ ‭order‬ ‭shall‬ ‭dispose‬ ‭of‬ ‭the‬ ‭above‬ ‭petitions‬ ‭as‬ ‭they‬

‭involve the same issue.‬

‭2.‬ ‭Prayer‬ ‭in‬ ‭the‬ ‭present‬ ‭Civil‬ ‭Writ‬ ‭Petitions‬ ‭is‬ ‭for‬ ‭directing‬ ‭the‬

‭respondents‬‭to‬‭grant‬‭salary‬‭to‬‭the‬‭petitioners‬‭at‬‭the‬‭minimum‬‭of‬‭the‬‭pay‬‭scale‬

‭plus all allowance as revised from time to time and arrears of salary.‬

‭3.‬ ‭Learned‬ ‭counsel‬ ‭would‬ ‭submit‬ ‭that‬ ‭the‬ ‭petitioners‬ ‭were‬

‭appointed‬ ‭on‬ ‭contract‬ ‭basis‬ ‭on‬ ‭a‬ ‭salary‬ ‭of‬ ‭Rs.4,000/-‬ ‭per‬ ‭month,‬ ‭which‬ ‭was‬

‭increased‬‭to‬‭Rs.7810/-,‬‭and‬‭thereafter‬‭to‬‭Rs.13500/-.‬‭However,‬‭the‬‭regular‬‭pay‬

‭scale‬ ‭for‬ ‭the‬ ‭post‬ ‭of‬ ‭clerk‬ ‭i.e.‬ ‭Rs.10300-34800+3200‬ ‭GP,‬ ‭was‬‭not‬‭granted‬‭to‬

‭them.‬ ‭This‬ ‭issue‬ ‭stands‬ ‭decided‬ ‭by‬ ‭the‬ ‭Hon'ble‬ ‭Supreme‬ ‭Court‬ ‭in‬ ‭SLP‬

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Neutral Citation No:=2024:PHHC:040460 ‭ WP-23151-2015 (O&M)‬ C ‭2024:PHHC:040460 2‬ ‭CWP-710-2016 (O&M)‬

‭No.22252-2011‬ ‭titled‬ ‭as‬‭The‬‭Principal‬‭Secretary‬‭to‬‭Govt.‬‭of‬‭Punjab‬‭PWD‬

‭Public‬‭Health‬‭and‬‭others‬‭vs.‬‭Hans‬‭Raj‬‭and‬‭others‬‭,‬‭decided‬‭on‬‭10.01.2018,‬

‭Annexure‬ ‭A-1,‬ ‭based‬ ‭on‬ ‭the‬ ‭judgment‬ ‭in‬ ‭State‬ ‭of‬ ‭Punjab‬ ‭and‬ ‭others‬ ‭vs.‬

‭Jagjit‬‭Singh‬‭(2017)‬‭1‬‭SCC‬‭148,‬‭which‬‭has‬‭been‬‭clarified‬‭vide‬‭judgment‬‭dated‬

‭16.08.2022‬ ‭passed‬ ‭in‬ ‭Contempt‬ ‭Petition‬ ‭(Civil)‬ ‭No.399‬ ‭of‬ ‭2020‬ ‭in‬ ‭SLP‬

‭No.25389‬ ‭of‬ ‭2022‬ ‭titled‬ ‭as‬ ‭Bahadur‬ ‭Singh‬ ‭and‬ ‭others‬ ‭vs.‬ ‭Jaspreet‬ ‭Kaur‬

‭Talwar‬ ‭and‬ ‭others‬‭,‬ ‭Annexure‬ ‭A-2.‬ ‭He,‬ ‭on‬ ‭instructions,‬ ‭prays‬ ‭that‬ ‭the‬

‭petitioners‬ ‭would‬ ‭be‬ ‭satisfied,‬ ‭in‬ ‭case‬ ‭a‬ ‭time‬ ‭bound‬ ‭direction‬ ‭is‬ ‭given‬‭to‬‭the‬

‭respondents to consider their claim, keeping in view the aforesaid judgments.‬

‭4.‬ ‭Learned‬ ‭counsel‬ ‭for‬ ‭the‬ ‭respondent‬ ‭has‬ ‭no‬ ‭objection‬ ‭to‬ ‭the‬

‭limited prayer made.‬

‭5.‬ ‭In‬‭view‬‭of‬‭the‬‭aforesaid‬‭and‬‭without‬‭commenting‬‭upon‬‭the‬‭merits‬

‭of‬‭the‬‭case,‬‭this‬‭petition‬‭is‬‭hereby‬‭disposed‬‭of‬‭with‬‭a‬‭direction‬‭to‬‭respondents‬

‭to‬ ‭consider‬ ‭and‬ ‭decide‬ ‭their‬ ‭claims,‬ ‭by‬ ‭taking‬ ‭into‬ ‭account‬ ‭the‬ ‭aforesaid‬

‭submissions‬ ‭as‬ ‭also‬ ‭the‬ ‭judgments‬ ‭relied‬ ‭upon,‬ ‭within‬ ‭a‬ ‭period‬ ‭of‬ ‭4‬ ‭months‬

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

‭6.‬ ‭A‬ ‭photocopy‬ ‭of‬‭this‬‭order‬‭be‬‭placed‬‭on‬‭the‬‭file‬‭of‬‭the‬‭connected‬

‭case.‬

‭(AMAN CHAUDHARY)‬ ‭JUDGE‬ 2‭ 0.03.2024‬ ‭Hemant‬

‭ hether speaking/reasoned‬ W :‭‬ ‭ es / No‬ Y ‭Whether reportable‬ ‭:‬ ‭Yes / No‬

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