Urmila Kumari And Others vs State Of Punjab And Another
2024 Latest Caselaw 6466 P&H

Punjab-Haryana High Court

Urmila Kumari And Others vs State Of Punjab And Another on 21 March, 2024

               CWP-3632-2024                           2024:PHHC:040790                      1

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               116
                                                                   CWP-3632-2024
                                                                   Date of decision: 21.03.2024

               Urmila Kumari and others
                                                                                       ....Petitioners
                                                       Versus

               State of Punjab and another
                                                                                      ...Respondents

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

Present : Mr. Vikas Chatrath, Advocate for the petitioners.

***** AMAN CHAUDHARY. J (ORAL).

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 benefit of proficiency step

up alongwith consequential benefits alongwith interest.

2. Learned counsel would submit that the respondents have not

granted the benefit of proficiency step up to the petitioners after taking into

account the service rendered by them in the Classic & Vernacular Pay Scale.

The issue stands decided by this Court in CWP-16095-2012 titled as Baldev

Singh and others vs. State of Punjab and others, on 16.05.2016, Annexure

P-16, which stands implemented vide order dated 21.09.2017, Annexure P-18.

In this regard, a legal notice dated 19.11.2022, Annexure P-17, 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 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.

integrity of this order/judgment

4. At the asking of the Court, Mr. Satnam Preet Singh, 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 19.11.2022, Annexure P-17 and

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

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

However, in the eventuality of the relief being denied, a speaking order be

passed, after associating the petitioners therewith.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               21.03.2024
               Hemant

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







integrity of this order/judgment