Ranjna Sood vs State Of Punjab Etc
2024 Latest Caselaw 10147 P&H

Punjab-Haryana High Court

Ranjna Sood vs State Of Punjab Etc on 10 May, 2024

                                  Neutral Citation No:=2024:PHHC:065415




208




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                              CWP-14733-1998 (O&M)
                                             Date of decision: 10.05.2024

Ranjna Sood
                                                               ....Petitioner
                                   Versus

The State of Punjab and others
                                                            ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    None for the petitioner.

            Mr. Surya Kumar, AAG, Punjab.

            Mr. B.S. Patwalia, Advocate
            with Mr. Abhishek Masih, Advocate for respondent No.3.

NAMIT KUMAR J. (Oral)

None has put in appearance on behalf of the petitioner on

10.04.2024 and notice was issued to be served upon the petitioner and

respondent No.3.

Mr. B.S. Patwalia, Advocate, has put in appearance on

behalf of respondent No.3, however, there is no representation on behalf

of the petitioner despite being served, through his counsel.

The petitioner who was working as Assistant with

respondent No.3, has filed the instant petition seeking a writ of

mandamus for directing the respondents to grant the pay-scale as

granted to her counter-parts in the Punjab Government w.e.f. 01.01.1986

and also grant the masters scales w.e.f. 01.01.1993.

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Neutral Citation No:=2024:PHHC:065415

CWP-14733-1998 (O&M) -2-

Learned counsel for respondent No.3, submits that the

instant petition is squarely covered by the judgment "Punjab State Co-

operative Milk Producers Federation Limited and another vs Balbir

Kumar Walia and others", 2021(3) SCT 322, wherein the similar claim

has been rejected by the Hon'ble Supreme Court.

In view of the above, the present petition is dismissed in

view of the law laid by the Hon'ble Supreme Court in Balbir Kumar

Walia's case (supra).

(NAMIT KUMAR) JUDGE

10.05.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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