Dr. Meenakshi And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 10168 P&H

Punjab-Haryana High Court

Dr. Meenakshi And Ors vs State Of Haryana And Ors on 10 May, 2024

                                     Neutral Citation No:=2024:PHHC:065767




CWP No.10909 of 2024                                                          -1-

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
120
                                         *****

CWP No.10909 of 2024 Date of Decision : 10.5.2024

Dr. Meenakshi and others ..... Petitioners

versus

State of Haryana and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. S.K. Nehra, Advocate, for the petitioners

Ms. Tanushree Gupta, DAG, Haryana

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TRIBHUVAN DAHIYA J. (ORAL):

The petitioners are working as Assistant Professor on contract

basis, and the petition has been filed claiming minimum pay scale by

relying upon a judgment passed by this Court in CWP No.1887 of 2019

titled Kalyan Singh and others v. State of Haryana and others, dated

28.11.2023. In appeal, LPA No.733 of 2024, the said judgment stands

modified by the Division Bench vide judgment dated 30.4.2024.

2. Learned State counsel, appearing on advance notice, contends

that the petitioners' pending legal notice will be considered and decided

by the second respondent/Director General, Higher Education Department

in terms of the law laid down by this Court in appeal, within a period of

three months from the date of receiving a certified copy of this order, and

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Neutral Citation No:=2024:PHHC:065767

due benefits will be released.

3. In view of the statement made by learned State counsel, learned

counsel for the petitioner has no objection to the petition being disposed

of in terms thereof.

6. Ordered accordingly.

(TRIBHUVAN DAHIYA) JUDGE 10.5.2024 Ashwani

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

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