Punjab-Haryana High Court

Satpal And Ors vs State Of Punjab And Anr on 2 May, 2024

                                    Neutral Citation No:=2024:PHHC:061197




CWP-10030 of 2024                       1                 2024:PHHC:061197

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH


126                                     CWP-10030 of 2024
                                        Date of Decision:02.05.2024

Satpal and others
                                                                 ....Petitioners
                                    Versus

State of Punjab and another

                                                              .....Respondents

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

Present:    Mr. Ajay Chaudhary, Advocate, for
            Mr. R.S. Manhas, Advocate,
            for the petitioners.

            ****

AMAN CHAUDHARY J. (Oral)

1. The present Civil Writ Petition has been filed under Articles

226/227 of the Constitution of India for issuance of a writ in the nature of

mandamus directing the respondents to count the service as rendered by the

petitioners in Government Aided Privately Managed School prior joining of

Government school.

2. Learned counsel submits that the benefit of previous service

rendered by the petitioners in Government aided schools towards qualifying

service for pension upon having joined the Government schools with

consequential benefits was granted to similarly situated in terms of the

judgment of this Court in Sunil Kumar Sharma and Others vs. State of

Punjab in CWP-4629-2015, whereby a batch of petitions were allowed on

1 of 2

Neutral Citation No:=2024:PHHC:061197

CWP-10030 of 2024 2 2024:PHHC:061197

19.02.2018, against which the LPA and SLP, both stand dismissed and it was

implemented vide order dated 06.12.2023. In this regard, a legal notice dated

30.09.2023 (Annexure P-6) 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.

4. At the asking of the Court, Mr. Satnampreet 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 decide the legal notice dated 30.09.2023, Annexure P-6,

taking note of the judgment referred to above as also the pleas raised, which

this Court has no reason to believe the authorities would not address in a just,

fair and reasonable manner. Upon doing so, after notice and hearing offered

to them, and if found entitled, grant the benefit forthwith. Needless to say, if

the orders are adverse to their interest, the same shall contain reasons and the

petitioners shall be free to seek legal redress.



                                                   (AMAN CHAUDHARY)
                                                       JUDGE
May 02, 2024
dinesh
                    Whether speaking                  :        Yes/No
                    Whether reportable                :        Yes/No




                                     2 of 2