Punjab-Haryana High Court

H.S. Sudan vs State Of Punjab & Another on 3 May, 2024

                                  Neutral Citation No:=2024:PHHC:061266




120
                                                      2024:PHHC:061266

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                                CWP-8197-1993 (O&M)
                                             Date of decision: 03.05.2024

H.S. Sudan
                                                               ....Petitioner
                                   Versus
State of Punjab and another
                                                            ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. U.K. Kanwar, Advocate
             for the petitioner.

             Mr. Surya Kumar, AAG, Punjab.

             Mr. B.S. Patwalia, Advocate
             and Mr. Akshit Pathania, Advocate
             for respondent No.2.

NAMIT KUMAR J. (Oral)

The instant petition was filed by the petitioner with the

following prayer:-

"Petition under Article 226 of the Constitution of India, praying for the issuance of a writ, order or direction in the nature of certiorari, mandamus etc., setting-aside the impugned order, 'P/12', and calling upon the respondents to grant the proper pay scale of Rs.1800-3200 to the petitioner at par with the Punjab Pay scale, as well as for the grant of any other relief that this Hon'ble Court may, in the circumstances of the case, deem fit and proper."

While issuing notice of motion on 13.07.1993, the writ

petition was admitted with respect to the claim of the petitioner

regarding pay-scale and the relief relating to transfer was rejected.

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Neutral Citation No:=2024:PHHC:061266

CWP-8197-1993 (O&M) -2- 2024:PHHC:061266

Learned counsel for the parties are ad idem that the claim

of the petitioner for grant of same pay-scale, as has been granted to their

counter-parts working in the State Government, is squarely covered by

the judgment of the Hon'ble Supreme Court in "Punjab State

Cooperative Milk Producers Federation Limited and another vs

Balbir Kumar Walia and others", 2021(3) SCT 322.