Punjab-Haryana High Court

Kamla Devi Dewan vs State Of Punjab And Others on 8 May, 2024

                                     Neutral Citation No:=2024:PHHC:064398




CWP-6161-2020                                                                1

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
1920
                                               CWP-6161-2020
                                               Date of decision: 08.05.2024

Kamla Devi Dewan
                                                                ....Petitioner
                                 Versus

State of Punjab and others
                                                               ...Respondents

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

Present : Mr. Sunny Singla, Advocate for the petitioner.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to grant the benefit of three increments to the petitioner, which

had been granted to the employees in the pay scale of teachers.

2. Learned counsel would submit that the petitioner is claiming

increments on account of higher qualification acquired during service as has

been granted in Manjeet Kaur and others vs. State of Punjab and others,

CWP-738-2009, decided on 01.12.2009, Annexure P-11, which stands

implemented vide order dated 28.04.2011. In this regard, a representation

dated 05.12.2019, Annexure P-13, has been submitted, which has yet not

evoked any response. He thus, at this stage, on instructions, submits that the

petitioner is sanguine of it being considered in a positive manner, in case, a

direction is given to respondent No.2 to decide the same in a time bound

manner by granting her an opportunity of hearing.

3. Notice of motion.

4. Mr. Amarpreet Singh Bains, AAG, Punjab accepts notice on

behalf of the respondents and has no objection to the limited prayer made.

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Neutral Citation No:=2024:PHHC:064398

5. In view of the above and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to respondent

No.2 to decide the representation dated 05.12.2019, Annexure P-13 in light of

the afore-referred judgment, within a period of six months, 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 her and

if found entitled, grant the benefit forthwith. Needless to say, if the orders are

adverse to her interest, the same shall contain reasons and the petitioner shall

be free to seek legal redress thereupon.





                                                   (AMAN CHAUDHARY)
                                                        JUDGE
08.05.2024
Hemant

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




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