Shabbir Hassan And Ors vs State Of Punjab And Ors
2024 Latest Caselaw 20625 P&H

Punjab-Haryana High Court

Shabbir Hassan And Ors vs State Of Punjab And Ors on 20 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:152408




CWP-25861-2023 & connected case 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(297)                           CWP-25861-2023
                                Date of Decision : November 20, 2024


Abdul Hamid and others                                     .. Petitioners



                                Versus

State of Punjab and others                                 .. Respondents

(2)                             CWP-28476-2023

Shabbir Hassan and others                                  .. Petitioners



                                Versus

State of Punjab and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Sunny K. Singla, Advocate, for the petitioners.

             Ms. Shruti, Assistant Advocate General, Punjab.

             Ms. Kajal, Advocate, for
             Mr. S.K. Jain, Advocate, for respondents No. 2 to 7.

HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, two writ petitions, the details of which

have been given in the heading, are being disposed of as both the petitions

involve the same question of law on similar facts.

2. In the present writ petitions, the claim of the petitioners for

revised pay scales is against the management of Islamia Senior Secondary

School Rohira, Malerkotla where the petitioners are working.

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Neutral Citation No:=2024:PHHC:152408

CWP-25861-2023 & connected case 2

3. Learned counsel for the respondents submits that the claim of

the petitioners is against the management of Islamia Sr. Secondary School,

Milkh Road, Malerkotla, Islamia Girls Senior Secondary School,

Malerkotla, Islamia High School, Rohira, Malerkotla, as well as Islamia

High School, Binjoli Khurd, Malerkotla.

4. Learned counsel for the petitioners has not been able to dispute

that the claim of the petitioners is against a private institution being

managed by the Punjab Wakf Board and as per the judgment of the Division

Bench of this Court in CR No.4315 of 2012 titled as Management of S.D.

Model Senior Secondary School and another Vs. District Judge-cum-

Service Tribunal and another, decided on 27.11.2013 , jurisdiction to

decide the dispute between the employee and management of private

institution is with college-Tribunal.

5. Faced with this situation, learned counsel for the petitioners

submits that the present petitions may kindly be disposed of having been

not pressed any further with liberty to the petitioners to avail appropriate

remedy before the Educational Tribunal, Punjab by invoking its jurisdiction.

6. Ordered accordingly.

7. A photocopy of this order be placed on the file of other

connected case.

November 20, 2024                        (HARSIMRAN SINGH SETHI)
harsha                                          JUDGE


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




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