Dr Satyabir And Ors vs State Of Haryana And Others
2024 Latest Caselaw 20638 P&H

Punjab-Haryana High Court

Dr Satyabir And Ors vs State Of Haryana And Others on 20 November, 2024

                                 Neutral Citation No:=2024:PHHC:152881
CWP-31242-2024                                                              1


        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH


Sr. No.129                                        CWP-31242-2024
                                                  Date of Decision: 20.11.2024


Dr. Satyabir and others                                            .... Petitioners

                                         Versus

State of Haryana and others                                      ... Respondents


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA


Present:     Mr. Suresh Ahlawat, Advocate for the petitioners.

             Mr. Ravinder Singh Budhwar, Addl. A.G. Haryana.


TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed inter alia seeking a writ of

mandamus directing the respondents to pay remuneration of `57,700 per

month, instead of `35,400, to the petitioners who are re-employed Extension

Lecturers.

2. The claim is based upon judgment, dated 21.07.2023, passed by

this Court in Civil Writ Petition No.15114 of 2021 titled Dr. Balwinder

Singh & another v. State of Haryana & others. Letters Patent Appeal against

the judgment stands dismissed by the Division Bench, vide order dated

24.04.2024, rendered in LPA No.724 of 2024.

3. Learned State counsel does not dispute that the petitioners

herein are similarly placed as the petitioners in Dr. Balwinder Singh case

ibid.

4. In view thereof, the petition is allowed in terms of

Dr. Balwinder Singh case (supra), by directing the respondents to pay

remuneration to the petitioners at the rate of `57,700 per month with effect 1 of 2

Neutral Citation No:=2024:PHHC:152881

from the date of their appointment as Extension Lecturers, and release the

arrears of difference of remuneration to them within a period of six weeks of

receiving a certified copy of this order.

(TRIBHUVAN DAHIYA) JUDGE

20.11.2024 Maninder

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

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