Satender Singh And Ors vs State Of Haryana And Others
2024 Latest Caselaw 18752 P&H

Punjab-Haryana High Court

Satender Singh And Ors vs State Of Haryana And Others on 22 October, 2024

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 119
                                                              Civil Writ Petition No.24070 of 2024
                                                                Date of Decision: October 22, 2024

                       Satender Singh & others
                                                                                 ..... PETITIONER(S)
                                                         VERSUS
                       State of Haryana & others
                                                                                ..... RESPONDENT(S)


                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA


                       PRESENT: - Mr. Suresh Ahlawat, Advocate, for the petitioners.

                                       Ms. Tanushree Gupta, Deputy Advocate General,
                                       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, but

contends that State has filed an SLP against the judgment. It is, however, not

disputed that the SLP has not even been listed as yet.

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

Dr. Balwinder Singh case, by directing the respondents to pay remuneration

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

receiving of certified copy of the order.

                                                                       (Tribhuvan Dahiya)
                                                                             Judge
                       October 22, 2024
                       avin




                       Whether Speaking/ Reasoned:                         Yes/ No
                       Whether Reportable:                                 Yes/ No