Pinki Rani And Others vs State Of Haryana And Others
2024 Latest Caselaw 18858 P&H

Punjab-Haryana High Court

Pinki Rani And Others vs State Of Haryana And Others on 24 October, 2024

                                      Neutral Citation No:=2024:PHHC:139698


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             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH
                                         CWP-25579-2024
                                         Decided On: 24.10.2024

PINKI RANI AND OTHERS                                       .....PETITIONER(s)
                                       Versus
STATE OF HARYANA AND OTHERS                                 .....RESPONDENT(s)
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present:     Mr. Sandeep Thakan, Advocate for the petitioners.
             Ms. Tanushree Gupta, DAG, Haryana.
TRIBHUVAN DAHIYA J.(Oral)

This petition has been filed seeking a writ of mandamus directing the

respondents to grant arrears of minimum pay scale in terms of judgment rendered by

this Court in CWP-1887-2019 titled Kalyan Singh and others v. State of Haryana

and others, which stands modified by the Division Bench in LPA-733-2024.

2. Learned State counsel contends that to give effect to the directions

issued in the aforementioned judgment, the Government has issued a memo dated

26.09.2024, and the petitioners' case for grant of due benefits as ineligible Extension

Lecturers in terms thereof is under consideration alongwith that of other similarly

placed Extension Lecturers. The benefits will be released within three months.

3. In view of the statement made by learned State counsel, learned

counsel for the petitioners has no objection to the petition being disposed of in terms

thereof.

4. Ordered accordingly.

                                               (TRIBHUVAN DAHIYA)
24.10.2024                                          JUDGE
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      Whether speaking/reasoned?               Yes/No
      Whether reportable?                      Yes/No




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