Punjab-Haryana High Court
Varinder Kumar Bindra vs Guru Nanak Dev University on 19 October, 2024
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2024:PHHC:136755
CWP-28198-2024 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(120) CWP-28198-2024
Date of Decision : October 19, 2024
Varinder Kumar Bindra .. Petitioner
Versus
Guru Nanak Dev University .. Respondent
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. G.S. Bal, Senior Advocate, with
Ms. Lovepreet Kaur, Advocate and
Ms. Gurneet Kaur, Advocate, for the petitioner.
Mr. M.K. Dogra, Advocate, for the respondent-University.
HARSIMRAN SINGH SETHI J. (ORAL)
1. Learned senior counsel appearing on behalf of the petitioner
argues that the petitioner is working for the last 20 years with the respondent-
University and is not being paid his salary as per the judgment of the Hon'ble
Supreme Court of India in State of Punjab and others vs. Jagjit Singh and
others, 2016 (4) S.C.T 641 according to which, employee who is working on
temporary basis against the permanent post, is entitled for minimum of pay
scale along with DA.
2. Learned senior counsel for the petitioner submits that as the
petitioner has rendered more than 20 years of service with the respondent-
University, the respondent-University is under an obligation to grant the
petitioner the benefit of regularization as well.
3. Learned senior counsel for the petitioner further submits that the
grievance raised in the present petition has already been raised by the petitioner
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Neutral Citation No:=2024:PHHC:136755
in the legal notice dated 08.07.2024 (Annexure P-6) which is still pending
consideration with the respondent-University and the petitioner will be
satisfied at this stage in case a time bound direction is issued to the respondent-
University to decide the said legal notice by passing an appropriate speaking
order.
4. Notice of motion.
5. Mr. M.K. Dogra, Advocate, who is present in the Court, accepts
notice on behalf of the respondent-University.
6. Learned counsel for the respondent-University submits that in
case the legal notice dated 08.07.2024 (Annexure P-6) has been received in the
office of the concerned authorities and the same is still pending consideration
with the authorities concerned, the same will be decided by the competent
authority within a period of eight weeks from the date of the receipt of certified
copy of this order by passing an appropriate speaking order and in case, after
the decision any relief is to be extended to the petitioner, the same will be
extended, otherwise due reasons will be mentioned in the speaking order to be
passed for not accepting the claim of the petitioner for his information and
necessary action.
7. Learned senior counsel for the petitioner submits that keeping in
view the statement of learned counsel for the respondent-University, the
present writ petition may kindly be disposed of having been not pressed any
further.
8. Ordered accordingly.
October 19, 2024 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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