Pushpa Kataria vs State Of Punjab And Ors
2024 Latest Caselaw 16535 P&H

Punjab-Haryana High Court

Pushpa Kataria vs State Of Punjab And Ors on 9 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:117543




CWP No. 22758 of 2024
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(134)                                    CWP No. 22758 of 2024
                                         Date of Decision : 09.09.2024

Pushpa Kataria
                                                                    ...Petitioner

                                  Versus

State of Punjab and others
                                                                  ...Respondents

CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Nitesh Singla, Advocate for the petitioner.

             Mr. Satnam Preet Singh, Deputy Advocate General, Punjab.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioner submits that petitioner is

entitled for a particular pay scale keeping in view the judgment of this Court

passed in CWP No. 3931 of 1992 titled as Baldev Raj Mittal and others Vs.

State of Punjab and others, decided on 15.04.2009 and other connected

cases, which benefit is not being extended to the petitioner, which is causing

prejudice to her.

2. Learned counsel for the petitioner submits that the petitioner has

already raised the said grievance in the legal notice dated 15.06.2024

(Annexure P-11) but the same is still pending consideration with the

respondents and the petitioner will be satisfied, at this stage, in case a

direction is issued to the respondents to decide the same by passing an

appropriate speaking order in a time bound manner.

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Neutral Citation No:=2024:PHHC:117543

3. Notice of motion.

4. On the asking of the Court, Mr. Satnam Preet Singh, Deputy

Advocate General, Punjab, who is present in Court, accepts notice on behalf

of the respondent-State and submits that in case, the legal notice dated

15.06.2024 (Annexure P-11) 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. Learned counsel further

submits that in case, it is found feasible to accept the claim of the petitioner,

the same will be accepted, otherwise due reasons will be mentioned for not

accepting the claim of the petitioner in the speaking order to be passed and

the said order will be duly conveyed to the petitioner.

5. Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further.

6. Ordered accordingly.

September 09, 2024                      (HARSIMRAN SINGH SETHI)
kanchan                                          JUDGE

             Whether speaking/reasoned : Yes
             Whether reportable                : No




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