Manju vs Punjabi University Through Its ...
2024 Latest Caselaw 16578 P&H

Punjab-Haryana High Court

Manju vs Punjabi University Through Its ... on 9 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                        Neutral Citation No:=2024:PHHC:117913




CWP-21922-2024                   -1-

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


113                                             CWP-21922-2024
                                                Date of Decision :09.09.2024


Manju                                                              ..Petitioner

                                 Versus


Punjabi University, Patiala                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Ms. Gauri Sharma, Advocate for the petitioner.

             Mr. H.S. Baath, Advocate for respondent-University.

                          ***

Harsimran Singh Sethi, J. (Oral)

In the present petition, grievance being raised by the petitioner

is that the daily wage service, which the petitioner had rendered with the

respondent-department prior to the regularization of her service has not

being taken into account as qualifying service for computing her pensionary

benefits.

Learned counsel for the petitioner submits that the said action

on the part of the respondents is totally arbitrary and illegal and is contrary

to the judgment of the Full Bench of this Court in Kesar Chand vs. State of

Punjab and others, AIR 1988, P & H 265.

Notice of motion.

Mr. H.S. Baath, Advocate accepts notice on behalf of the

respondent-University and submits that he has instructions that order dated

1 of 2

Neutral Citation No:=2024:PHHC:117913

01.03.2024 (Annexure P/9) be treated as withdrawn and liberty be granted

to the respondent-University to pass an appropriate order by keeping in

mind order passed by the Full Bench of this Court in Kesar Chand (supra),

which order will be passed within a period of 08 weeks from the date of

receipt of copy of this order and for whatever benefits, the petitioner is

found entitled for, the same will be extended to her within a further period

of 04 weeks.

Learned counsel for the petitioner submits that keeping in view

the statement of the learned counsel for the respondent-University, present

petition may kindly be disposed of having been not pressed any further.

Ordered accordingly.

September 09, 2024                   (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




                                      2 of 2