Harbans Sigh And Others vs State Of Pb And Another
2025 Latest Caselaw 2543 P&H

Punjab-Haryana High Court

Harbans Sigh And Others vs State Of Pb And Another on 21 February, 2025

                                      Neutral Citation No:=2025:PHHC:025754




             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
371
                                                      CWP-4982-2002 (O&M)
                                                      Date of decision: 21.02.2025

Harbans Singh and Others
                                                                        ....Petitioners

                                Versus

State of Punjab and Another
                                                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                   *****
Present : None for the petitioners

       Mr. Arun Gupta, DAG Punjab
                             *****
AMAN CHAUDHARY, J. (ORAL)

1. The prayer made in the present petition is for directing the pay scale

to the petitioners, who are working as Music/Domestic Science/Tabla Player

teachers in different Government Senior Secondary Schools, as admissible to the

Art and Crafts Teacher/Vocational Teachers/Sewing/Tailoring Teachers.

2. Reliance is placed on the judgment passed by this Court in Amarjeet

Kaur, Tailoring Mistress, Government High School vs. The State of Punjab

and Others, CWP-2743-1980, decided on 24.02.1988.

3. The aforesaid facts having been brought out, during the course of

hearing, learned State counsel, on instructions, states that the respondents would

not be averse to considering the matter, taking note of the aforesaid judgment,

within a period of 6 months, which this Court has no reason to believe the

authorities would not address in a just, fair and reasonable manner.

4. The matter stands disposed of accordingly and if the petitioners are

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Neutral Citation No:=2025:PHHC:025754

CWP-4982-2002 (O&M) -2-

found entitled, grant the benefit forthwith. Needless to say, if the orders are

adverse to their interest, the same may be passed after granting opportunity of

hearing to them and shall contain reasons, whereupon they shall be free to seek

legal redress thereupon.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
21.02.2025
M.Kamra

      Whether speaking/reasoned               :      Yes / No
      Whether reportable                      :      Yes / No




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