Yashmeen And Others vs State Of Punjab And Others
2026 Latest Caselaw 5113 P&H

Punjab-Haryana High Court

Yashmeen And Others vs State Of Punjab And Others on 22 May, 2026

                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH

                   123
                                                             CWP-16235-2026
                                                             Date of decision : 22.05.2026

                   Yashmeen and others                                        ....Petitioners
                                                    Versus
                   State of Punjab and others                               ...Respondents

                   CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

                   Present:     Mr. Pardeep Singh Mirpur, Advocate for the petitioners.

                   NAMIT KUMAR J. (Oral)

1. The present petition has been filed by the petitioners under

Articles 226/227 of the Constitution of India, seeking issuance of a writ

of mandamus directing the respondents to grant the statutory pay scale

to the petitioners as per 2009 Rules (Annexure P-5) i.e. Rs.10300-34800

+ Grade Pay of Rs.5000/- for the Master Cadre and Rs.4200/- for ETT

Cadre, Lecturer Cadre, Librarian and Class IV employees etc. working

under the Education Department and later on grade pay increased for

both cadres etc. vide letter dated 27.02.2012 (Annexure P-6), from entry

into service along with arrears with interest @ 12% and further to take

into account the statutory pay scale for all employees with future pay

revisions and struck down the instructions dated 17.07.2020 (Annexure

P-4) and release the benefits of judgment in CWP-15896-2023 titled as

'Saurabh Sharma and others Vs. State of Punjab and others' and

other connected cases decided on 13.09.2024 (Annexure P-10).

2. Learned counsel for the petitioners submits that for

redressal of their grievances, the petitioners have also submitted

VINOD KOTHIYAL representation dated 07.08.2025 (Annexure P-9) to the respondents

which is still pending consideration. He further submits that at this

stage, the petitioners would be satisfied, if appropriate directions are

issued to the respondents to consider and decide the said representation,

by passing a speaking order, in a time bound manner.

3. Notice of motion.

4. Mr. Charanpreet Singh, A.A.G., Punjab, accepts notice on

behalf of the respondents-State. He has no objection to the innocuous

prayer made by learned counsel for the petitioners.

5. I have heard learned counsel for the parties and have gone

through the record of the case.

6. Without going into the merits of the case at this stage, the

present petition is disposed of with a direction to respondent

No.3/competent authority to consider and decide representation dated

07.08.2025 (Annexure P-9) submitted by the petitioners expeditiously,

by passing a speaking order after affording an opportunity of hearing to

the petitioners, preferably within a period of 06 months from the date of

receipt of certified copy of this order. Further, the decision taken thereon

shall be conveyed to the petitioners.

                                                                        (NAMIT KUMAR)
                   22.05.2026                                               JUDGE
                   kothiyal
                                Whether speaking/reasoned:              Yes/No
                                Whether reportable:                     Yes/No