The Single Judge Bench of the Punjab and Haryana High Court, comprising Justice Anil Kshetarpal in the case of Ajit Singh and others v. State of Punjab and others has ordered the disposal of the property of the Baba Hira Singh Bhattal Institute of Engineering and Technology in Lehragaga, Sangrur for the purpose of paying salaries to its employees.
High Court was hearing a batch of writ petitions filed by employees of the Baba Hira Singh Bhattal Institute of Engineering and Technology in Lehragaga, Sangrur. These employees were seeking relief from the court as they had not been paid their salaries since December 2019.
The Court has been informed by the Additional Advocate General that the concerned Institute possess certain assets and maintains the bank accounts. It is also stated that the services of the petitioners have not been dispensed with as of now.
The Court keeping in view of the facts submitted by the AAG, directed the Principal Secretary, Department of Technical Education and Industrial Training, Punjab, who is a member of the Board of Governors of the Institute to dispose of the property of the Institute in order to pay the amount to the petitioners within a period of one month from today, positively.
Therefore the Court disposed of the writ petition and held that the interim order restraining the Institute from disposing of its property before settling the preferential claim of the petitioners, who are employees, shall continue to operate till the claim of the petitioners is settled.
Case Details
Case:- CWP No. 2786 of 2023 (O&M)
Petitioner:- Ajit Singh and others
Respondent:- State of Punjab and others
Counsel for the Petitioner - Mr. H.C.Arora
Counsel for the Respondent - Mr. D.K.Singal, Addl.A.G
Judge: Justice Anil Kshetarpal
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