Punjab-Haryana High Court
Virender Singh vs Kurukshetra University And Another on 10 March, 2025
Neutral Citation No:=2025:PHHC:033219
105 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-32894
32894-2024
Date of Decision : 10.03.2025
Virender Singh ...Petitioner
Versus
Kurukshetra University
Universit and others ....Respondents
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Sube S. Kaushik, Advocate for the petitioner.
Mr. Nilesh Kant Goyal,, Advocate for Mr. A.S. Virk, Advocate for
respondent no.1/University.
no.1
Ms. Tanushree Gupta, DAG, Haryana.
TRIBHUVAN DAHIYA,
DAHIYA J. (ORAL)
The petition has been filed, inter alia alia, seeking a writ of mandamus directing the respondents respondent to grant the benefit of revised pay scale to the petitioner, who is working as Proof Reader (Post Graduate Graduate) in the respondent--
University, with effect from 05.04.2013, and further revise it with effect from 01.09.2014. The revised pay scales have been sought on the premise that a committee ommittee constituted by the Vice Chancellor has recommended grant of pay scale of ₹9300--34800+GP 3200 (with revised vised GP of ₹3600 3600 with effect from 01.09.2014) to the petitioner as Proof Reader.
Reader
2. Learned State counsel, has received instructions from the second respondent vide memo dated 07.03.2025 07.03.20 5 which is retained on the case file along with letters appended thereto as Annexure 'A' . She contends that a Committee ommittee of Registrars of State Universities was constituted constituted, vide office order dated 1 of 4 ::: Downloaded on - 22-03-2025 11:16:02 ::: Neutral Citation No:=2025:PHHC:033219 CWP-32894-2024 2024 -2- 27.04.2017, to examine the disparity in pay scales and qualifications of various non-teaching teaching posts/employees of the Universities.
niversities. It recommended certain changes in pay scales and qualifications of the non-teaching teaching staff to the Government to maintain parity in the pay pay scales/qualifications across the Universities.
3. The recommendations of the C Committee were received from Registrar,, Maharshi Dayanand University, Rohtak Rohtak, vide letter dated 22.11.2024,, and sent to the Finance Department for taking an appropriate decision. The Finance Department, Pay Revision Branch,, has conveyed its decision, vide letter dated 06.02.2025 to the Additional Chief Secretary, Higher/Technical Education Department, to maintain uniformity in pay scales for the posts of System tem Analyst/System Programmer P and Proof Reader in all the State Universities. The letter reads as under:
However, meanwhile, vide Instructions No. 6/61/2021 6/61/2021--
3PR(FD) dated 06.02.2025 (Annexure A A-2),
2), Finance Department has advised that:-
that:
.......that it has been come to the notice of the Finance Department that the pay level of the Post of System Analyst/System Programmer and Proof Reader are not uniform in all the Universities of the State of Haryana under your control. For which, the employees of Academic Academic Universities have approached the Hon'ble Court by filing a CWP as cited in the subject.
1. Now, after careful consideration and to maintain uniformity in the pay level of these posts, Government has decided that the posts of System Analyst/ System Programmer and Proof Reader may be treated as non-teaching non teaching posts and the pay level of these posts in all the universities of the State would be as under:
under:-
2 of 4 ::: Downloaded on - 22-03-2025 11:16:03 ::: Neutral Citation No:=2025:PHHC:033219 CWP-32894-2024 2024 -3- Name of the Post Pay level Remarks System Analyst/ System FPL-99 (53100) Non-Teaching Programmer Proof Reader (Post FPL-66 (35400) Non-Teaching Graduate)/Sr. Proof Reader Proof Reader (Graduate)/ FPL-66 (35400) Non-Teaching Proof Reader Gr-1 Gr Proof Reader Non FPL-4(25500) 4(25500) To be abolished in Graduate) / Proof Reader future and may be Gr Gr-II declared as diminishing cadre
3. Further, wherever the Pay Level of these posts in any of the University is higher than that of mentioned above, the same may be reviewed accordingly. However, pay of the employee occupying this post (if any) may be protected in the above said Pay Level.
In view of the above advice of the Finance department, vide this office Memo No.5/289-2024 No.5/289 2024 UNP(2) dated 04.03.2025 (Annexure A-3), A 3), all the State Universities have alread alreadyy been informed accordingly.
4. This decision of the Finance Department was conveyed by the second respondent to Registrars of all the State Universities vide letter dated 04.03.2025 for appropriate decision. She further contends that it is now for the respondent-University University to give the scale of FPL-66 (35400) to the petitioner, who is working as Proof Reader (Post Graduate).
Gradu
5. In view of these facts, learned counsel for the petitioner has no objection to the petition being disposed of with a direction to the Kurukshetra University to take appropriate action and release the due benefits to the 3 of 4 ::: Downloaded on - 22-03-2025 11:16:03 ::: Neutral Citation No:=2025:PHHC:033219 CWP-32894-2024 2024 -4- petitioner in terms of the aforementioned letters dated 06.02.2025 and 04.03.2025 within six months.
6. Ordered accordingly.
March 10, 2025 (TRIBHUVAN
TRIBHUVAN DAHIYA)
ps JUDGE
Whether speaking/ reasoned : Yes/No
Whether reportable : Yes/No
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