Punjab-Haryana High Court
Maninder Jeet Singh And Others vs State Of Punjab And Others on 18 March, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
1
CWP No.5268 of 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 18.03.2016
CWP No.5268 of 2016
Maninder Jeet Singh & others ...Petitioners
Vs.
State of Punjab & others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Gopal Singh Nahel, Advocate, for the petitioners.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (ORAL)
The petitioners, who are working as Physical Training Instructors (PTI) Masters and C & V Cadre, claim similar directions as were issued in Bharti Gupta and others vs. State of Punjab and others (CWP No.12023 of 2015) on 29th May, 2015. On the grievance of the petitioners to remove the pay anomaly between senior and junior ETT teachers working in the State of Punjab, which has resulted on account of implementation of ACP scheme on completion of four years of service qua the persons who were junior to the petitioners, the seniors claim that their pay should be stepped up and brought at par with the juniors.
This Court in the aforesaid petition disposed of the matter with the direction to the decision maker amongst the respondents to consider and decide the representation (Annex P-7) in that petition strictly in accordance with law and within a period of three months from the date of receipt of certified copy of the order. A direction was also issued to pass a comprehensive order assigning reasons in support of the decision arrived at. Learned counsel for the 1 of 2 ::: Downloaded on - 23-03-2016 00:07:38 ::: 2 CWP No.5268 of 2016 petitioners submits that similar direction be issued in the present case. The prayer is fair and reasonable and is accepted and this petition is disposed of in terms of CWP No.12023 of 2015. In the present case, the period of three months would start from the date of receipt of a certified copy of this order.
The petition stands disposed of as above.
[RAJIV NARAIN RAINA] JUDGE 18.03.2016 Vimal 2 of 2 ::: Downloaded on - 23-03-2016 00:07:39 :::