Ashok Kumar Suri And Ors vs State Of Punjab on 12 July, 2018

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Punjab-Haryana High Court

Ashok Kumar Suri And Ors vs State Of Punjab on 12 July, 2018

Bench: Jaspal Singh

129          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                                CWP No.16782 of 2018
                                                DECIDED ON: JULY 12, 2018

ASHOK KUMAR SURI AND ORS


                                                                  .....PETITIONERS
                                    VERSUS


STATE OF PUNJAB

                                                                  .....RESPONDENT


CORAM: HON'BLE MR .JUSTICE JASPAL SINGH

Present:   Mr. D.S. Rawat, Advocate
           for the petitioners.

           *****

JASPAL SINGH, J (ORAL)

By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioners have sought issuance of a writ in the nature mandamus, directing the respondents to step up the pay at par with their respective junior roster point promote scheduled caste category employee Sh. Amarjeet Singh, in accordance with instructions dated 14.03.2017 (P-2) issued by the Department of Personnel, Govt. of Punjab and as per law laid down by this Court in CWP No. 5956 of 2008, titled as "Charan Dass v. State of Haryana" (P-1) with all consequential benefits by stepping up pay band +grade pay equivalent to junior SC Category employee Sh. Amarjeet Singh.

2. At the very outset, learned counsel for the petitioners submit that petitioners feel satisfied in case direction is issued to respondents to decide legal notice dated 28.03.2018 (Annexure P-5), in a time bound manner.

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3. Without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to respondents to consider the case unfolded by the petitioners in their legal notice dated 28.03.2018 (Annexure P-5) and to decide the same, in accordance with instructions dated 14.03.2017 (P-2) issued by the Department of Personnel, Govt. of Punjab as well as in the light of judgment passed by this Court in CWP No. 5956 of 2008, titled as "Charan Dass v. State of Haryana" (P-2), within a period of four months from the date of receipt of certified copy of this order.

4. However, if the petitioners still feel aggrieved against any of the order(s) passed by the concerned authority, they shall be at liberty to have recourse to other remedies available under law as well as to approach this Court.

JULY 12, 2018                                               (JASPAL SINGH)
sham                                                            JUDGE

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




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