Punjab-Haryana High Court
Seema Rani vs State Of Haryana Others on 27 September, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.220 CWP-26010-2016 (O&M)
Date of Decision: 27.09.2022
Seema Rani .... Petitioner
Versus
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Dalbir Singh, Advocate for the petitioner.
Mr. S.S.Mann, Addl. A.G.Haryana.
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HARSIMRAN SINGH SETHI, J. (ORAL)
Learned counsel for the petitioner argues that in the present petition, the petitioner is already continuing in service but her grievance which subsists is that she is not being paid salary keeping in view the judgment rendered by this Court in CWP No.16954 of 2015 decided on 05.05.2016, titled as Anurag Chahal and others versus State of Haryana and another.
Learned counsel for the petitioner submits that the respondents be directed to grant the benefit as extended to Anurag Chahal in CWP No.16954 of 2015 to the petitioner as well qua the salary while working as Computer Instructor on contract basis.
Learned State counsel submits that the claim of the petitioner if not already considered, will be considered keeping in view the Anurag Chahal's case (supra) and appropriate order will be passed within a period of 8 weeks from the receipt of copy of this order and in case, the petitioner is found entitled for any relief, the same will also be extended to her. Learned State counsel further submits that qua the grievance of the petitioner for allowing her to continue in service, the petitioner will be 1 of 2 ::: Downloaded on - 01-10-2022 01:18:10 ::: CWP-26010-2016 (O&M) -2- allowed to continue her service till the work load exists or the regular incumbent joins, whichever is earlier.
Learned counsel for the petitioner submits that keeping in view the aforesaid statement of learned State counsel, the present petition may kindly be disposed of as having been not pressed any further.
Ordered accordingly.
As the main petition has been disposed of, the civil miscellaneous application bearing No.CM-6363-CWP-2017 also stands disposed of.
(HARSIMRAN SINGH SETHI)
JUDGE
27.09.2022
Maninder
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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