Punjab-Haryana High Court
State Of Haryana And Others vs Smt. Rajvati on 7 February, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
L.P.A. No. 197 of 2011 (O&M)
Date of Decision: February 7, 2011
State of Haryana and others
...Appellants
Versus
Smt. Rajvati
...Respondent
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Aman Chaudhary, Addl. AG, Haryana,
for the appellants.
1. To be referred to the Reporters or not?
2. Whether the Judgment should be reported in the
Digest
M.M. KUMAR, J.
1. The instant appeal under Clause X of the Letters Patent is directed against judgment dated 22.7.2010 passed by the learned Single Judge holding that the writ petitioner-respondent has been rightly given the benefit of JST Grade. The benefit was given firstly from the date of regularisation on the basis of a Division Bench judgment in the case of Shakuntla Devi and others v. State of Haryana and others (CWP No. 6599 of 2007, decided on 4.3.2008). However, later on the benefit was extended from the date the writ petitioner-respondent was appointed on ad hoc basis. The appellants insisted that it amounts to giving double benefit which has been negated by the learned Single Judge holding that by extending the benefit from the prior date than the date of L.P.A. No. 197 of 2011 (O&M) 2 regularisation would not result into a fact that benefit has been given twice.
2. Having heard learned State counsel we are of the considered view that no interference in the order passed by the learned Single Judge would be warranted nor any such ground has been urged which may persuade us to admit the appeal. The appeal is wholly without merit and the same is dismissed.
(M.M. KUMAR)
JUDGE
(JASWANT SINGH)
February 7, 2011 JUDGE
PKapoor