Punjab-Haryana High Court
Haryana State Adhyapak Sangh (Govt. ... vs State Of Haryana And Others on 2 February, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.M. No. 17272 of 2010 and
Civil Writ Petition No. 11686 of 2004
Date of decision: 02.02.2011
Haryana State Adhyapak Sangh (Govt. Aided Private Schools)
...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RANJIT SINGH Present: Mr. R.K. Malik, Senior Advocate with Mr. Kohal Sharma, Advocate for the petitioner.
Mr. S.S. Patter, DAG, Haryana, for the State.
RANJIT SINGH J.
The petitioner had approached this court for quashing of order dated 14.07.2004 vide which the claim of the petitioner for grant of ACP scale to the employees of the Government school had been declined. The prayer further was to grant said benefit as admissible to the employees of the Government school w.e.f.01.01.1996 with all consequential benefits.
The writ petition was admitted. Now, the petitioner has filed an application to state that the issue involved is covered by the decision of this Court in CWP No. 6220 of 2009 titled as Haryana Private Colleges Non-Teaching Employees Union (Regd.) Vs. State of Haryana decided on 10.11.2010. The writ petition number is not mentioned in the copy of the order Annexure P-10 which is placed on record. Learned Senior counsel, however, has referred to the application where number of the writ petition is so mentioned. Civil Writ Petition No. 11686 of 2004 -2-
The fact that the issue is covered by the decision referred to above is not disputed. In view of the above, the writ petition is allowed in the same terms.
February 02, 2011 (RANJIT SINGH ) rts JUDGE