Punjab-Haryana High Court
Dav College Malout vs State Of Punjab And Ors on 25 February, 2015
Author: K. Kannan
Bench: K. Kannan
CWP No.3390 of 2015 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3390 of 2015
Date of Decision.25.02.2015
DAV College, Malout .......Petitioner
Versus
State of Punjab and others ......Respondents
Present: Mr. Aman Chaudhary, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Notice of motion.
2. At the asking of the Court, Ms. Vandana Malhotra, Addl. A.G., Punjab accepts notice on behalf of the respondents. The counsel for the petitioner shall supply three copies of complete paper book to the counsel appearing for the respondents.
3. The petitioner made a representation of releasing of grant in aid for payment of salary to teachers whose appointments have been approved by the order of the Director Public Instructions (Colleges) Punjab, Chandigarh on 07.06.2013. There has also been a representation given to the respondent to release the grant in aid but still it has not been done. The respondent is directed to release the grant in aid if there is no claim against the petitioner and if the amount is not to be paid, the reasons shall be given and informed to the petitioner within a period of four weeks from the date of receipt of copy PANKAJ KUMAR 2015.02.26 15:14 I attest to the accuracy and integrity of this document CWP No.3390 of 2015 -2- of this order. As otherwise, the amount shall be released to the petitioner within the said period.
4. The writ petition is disposed of with the above directions. The State counsel shall inform the respondent for due compliance of the directions.
(K. KANNAN) JUDGE February 25, 2015 Pankaj* PANKAJ KUMAR 2015.02.26 15:14 I attest to the accuracy and integrity of this document