Punjab-Haryana High Court
Jawahar Singh And Others vs State Of Haryana And Others on 17 January, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 12008 of 1997 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 12008 of 1997
Date of Decision : January 17, 2012
Jawahar Singh and others
.... PETITIONERS
Vs.
State of Haryana and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
* * *
Present : Mr. Anand Bhardwaj, Advocate,
for the petitioners.
Mr. Harish Rathee, Sr. DAG, Haryana.
* * *
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners have claimed a writ of mandamus directing the respondents to grant them the pay scale at par with the other members of the cadre i.e. Sanskrit Teachers w.e.f. 01.12.1967 or from the dates of the respective appointments, whichever is later, along with all consequential benefits. Reliance for claiming the said benefits was placed on a judgment of this Court passed in CWP No. 1679 of 1982 titled as Attar Singh and others vs. State of Haryana etc., decided on 05.08.1994 (Annexure P-2).
CWP No. 12008 of 1997 2
When this case came up for hearing on 21.01.1998, the present writ petition was adjourned sine die to await the decision of LPA No. 767 of 1995 preferred by the State of Haryana against the order passed by the learned Single Judge in CWP No. 1679 of 1982.
A Division Bench of this Court has allowed the appeal preferred by the State of Haryana and has set aside the judgment of the learned Single Judge vide order dated 05.07.2006 and has dismissed the writ petition. The present petition being covered by the judgment passed by the Division Bench of this Court in LPA No. 767 of 1995 titled as State of Haryana vs. Attar Singh Sharma and others, the same cannot survive and is, therefore, dismissed.
(AUGUSTINE GEORGE MASIH )
January 17, 2012 JUDGE
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