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Punjab-Haryana High Court

Amrik Singh & Ors vs State Of Punjab & Ors on 2 June, 2016

Author: Rajiv Narain Raina

Bench: Rajiv Narain Raina

CWP No.11701 of 2016
                                                                         -1-


IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                       CWP No.11701 of 2016
                                       Date of Decision: 02.06.2016


Amrik Singh and others                                     ... Petitioners

                         Versus

State of Punjab and others                                 ... Respondents


CORAM:-       HON'BLE MR. JUSTICE RAJIV NARAIN RAINA

Present:    Mr. Gopal Singh Nahel, Advocate,
            for the petitioners.

1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?


RAJIV NARAIN RAINA, J.

The petitioners claim similar directions as were issued in Bharti Gupta and others vs. State of Punjab and others (CWP No.12023 of 2015) on 29th May, 2015. On the grievance of the petitioners to remove the pay anomaly between senior and junior ETT teachers in Zila Parishad Roopnagar, which has resulted on account of implementation of ACP scheme on completion of four years of service qua the persons who were junior to the petitioners, the seniors claim that their pay should be stepped up and brought at par with the juniors.

This Court in the aforesaid petition disposed of the matter with the direction to the decision maker amongst the respondents to consider and decide the representation (Annexure P-7) in that petition strictly in accordance with law and within a period of three months from the date of receipt of certified copy of the order. A direction was also issued to pass a 1 of 2 ::: Downloaded on - 07-06-2016 00:03:49 ::: CWP No.11701 of 2016 -2- comprehensive order assigning reasons in support of the decision arrived at. Learned counsel for the petitioners submits that similar direction be issued in the present case. The prayer is fair and reasonable and is accepted and this petition is disposed of in terms of CWP No.12023 of 2015. In the present case, the period of three months would start from the date of receipt of certified copy of this order.

The petition stands disposed of as above.

(RAJIV NARAIN RAINA) JUDGE 02.06.2016 manju 2 of 2 ::: Downloaded on - 07-06-2016 00:03:50 :::