Punjab-Haryana High Court
Harbhajan Singh And Others vs Mandeep Singh Sandhu And Another on 17 November, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision : 17.11.2010
COCP No.1073 of 2010
Harbhajan Singh and others ...Petitioners
Versus
Mandeep Singh Sandhu and another ...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
Present: Mr. Pawan Kumar, Sr. Advocate, with
Mr. Pradeep Panwar, Advocate, for the petitioners.
Mr. G.S.Cheema, Sr. DAG, Punjab, for the respondents.
HEMANT GUPTA, J. (Oral)
The petitioners, who are Drawing/Art & Craft Teachers filed a writ petition claiming pay-scales equivalent to that of Hindi/Punjabi Teachers (language). The said writ petition was allowed by this Court vide judgment dated 09.11.2009.
Mr. G.S.Cheema states that the letters patent appeal has been dismissed and the State Government has decided to grant parity in pay- scales, but such process requires amendment in the Rules. The amendment of Rules is likely to take about two months time.
In view of the statement of Mr. Cheema, the present contempt petition is disposed of as having been rendered infructuous. However, it shall be open to the petitioners to seek revival of the petition in the event necessary consequential benefits are not granted to the petitioners within a period of three months from today.
17.11.2010 (HEMANT GUPTA) Vimal JUDGE