Punjab-Haryana High Court
Kulvinder Singh Saini And Another vs State Of Punjab And Others on 17 August, 2009
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No.14279 of 2008
DATE OF DECISION: AUGUST 17, 2009
Kulvinder Singh Saini and another
.....PETITIONERS
Versus
State of Punjab and others
....RESPONDENTS
CORAM: HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
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Present: Mr.S.S.Rangi, Advocate,
for the petitioners.
Mr. J.S. Puri, Addl.A.G.,Punjab,
for respondent No.1.
Mr.T.P.S. Tung, Advocate,
for respondents No.2 and 3.
..
SATISH KUMAR MITTAL, J. (Oral)
The petitioners are working as Lecturers in Shaheed Kanshi Ram College of Physical Education, Bhagoo Majra, Kharar. They have filed the instant petition for issuing direction to the respondent College to pay the salary of the petitioners.
Undisputedly, up to August, 2008, the salary has been paid to the petitioners. As regards remaining salary, counsel for respondents No.2 and 3 states that as and when the grant-in-aid will be received from the State Government, the remaining salary will be released immediately thereafter.
In view of the aforesaid statement made by the counsel for respondents No.2 and 3, counsel for the petitioners does not want to press this petition at this stage.
Dismissed as not pressed at this stage.
August 17, 2009 (SATISH KUMAR MITTAL) vkg JUDGE