Punjab-Haryana High Court
Rajvir Kaur Gill & Ors vs State Of Punjab & Anr on 2 February, 2012
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.1963 of 2012 (O&M)
Date of Decision: 02.02.2012
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Rajvir Kaur Gill & Ors. . . . . Petitioners
vs.
State of Punjab & Anr. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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Present: Mr. RK Arora, Advocate for the petitioners
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SURYA KANT, J. (ORAL)
(1). Notice of motion. Ms. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of the respondents. In view of the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their reply(ies)/affidavit(s), at this stage.
(2). The petitioners, who retired/are serving as Lecturers in the Education Department, Punjab seek the benefit of higher pay- scale for performance of additional duties and responsibilities of Principal.
(3). During the course of hearing, it transpires that the claim raised by the petitioners can be effectively considered in the light of the decisions of this Court in (i) CWP No.6010 of 1992 (SS Sharma v. State of Punjab & Ors.) decided on 20.10.1992; and (ii) CWP No.10454 of 2011 (Bhim Sain and others v. State of Punjab & Anr.) decided on 02.06.2011. (4). The writ petition is accordingly disposed of in terms of SS Sharma and Bhim Sain and others' cases (supra) with a direction that the claim of the petitioners be also considered in the light of the said decisions and if found entitled, to grant them the necessary relief within a period of four months from the date of receipt of a certified copy of this order.
(5). Ordered accordingly. Dasti.
CWP No.1963 of 2012 higher respon.doc
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02.02.2012 (SURYA KANT)
vishal shonkar
Judge