Punjab-Haryana High Court
R.R. Bawa D.A.V. College For Girls vs State Of Punjab And Others on 26 November, 2010
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Writ Petition No. 12996 of 2010
R.R. Bawa D.A.V. College for Girls, Batala .....Petitioner
VERSUS
State of Punjab and others ....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Mr. R. S. Dadwal, Advocate for
Mr. Aman Chaudhary, Advocate
for the petitioner .
Ms. Monica Chhibber Sharma, DAG, Punjab
for the State.
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RANJIT SINGH, J.
The petitioner has filed this writ petition for issuing direction to the respondents to release grant-in-aid, which is not being done. In the reply, the respondents have stated that the petitioner has not clarified whether the amount of Rs. 25,30,428/- i.e. balance grant is to be paid to teaching or non-teaching staff. In this regard, the petitioner was sent communication dated 25.10.2010 to visit the office of DPI (Colleges) so that exact amount may be determined for the payment of grant. This information was also given on telephone and through Fax message. Copies of the same have been annexed with the reply. As per the direction issued in CWP No. 7843 of 2009 grant of Rs. 1,15,90,096/- has already been paid to the petitioner/college. Accordingly, it is requested that the petitioner be directed to submit all relevant documents on the ground as Civil Writ Petition No. 12996 of 2010 -2- demanded so that the claim can be worked out.
In view of the stand, the writ petition is disposed of with the direction to the petitioner to comply with the requirement as projected in the reply.
November 26, 2010 ( RANJIT SINGH ) rts JUDGE