Punjab-Haryana High Court
Jonny Singla And Ors vs State Of Punjab And Ors on 5 July, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-16015-2018 -1-
115
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-16015-2018
Date of decision-05.07.2018
Jonny Singla and others ....Petitioners
Vs.
State of Punjab and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. H.C.Arora, Advocate for the petitioners.
***
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the respondents to release the arrears of difference of salary and allowances of the petitioners who are working as Regular Compute Faculties.
Learned counsel for the petitioners states that at this stage he would be satisfied, if a direction is issued to respondent No.3-Director, School Education Punjab, Punjab ICT Education Society (PICTES), Sikhiya Bhawan, Phase-8, Mohali to accord the finality to the proceedings as reflected in the reply (Annexure P-7).
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.3- Director, School Education Punjab, Punjab ICT Education Society 1 of 2 ::: Downloaded on - 08-07-2018 05:13:17 ::: CWP-16015-2018 -2- (PICTES), Sikhiya Bhawan, Phase-8, Mohali to accord the finality to the proceedings as reflected in the reply (Annexure P-7) within six weeks from the receipt of the certified copy of the order. If the relief claimed by the petitioners is admissible, in such eventuality, the same be granted to them expeditiously as per law.
(JITENDRA CHAUHAN)
JUDGE
05.07.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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