Punjab-Haryana High Court
Neeraj Goyal vs State Of Punjab And Ors on 29 March, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
CWP No.3764 of 2016(O&M) #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.3764 of 2016(O&M)
Date of Decision:-29.03.2017
Neeraj Goyal.
......Petitioner.
Versus
State of Punjab & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Surinder Thakur, Advocate for
Mr. Sameer Sachdeva, Advocate for the Petitioners.
Mz. Sudeepti Sharma, Deputy Advocate General, Punjab.
Mr. Vijay K. Jindal, Advocate for the respondent no.3.
Mr. Sehaj Bir Singh, Advocate for respondent nos.4 & 5.
***
JASWANT SINGH, J.(ORAL)
Petitioner was appointed against the aided post of Lecturer on regular basis in Management on 07.08.2000 with the Multani Mal Modi College, Patiala-respondent no.4 a privately aided college. The college is affiliated with the Punjabi University, Patiala and his appointment was duly approved by the University. The nomenclature of the post appears to have been changed as Assistant Professor.
Grievance of the petitioner is non grant of pay scales recommended by the UGC w.e.f. July 2012.
The main writ petition stands adjourned for hearing to 1 of 2 ::: Downloaded on - 08-04-2017 13:16:03 ::: CWP No.3764 of 2016(O&M) #2# 24.04.2017 and the reply on behalf of the State, private aided college and University is yet to be filed.
In the meanwhile CM No.1374 of 2017 seeking withdrawal of the present writ petition with permission to the respondents to decide the claim raised in the Legal Notice dated 18.10.2015 Annexure P-8 within a time frame be issued.
Now another CM No.3963 of 2017 has been moved with a simplicitor prayer for withdrawal of the present writ petition.
Learned Counsel for the petitioner makes a oral request for preponement of date of hearing from 24.04.2017 as well which is not objected to by learned Counsel appearing for the opposite sides.
Prayer is accepted and hearing of the main petition is ordered to be preponed from 24.04.2017 and taken up today itself for hearing with the consent of parties.
In view of the contents of the CM No.3963 of 2017 duly supported by affidavit of petitioner himself, the writ petition is permitted to be dismissed as withdrawn.
( JASWANT SINGH )
JUDGE
March 29, 2017
Vinay
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
2 of 2
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