Punjab-Haryana High Court
Harmeet Singh And Ors vs State Of Punjab And Ors on 27 May, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.10759 of 2016
Date of Decision: 27.5.2016
Harmeet Singh and others ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.G.S.Nahel, Advocate for the petitioners
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (Oral)
The petitioners claim similar directions as were issued in Bharti Gupta and others vs. State of Punjab and others (CWP No.12023 of 2015) on 29th May, 2015. On the grievance of the petitioners to remove the pay anomaly between senior and junior ETT teachers in Zila Parishad Ropar, which has resulted on account of implementation of ACP scheme on completion of four years of service qua the persons who were junior to the petitioners, the seniors claim that their pay should be stepped up and brought at par with the juniors.
This Court in the aforesaid petition disposed of the matter with the direction to the decision maker amongst the respondents to consider and decide the legal notice (Annexure P-8) in that petition strictly in accordance with law and within a period of three months from the date of receipt of certified copy of the order. A direction was also issued to pass a comprehensive order assigning reasons in support of the decision arrived at. Learned counsel for the petitioners submits that similar direction be issued in the present case. The prayer is fair and reasonable and is accepted and this petition is disposed of in terms of CWP No.12023 of 2015. In the present case, the period of three months would start from the date of receipt of certified copy of this order. The petition stands disposed of as above.
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