Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Punjab-Haryana High Court

Poonam Devi vs State Of Haryana And Others on 19 May, 2022

Author: Lisa Gill

Bench: Lisa Gill

211            IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH


                                                   CWP-26285-2016 (O&M)
                                                   Date of decision : May 19, 2022


Poonam Devi                                                   .....Petitioner

                            Versus

State of Haryana and others                                   ....Respondents

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

Present:       None for the petitioner.

               Dr. Kiran Pal Singh, AAG, Haryana.

                            ***
LISA GILL, J.

Learned counsel for the State while referring to communication dated 16.01.2020 from Principal Secretary to Government Haryana, Higher Education Department, Chandigarh to The Principal, Government Colleges in Haryana State, submits that in view of judgment dated 05.05.2016 in CWP- 16954-2015 titled as Anurag Chahal and others vs. State of Haryana and another and order dated 07.09.2018 in CM Nos. 3705 & 3706 of 2018 in LPA- 306-2017, it has been decided to grant minimum of the pay scale to Computer Instructors.

Learned counsel for the State, on instructions from Ms. Ayesha, LA, Director Higher Education, informs that petitioner continues to work and is being afforded minimum of pay scale subject to final decision of LPA-306-2017.

Keeping in view the facts and circumstances as above, I find no justification in continuance of proceedings in this writ petition, wherein prayer is for permitting the petitioner to continue working as Computer Instructor till regular appointments are made and be afforded the minimum of pay scale.



                                          1 of 2
                      ::: Downloaded on - 24-07-2022 13:10:39 :::
 CWP-26285-2016 (O&M)                                         -2-

Writ petition is, accordingly, disposed of as infructuous in view of the position as above. Needless to say, liberty is afforded to the petitioner to move an appropriate application within four weeks, in case any incorrect fact has been projected before this Court.



                                                                   (LISA GILL)
May 19, 2022                                                        JUDGE
rts
             Whether speaking/reasoned :   Yes/No
             Whether reportable     :      Yes/No




                                           2 of 2
                     ::: Downloaded on - 24-07-2022 13:10:40 :::