Punjab-Haryana High Court
Ashwani Kumar And Others vs State Of Haryana And Another on 19 December, 2024
Neutral Citation No:=2024:PHHC:170997
CWP-34486-2024 -1-
119
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-34486-2024
Date of Decision: 19.12.2024
ASHWANI KUMAR AND OTHERS
..... PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER
..... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Sunny Singla, Advocate and
Mr. Jaskirat Singh Bhagat, Advocate
for the petitioners.
Ms. Tanushree Gupta, DAG, Punjab.
TRIBHUVAN DAHIYA, J. (ORAL)
The petition has been filed, inter alia, seeking a writ of mandamus directing the respondent to pay emoluments for performing the duties of the higher post of Principal/Head Master.
2. Learned State counsel, appearing on advance notice, contends that the issue has already been decided against the petitioner in identical matter, i.e., CWP-33938-2024 on 17.12.2024 titled Radhey Shyam and others v. State of Haryana and another.
3. In view thereof, there is no ground to entertain this petition, and the same is dismissed.
(TRIBHUVAN DAHIYA)
19.12.2024 JUDGE
Seema
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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