Punjab-Haryana High Court
Guru Nanak National College vs State Of Punjab & Others on 18 April, 2009
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Writ Petition No.5750 of 2009
Date of Decision: April 18, 2009
Guru Nanak National College, Doraha, District Ludhiana
.....PETITIONER(S)
VERSUS
State of Punjab & Others
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Sameer Sachdeva, Advocate, for
the petitioner.
. . .
AJAI LAMBA, J (Oral)
Learned counsel contends that the petitioner is entitled to release of grant-in-aid. The same, however, is not being released and therefore, the petitioner-College is not in a position to pay the salaries.
In this regard, learned counsel has relied on the decision dated 21.3.2009 of this Court in Civil Writ Petition No.4464 of 2009 titled 'BLM Girls College, Arya Samaj, Nawanshahr vs. State of Punjab & Others'.
Notice of motion.
Mr. Anil Sharma, Senior Deputy Advocate General, Punjab, on the asking of the Court accepts notice. Copy of the petition has been handed over.
CWP No.5750 of 2009 [2]
Learned counsel for the respondents has not been able to dispute that the grant-in-aid is required to be released in terms of judgment relied upon on behalf of the petitioner.
Considering the facts and circumstances of the case; in terms of judgment
rendered in BLM Girls College's case (supra) and decision rendered in C.W.P. No.5393 of 2008, decided on 24.4.2008, in case titled 'Ramgaria College of Education, Phagwara vs. State of Punjab and others', it is directed that the respondents shall pay 85% of the grant-in-aid due to the petitioner within a period of 4 months after clearance of objections by the petitioner. So far as balance 15% of the amount of grant-in-aid is concerned, the petitioner may submit separate representations to the respondents.
Petition is allowed in the above
terms.
(AJAI LAMBA)
April 18, 2009 JUDGE
avin