Punjab-Haryana High Court
Avtar Singh And Others vs Punjabi University Patiala And Another on 14 November, 2022
Author: Jaishree Thakur
Bench: Jaishree Thakur
CWP No.17767 of 2020 (O&M) -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.17767 of 2020 (O&M)
Date of Decision.14.11.2022
Avtar Singh and others ...Petitioners
Vs
Punjabi University, Patiala and another ...Respondents
CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR
Present: Mr. Hardeep Singh, Advocate
for the petitioners.
Mr. Gautam Sehgal, Advocate
for the respondents.
-.-
JAISHREE THAKUR J. (ORAL)
This is a petition that has been filed by the petitioners seeking a direction to the respondents to step up the pay of the petitioners (Senior General Category Employees) at par with their respective Junior Scheduled Caste Category Employees (whom the petitioners have caught up as per Annexure P-1) in accordance with law settled by this Court in CWP No.5956 of 2008 titled as Charan Dass Vs. State of Haryana; CWP No.17280 of 2011 titled as Prem Kumar Verma and others Vs. State of Haryana and CWP No.18307 of 2011 titled as Gurmeet Singh and another Vs. Punjab School Education Board and others as well as the instructions dated 14.03.2017 issued by the Department of Personnel, Govt. of Punjab (duly adopted by the respondent-University vide letter dated 24.01.2018), with all consequential benefits.
Learned counsel appearing for the petitioners would submit that the petitioners have already ventilated their grievance vide legal notice dated 07.07.2020 (Annexure P-12) issued to the respondents but no action has 1 of 2 ::: Downloaded on - 19-11-2022 00:05:46 ::: CWP No.17767 of 2020 (O&M) -2- been taken by the respondents till date. It is submitted that the petitioners would be satisfied if the legal notice dated 07.07.2020 (Annexure P-12) is considered and decided by the respondents within a stipulated period by passing a speaking order.
Learned counsel appearing on behalf of the respondents would submit that the respondents would look into the legal notice submitted by the petitioners and pass a speaking order thereon.
Without going into the merits of the case and keeping in view the limited request made, I dispose of the instant petition by directing the respondents to take a decision on the legal notice dated 07.07.2020 (Annexure P-12) of the petitioners within a period of two months from the date of receipt of certified copy of this order, in accordance with law, by passing a speaking order, which shall be communicated to the petitioners forthwith. In case of failure to do so, the officer responsible for the lapse shall be liable to payment of costs of Rs.20,000/- from his own pocket, payable in favour of Punjab and Haryana High Court Advocates Welfare Fund.
(JAISHREE THAKUR)
JUDGE
November 14, 2022
Pankaj*
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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