Punjab-Haryana High Court
Meenakshi And Ors vs State Of Haryana And Ors on 16 July, 2019
Author: B.S. Walia
Bench: B.S. Walia
(233) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.30747 of 2018
Date of decision : 16.07.2019
Meenakshi & Others .... Petitioners
Versus
State of Haryana and others .... Respondents
Before: Hon'ble Mr. Justice B.S. Walia.
Present: Mr. R.P. Dangi, Advocate for the petitioners.
Mr. Pankaj Mulwani, DAG, Haryana.
***
B.S. WALIA, J. (ORAL)
[1] Claim in the writ petition is for the issuance of a writ in the nature of Mandamus for directing the respondents to grant the benefit of selection grade of ` 7500/- - ` 12000/- w.e.f. 01.01.1996 instead of 01.08.2000 with all consequential benefits after removing the pay anomaly qua the petitioners on the post of Lecturers as per Government of Haryana letter, Annexure P-1 dated 19.12.2000 vide which Head Masters of Government High School and 20% cadre posts of Lecturers Government Senior Secondary Schools were granted the benefit of selection grade as per judgment dated 01.12.2010 passed by this Court in CWP No.8082 of 2001 in case titled as R.K. Verma and others v. State of Haryana and others as well as judgment dated 20.02.2017 passed by this Court in CWP No.9347 of 2016 in case titled as Jagat Singh and others v. State of Haryana and others. [2] Learned DAG states that all the petitioners have been granted the benefit claimed with effect from the due date vide order dated 13.05.2019. Copy of the said order has been filed in Court today. The same 1 of 2 ::: Downloaded on - 28-10-2019 15:59:48 ::: CWP No.30747 of 2018 [2] is taken on record. Copy thereof handed over to learned counsel for the petitioners.
[3] Learned counsel for the petitioners on perusal of order dated 13.05.2019 states that said order grants the selection grade of ` 7500/- - ` 12000/- to the petitioners in the Lecturer State Cadre w.e.f. 01.01.1996 notionally and actually prospectively limited to 20% cadre strength of the Lecturer (School Cadre) but in view of arrears of 38 months having been granted to the petitioners in CWP No.9347 of 2016 in case titled as Jagat Singh v. State of Haryana and others on the basis of which order dated 13.05.2019 has been passed, the petitioners are also entitled to similar benefit.
[4] The same is not opposed to by the learned DAG. [5] In view thereof, the writ petition is disposed of by holding the petitioners entitled to the pay scale/selection grade of ` 7500/- - ` 12,000/- w.e.f 01.01.1996 notionally subject to fulfillment of the other terms and conditions contained in order dated 13.05.2019. However, the petitioners would be entitled to the benefit of arrears of pay for a period of 38 months prior to the date of filing of the writ petition. Arrears payable shall be released within a period of two months from today failing which the same shall carry interest at the same rate as was ordered in CWP No.9347 of 2016 with effect from the date of entitlement till date of payment.
(B.S. Walia) 16.07.2019 Judge amit
1. Whether speaking/reasoned: Yes/No.
2. Whether reportable : Yes/No. 2 of 2 ::: Downloaded on - 28-10-2019 15:59:48 :::