Punjab-Haryana High Court
Shish Pal And Others vs Kurukshetra University And Another on 1 November, 2019
Author: Amit Rawal
Bench: Amit Rawal
CWP-31583-2019 1
151 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-31583-2019
Date of decision : 01.11.2019
Shishpal and others ....... Petitioners
versus
Kurukshetra University, Kurukshetra and another ...... Respondents
CORAM : HON'BLE MR. JUSTICE AMIT RAWAL
***
Present: Mr. R.K.Malik, Sr.Advocate with
Mr. Yotgesh Sheoran, Advocate
for the petitioners.
***
AMIT RAWAL, J. (ORAL)
Petitioner is seeking indulgence of this Court for issuance of a writ in the nature of mandamus directing the respondents to grant them the minimum scale prescribed for the posts occupied by them from the date of their appointments with all consequential benefits. In this regard, they had submitted legal notice dated 13.09.2019 (Annexure P-1), but there is no adherence thereto.
Notice of motion.
On the asking of the Court, Mr.Nagar Singh, Advocate appearing for Mr.A.S.Virk, Advocate who is representing the respondents, accepts notice. Requisite number of copies of the paper book be supplied to him during the course of the day.
Learned counsel for petitioners submits that he will be satisfied if a direction is issued to respondent No.1-Registrar, Kurukshetra University, Kurukshetra to consider the legal notice dated 13.09.2019 (Annexure P-1) in 1 of 2 ::: Downloaded on - 22-12-2019 01:07:30 ::: CWP-31583-2019 2 view of Annexures P-2 and P-3, within a stipulated period.
Without going into the merits and demerits of the claim of the petitioner, I deem it appropriate to direct respondent No.1, to consider the legal notice dated dated 13.09.2019 (Annexure P-1) in view of Annexures P-2 and P- 3, within a period of two months from the date of receipt of certified copy of this order and shall pass a speaking order thereon after affording opportunity of hearing to petitioners, failing which, respondent No.1, shall be liable to pay costs of `25,000/- to petitioners.
This condition of imposing costs is only to prevent petitioners to run from pillar to post and avail remedy of contempt in case of non-compliance of directions issued by this Court.
The writ petition stands disposed of with the above direction.
(AMIT RAWAL)
JUDGE
01.11.2019
sunita
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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