Punjab-Haryana High Court
Bihari Lal And Ors vs State Of Haryana And Anr on 18 August, 2021
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(In virtual Court)
CWP No.15827 of 2021 (O&M)
Date of Decision: 18.08.2021
Bihari Lal and others
.....Petitioners
Versus
State of Haryana and another
........Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present: Mr. B.K. Bagri, Advocate,
for the petitioners.
RAJBIR SEHRAWAT, J. (ORAL)
This is a petition filed under Articles 226/227 of the Constitution of India seeking issuance of a writ of mandamus directing the respondents to remove the pay anomaly of selection grade of Rs.7500- 12000 w.e.f. 01.01.1996 instead of 01.08.2000 for the post of Lecturers as per the Government of Haryana letter dated 12.12.2020 (Annexure P-1) vide which the Head Masters of Government High School and 20% cadre posts of Lecturers in Government Senior Secondary Schools were granted the benefit of selection grade as per judgment dated 20.02.2017 passed by this Court in CWP No.9347 of 2016 titled as Jagat Singh Yadav and others Vs. State of Haryana and others and after granting them the benefit of section grade their pay be re-fixed as per the judgment. It is further prayed that the respondents be directed to consider the case of the petitioners and take the final decision on the legal notice of the petitioners dated 06.07.2021 (Annexure P-12) by passing a well reasoned speaking order within a time bound frame.
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CWP No.15827 of 2021 (O&M) --2--
At the outset, counsel for the petitioners submits that, at this stage, the petitioners would be satisfied if the respondents take a conscious decision on the legal notice of the petitioner dated 06.07.2021 (Annexure P-
12) and pass a speaking order thereon, within a time bound frame.
Notice of motion.
Mr. Rajesh Gaur, Addl. Advocate General, Haryana accepts notice on behalf of the respondents. Even counsel for the respondents is not averse to the expeditious disposal of the claim of the petitioners.
In view of the above, the present petition is disposed of with a direction to respondent No.2 to decide the legal notice of the petitioners dated 06.07.2021 (Annexure P-12) and take a conscious decision thereon by passing a speaking order; within a period of three months from the date of receipt of the certified copy of this order.
It is further ordered that if the petitioners are found entitled to any pecuniary benefits upon such a conscious decision; then the said pecuniary benefits shall also be released to the petitioners within a further period of three months; from the date of such conscious decision of the authorities.
(RAJBIR SEHRAWAT)
JUDGE
18.08.2021
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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