Punjab-Haryana High Court
Raj Kumar Shoor And Ors vs State Of Punjab on 4 May, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No.11138 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 11138 OF 2018
DECIDED ON: MAY 04, 2018
RAJ KUMAR SHOOR AND ORS. .....PETITIONERS
VERSUS
STATE OF PUNJAB .....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Dharmender Singh Rawat, Advocate,
for the petitioners.
*****
JASPAL SINGH, J.
By virtue of instant petition preferred under Article 226 of the Constitution of India, petitioners have sought issuance of a writ in the nature mandamus, directing the respondents to step up the pay at par with their respective junior roster point promote scheduled caste catgory employee Sh. Gurpreet Singh, in accordance with instructions dated 14.03.2017 (P-2) issued by the Department of Personnel, Govt. of Punjab and as per law laid down by this Court in CWP No. 5956 of 2008, titled as "Charan Dass v. State of Haryana" (P-1) with all consequential benefits by stepping up pay band +grade pay equivalent to junior.
2. At the very outset, learned counsel for the petitioner submits that petitioners feel satisfied in case direction is issued to respondents to decide legal notice dated 15.02.2018 (Annexure P-7), in a time bound manner.
3. Without expressing any opinion on the merits of the case, the 1 of 2 ::: Downloaded on - 13-05-2018 08:52:29 ::: CWP No.11138 OF 2018 --2--
instant petition is disposed of with the direction to respondents to consider the case unfolded by the petitioners in their legal notice dated 15.02.2018 (Annexure P-7) and to decide the same, in accordance with instructions dated 14.03.2017 (P-2) issued by the Department of Personnel, Govt. of Punjab as well as in the light of judgment passed by this Court in CWP No. 5956 of 2008, titled as "Charan Dass v. State of Haryana" (P-2), within a period of four months from the date of receipt of certified copy of this order.
4. However, if the petitioners still feel aggrieved against any of the order(s) passed by the concerned authority, they shall be at liberty to have recourse to the remedies available under law as well as to approach this Court.
MAY 04, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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