Punjab-Haryana High Court
Computer Faculty Association (Regd.) ... vs State Of Punjab And Others on 1 April, 2025
Neutral Citation No:=2025:PHHC:043682
CWP-4141-2025 and 1
CWP-1941-2022
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
115+272
Date of decision: 01.04.2025
1) CWP-4141-2025
Lakhwinder Singh and others vs. State of Punjab and others
2) CWP-1941-2022
Computer Faculty Association (Regd.) and others vs. State of Punjab and others
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Harish Goyal, Advocate
for the petitioners in CWP-4141-2025.
Mr. H.C. Arora, Advocate
for the petitioners in CWP-1941-2022.
Mr. Manipal Singh Atwal, DAG, Punjab.
Ms. Sunint Kaur, Advocate
for respondent No.4 in CWP-4141-2025.
*****
AMAN CHAUDHARY, J. (Oral)
1. These cases involve similar issues and therefore, are being disposed of together by this common order.
2. Prayer made in the present petitions is to extend the benefit of revision of salary in terms of notification dated 05.07.2021 issued by the Department of Finance to the petitioners, who were working as Computer Faculty in PICTES Society which is under the control of State of Punjab.
3. Learned counsel for the petitioners, on instructions, submit that their claim may be considered in view of the judgment passed in Computer Teachers Welfare Society (Regd.) vs. State of Punjab and others, CWP-29952-2018, decided on 25.02.2025 alongwith other petitions, wherein the issue has been decided in favour of the petitioners by stating that Punjab Civil Service Rules are applicable to the employees of the PICTES Society.
4. Learned State counsel has no objection to the limited prayer made.
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5. In view of the above and without commenting upon the merits of the case, these petitions are hereby disposed of with a direction to the respondents to decide the claim of the petitioners, taking note of the aforesaid judgment, within a period of 4 months, which this Court has no reason to believe the authorities would not address in a just, fair and reasonable manner. Upon doing so, after notice and hearing offered to them and if found entitled, grant the benefit forthwith. Needless to say, if the orders are adverse to their interest, the same shall contain reasons and the petitioners shall be free to seek legal redress thereupon.
6. A photocopy of this order be placed on the file of connected case.
(AMAN CHAUDHARY)
JUDGE
01.04.2025
Hemant
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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