Punjab-Haryana High Court
Kamlesh Kumar And Others vs Punjab School Education Board And Anr on 11 January, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No.282 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 282 OF 2018
DECIDED ON: JANUARY 11, 2018
KAMLESH KUMAR AND OTHERS .....PETITIONERS
VERSUS
PUNJAB SCHOOL EDUCATION BOARD, .....RESPONDENTS
MOHALI AND ANR.
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Dharmender Singh Rawat, Advocate,
for the petitioners.
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JASPAL SINGH, J (ORAL)
By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioners have sought issuance of a writ in the nature mandamus, directing the respondents to release the arrears of pay after stepping up the pay at par with their junior from the date, they were actually promoted as Senior Assistants in accordance with instructions dated 14.03.2017 (P-6) issued by the Department of Personnel, Govt. of Punjab and duly adopted by the respondent-Board and as per law laid down by this Court in CWP No. 5956 of 2008, titled as "Charan Dass v. State of Haryana" (P-2).
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 10.09.2017 (Annexure P-11), in a time bound manner.
3. Without expressing any opinion on the merits of the case, the 1 of 2 ::: Downloaded on - 15-01-2018 03:15:13 ::: CWP No.282 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 10.09.2017 (Annexure P-11) and to decide the same, in accordance with instructions dated 14.03.2017 (P-6) issued by the Department of Personnel, Govt. of Punjab and duly adopted by the respondent-Board 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 approach this Court.
JANUARY 11, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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