Punjab-Haryana High Court
Shanti Devi Rawar vs Huda And Others on 8 September, 2011
Civil Writ Petition No.3140 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.3140 of 2011.
Date of Decision: 08th September,2011.
Shanti Devi Rawar
....Petitioner
Versus
HUDA and Others
.....Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr.K.L.Dhingra Advocate for the petitioner.
None for respondents No.1 and 2.
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Nirmaljit Kaur, J.(Oral)
The prayer in the present petition is for issuing direction to the respondents to grant stepping up of pay and accordingly, pay fixation of the petitioner to bring her at par with reserved category junior employee with all consequential benefits.
The issue is already settled by this Court in the case of Charan Dass vs. State of Haryana decided on 18.11.2008 in CWP No.5956 of 2008. Thereafter, similarly situated person namely Harvinder Kaur of the same department on the same set of grounds filed writ petition bearing No.11272 of 2008 which was allowed vide order dated 19.08.2010. The operative part of the order reads as under:
"In view of the above, this petition is allowed. Respondents are directed to fix the pay of the petitioner at par with respondent No.3 with effect from the date the petitioner was promoted to the post of Assistant. Let the arrears be determined and paid to the petitioner within a period of two months from the date certified copy of this order is served upon the competent authority."
No one has put in appearance on behalf of respondent No.3 in spite of service.
Civil Writ Petition No.3140 of 2011 2
After perusing the judgment rendered by this Court in Charan Dass case (supra) and Harvinder Kaur case (supra), this court is satisfied that the matter is squarely covered by the said judgment. Accordingly, the present petition is allowed in the same terms as Harvinder Kaur vs. H.U.D.A and others decided on 19.08.2010 in CWP No.11272 of 2008.
(Nirmaljit Kaur) th 08 Sept., 2011. Judge Seema-II