Punjab-Haryana High Court
Varinder Kashyap & Others vs State Of Haryana And Others on 22 March, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.24191 of 2011 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CIVIL WRIT PETITION NO. 24191 of 2011
DATE OF DECISION: MARCH 22, 2014
Varinder Kashyap & others
.....Petitioners
VERSUS
State of Haryana and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
1. Whether Reporters of local papers may be allowed to see the judgement?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Umesh Narang, Advocate
for the petitioners.
Mr. Harish Rathee, Sr. DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners states that the claim as made by the petitioners in the present writ petition has been granted to some of the petitioners. As a matter of fact, he contends that the order passed by this Court in CWP No.511 of 2011, titled as 'Jaspal Singh & others Vs. State of Haryana & others' decided on 22.05.2012, has been upheld by the Division Bench of this Court in Letters Patent Appeal No.389 of 2013, titled as 'State of Haryana & others Vs. Jaspal Singh & others' decided on 04.07.2013. After the said decision, Government of Haryana has generalized the order passed by this Court in CWP No.511 of 2011, Jaspal Singh's case (supra) Harish Kumar 2014.03.24 10:29 I attest to the accuracy and integrity of this document CIVIL WRIT PETITION NO.24191 of 2011 -2- vide memo dated 19.11.2013. He, therefore, contends that the claim of the petitioners who have not been granted the said benefit, be considered and decided by the Commissioner and Director General, School Education, Haryana-respondent No.2, within some specified time.
In the light of the statement made by the counsel for the petitioner, without going into the merits of the case or commenting thereon, the present writ petition is disposed of with directions to the Commissioner and Director General, School Education, Haryana-respondent No.2, to consider and decide the claim of the petitioners in the light of the instructions dated 19.11.2013 and if their claim is found to be covered by the said instructions, the consequential benefits be released to them within a period of one month from the date of receipt of certified copy of the order. In case, the claim of the petitioners is not to be accepted, a well-reasoned and speaking order be passed and conveyed to the petitioners forthwith.
March 22, 2014 ( AUGUSTINE GEORGE MASIH )
Harish JUDGE
Harish Kumar
2014.03.24 10:29
I attest to the accuracy and
integrity of this document