Punjab-Haryana High Court
Lakhwinder Singh And Ors vs State Of Punjab And Ors on 3 March, 2016
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3505 of 2016
Date of decision: 3rd March, 2016
Lakhwinder Singh & ors. ... Petitioners
Versus
State of Punjab & ors. ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Gopal Singh Nahel, Advocate,
for the petitioners.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
The petitioners claim similar directions as were issued in Bharti Gupta and others vs. State of Punjab and others (CWP No.12023 of 2015) on 29th May, 2015. On the grievance of the petitioners to remove the pay anomaly between senior and junior ETT teachers in Zila Parishad Sangrur, which has resulted on account of implementation of ACP scheme on completion of four years of service qua the persons who were junior to the petitioners, the seniors claim that their pay should be stepped up and brought at par with the juniors.
This Court in the aforesaid petition disposed of the matter with the direction to the decision maker amongst the respondents to consider and decide the representation (Annexure P-7) in that petition strictly in accordance with law and within a period of three months from the date of receipt of certified copy of the order. A direction was also issued to pass a comprehensive order assigning reasons in support of the decision arrived at. Learned counsel for the petitioners submits that MONIKA VERMA similar direction be issued in the present case. The prayer is fair and 2016.03.04 10:48 I attest to the accuracy and authenticity of this document Chandigarh CWP No.3505 of 2016 -2- reasonable and is accepted and this petition is disposed of in terms of CWP No.12023 of 2015. In the present case, the period of three months would start from the date of receipt of certified copy of this order.
The petition stands disposed of as above.
(RAJIV NARAIN RAINA) JUDGE 3.3.2016 monika MONIKA VERMA 2016.03.04 10:48 I attest to the accuracy and authenticity of this document Chandigarh