Amar Singh Sharma & Ors vs Smt. Surina Rajan on 12 April, 2013

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Punjab-Haryana High Court

Amar Singh Sharma & Ors vs Smt. Surina Rajan on 12 April, 2013

Bench: Rakesh Kumar Garg

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH.


                                      COCP No.3663 of 2012 (O&M)
                                        Date of decision: 12.04.2013

Amar Singh Sharma & ors.
                                                      -----Petitioner(s)
                             Vs.
Smt. Surina Rajan, IAS & anr.
                                                  -----Respondent(s)


CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG

1.    Whether reporters of local newspapers may be allowed to
      see judgment?
2.    To be referred to reporters or not?
3.    Whether the judgment should be reported in the Digest?

Present:-     Mr. Samrat Malik, Advocate
              for the petitioners.

              Mr. Ashok Jindal, Addl.A.G., Haryana.
                    ---



RAKESH KUMAR GARG, J.

Non-compliance of judgment dated 1.12.2010 rendered in CWP No.8082 of 2001 has been alleged in this petition.

Upon notice, reply by way of affidavit of Sh. Vikas Yadav, Director, Secondary Education, Haryana has been filed in Court. The same is taken on record. Paras 5 and 6 of the same read thus:-

"5. That however for faithful compliance of the Hon'ble Court order, the benefits of revised Pay COCP No.3663 of 2012 2 Scale of 7500-12000 as Headmaster/ Headmistress has been granted to the petitioners in the present COCP w.e.f. 01.01.1996 instead of 01.08.2000 subject to the decision of SLP being filed by the State. However, arrear to the petitioners is restricted up to 38 months prior to filing of the writ petitions as per Hon'ble Court directions.

6. That the Hon'ble court directions has now been complied with by the answering deponent and the petitioners have been granted the benefits of revised pay scale of 7500-12000 w.e.f. 01.01.1996 instead of 01.08.2000. The copy of the order is annexed herewith as Annexure R-

1."

Mr. Ashok Jindal, learned Addl.A.G., Haryana, on instructions from Mr. Narinder Singh, Assistant O/o Director, Secondary Education, Haryana, Panchkula states that the consequential benefits of the petitioners shall be released within one month from today.

This satisfies the counsel for the petitioners. In view thereof, the present petition is disposed of, having been rendered infructuous.



April 12, 2013                      ( RAKESH KUMAR GARG )
ak                                         JUDGE




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