Punjab-Haryana High Court
Kuldip Kaur vs Secretary And Anr on 1 April, 2015
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.6148 OF 2015 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
DATE OF DECISION: APRIL 01, 2015
Kuldip Kaur
.....Petitioner
VERSUS
Secretary, Department of Higher Education, Punjab, Chandigarh 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: Ms. Bhawna, Advocate for
Mr. J. S. Bhandohal, Advocate,
for the petitioner.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
It is the contention of counsel for the petitioner that the petitioner is working as a Computer Science Lecturer (Guest Faculty) in Guru Nanak Government College, Guru Teg Bahadurgarh, District Moga. She is being paid a consolidated salary of ` 6500/- per month since the date of her appointment i.e. 08.11.2013. The Cabinet, in its meeting dated 03.12.2011, has decided that the Guest Faculty Lecturers in Colleges will be paid a consolidated salary of ` 10,000/- per month. The said decision has come into effect from 01.12.2011 (Annexure P-2) and conveyed to all the colleges. Petitioner, despite these instructions of the Government, is being paid a consolidated salary of ` 6500/- per month. She has already submitted a representation dated 06.01.2015 (Annexure P-3) to the Secretary, Higher RAKESH KHURMI 2015.04.06 10:25 I attest to the accuracy and authenticity of this document CIVIL WRIT PETITION NO.6148 OF 2015 :{ 2 }:
Education, Government of Punjab.
Counsel for the petitioner states that the petitioner shall file a detailed representation to the Principal, Guru Nanak Government College, Guru Teg Bahadurgarh, District Moga-respondent No.2 within a period of two weeks, with a request to grant her a consolidated salary of ` 10,000/- per month alongwith arrears from the date of her appointment as per the decision of the Cabinet dated 03.12.2011, which was conveyed on 15.12.2011, which may be directed to be considered and decided within some specified time.
In view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with liberty to the petitioner to file a detailed representation within two weeks from today and if such a representation is filed, the Principal, Guru Nanak Government College, Guru Teg Bahadurgarh, District Moga-respondent No.2, shall consider and decide the same within a period of four weeks from the date of submission of such representation. Decision so taken be conveyed to the petitioner forthwith.
In case the claim of the petitioner is accepted, the consequential benefits, if any, be released to her, in accordance with law, within a further period of six weeks.
Copy of the order be given dasti to counsel for the petitioner under the signatures of Special Secretary of this Court.
April 01, 2015 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
RAKESH KHURMI
2015.04.06 10:25
I attest to the accuracy and
authenticity of this document