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Punjab-Haryana High Court

Ritu vs Pt. Bd Sharma University Of Health ... on 30 October, 2025

CWP-30054-2024

202:PHHC: 148125

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.274 CWP-30054-2024
Date of Decision: 30.10.2025

Ritu .... Petitioner
Versus

Pt. B.D. Sharma University of Health Sciences,
Rohtak and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Sunil K. Nehra, Senior Advocate, with
Mr. Anuj Chauhan, Advocate, for the petitioner.

Mr. S.K. Garg Narwana, Senior Advocate, with
Mr. Harmanjot Singh Gill, Advocate, and
Ms. Sukriti Jain, Advocate, for respondent no.1/University.

Mr. Parveen Mehta, Additional Advocate General, Haryana.

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed seeking a writ of mandamus directing the respondents to grant the minimum of regular pay scale including dearness allowance to the petitioner, who is working as Junior Physiotherapist on contract basis in the University pursuant to appointment letter dated 30.01.2012, Annexure P-3.

2. Learned senior counsel for the petitioner contends that law in this regard has already been settled by the Supreme Court vide judgment dated 26.10.2016 rendered in State of Punjab and others v. Jagjit Singh and others, 2017 (1) SCC 148, which entitles the petitioner to minimum of regular pay scale along with dearness allowance.

3. Learned senior counsel for the University is not in a position to dispute the law settled as well as its applicability to the petitioner's case.

MANINDER 2025.11.03 14:37 I attest to the accuracy and authenticity of this order/judgment

CWP-30054-2024 202:PHHC: 148125

4. In view thereof, the petition is allowed directing the respondents to give minimum of regular pay scale, including dearness allowance, meant for the post of Junior Physiotherapist to the petitioner, along with arrears from thirty-eight months prior to filing of the petition. These directions shall be carried out within a period of three months of receiving a certified copy of the order.

(TRIBHUVAN DAHTYA) JUDGE 30.10.2025 Maninder Whether speaking/reasoned__:: Yes/No Whether reportable : Yes/No MANINDER 2025.11.03 14:37 I attest to the accuracy and authenticity of this order/judgment