Bhawani Parshad And Ors vs State Of Haryana And Anr on 13 February, 2015

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Punjab-Haryana High Court

Bhawani Parshad And Ors vs State Of Haryana And Anr on 13 February, 2015

Bench: Paramjeet Singh

                                In the High Court of Punjab and Haryana at Chandigarh

                                               C.W.P. No. 2493 of 2015
                                         Date of Decision: February 13, 2015


                   Bhawani Parshad and others                                 .... Petitioners

                                                Versus

                   State of Haryana and another                               ... Respondents

                   CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH

                   Present:         Mr. Umesh Narang, Advocate,
                                    for the petitioners.


                   Paramjeet Singh, J. (Oral)

Instant writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to grant the benefit of pay scale of Rs.7500- 12000 instead of 6500-10500 as headmasters w.e.f. 01.01.1996 instead of 01.08.2009 in the light of judgment dated 01.12.2010 passed by this Court (Annexure P/2).

Learned counsel for the petitioners submits that the petitioners have already moved a legal notice dated 18.08.2014 (Annexure P/5), but no action has been taken thereon. Learned counsel confines his prayer for a direction to the respondents to decide his legal notice in view of judgment of this Court passed in CWP No. 8082 of 2001 - R.K. Verma and others vs. State of Punjab and another, decided on 01.12.2010 (Annexure P/2).

VIRENDER KUMAR 2015.02.13 16:22 I attest to the accuracy and authenticity of this document C.W.P. No. 2493 of 2015 -2-

Having heard learned counsel for the petitioners and after perusing the paper-book, however, without commenting on merits of the case and without giving notice to the respondents, instant writ petition is disposed of with a direction to the respondents, to look into the grievance of the petitioner specifically made in the legal notice (Annexure P/5) and pass a speaking order in the light of judgment (Annexure P/2). Needful shall be done within a period of two months from the date of receipt of certified copy of this order.

                   February 13, 2015                                 [Paramjeet Singh]
                   vkd                                                    Judge




VIRENDER KUMAR
2015.02.13 16:22
I attest to the accuracy and
authenticity of this document

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