Punjab-Haryana High Court
Rajinder Singh vs Punjab School Education Board on 9 September, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 18673 of 2014
Date of Decision: 9.9.2014
Rajinder Singh
... Petitioner
Versus
Punjab School Education Board and Another
... Respondents
CORAM: Hon'ble Mr. Justice G.S.Sandhawalia.
Present: Mr. Dharmender Singh Rawat, Advocate
for the petitioner.
G.S.Sandhawalia, J. (Oral)
The present writ petition has been filed for seeking directions to the respondent No.2 to step up the pay of the petitioner (Senior General Category Employee, Seniority No. 407) at par with his junior Scheduled Caste category employee, namely Jaswant Kaur (Seniority No. 420) in accordance with the law as laid down by this Court in Civil Writ Petition No. 18307 of 2011 titled as "Gurmeet Singh and Another v. Punjab School Education Board and Others"
Counsel submits that legal notice dated 10.3.2014 (Annexure P3) has been served upon the respondent No.2 for redressal of his necessary grievance, but to no avail.
Counsel submits that he would be satisfied if a time bound direction is given to the respondent No.2 to take action on the above said legal notice.
After hearing counsel for the petitioner and in view of the facts summarized above, this Court is of the opinion that no useful purpose would be served if notice of motion is issued upon the respondents to DEEPAK KUMAR BHARDWAJ 2014.09.10 16:29 I attest to the accuracy and integrity of this document Civil Writ Petition No. 18673 of 2014 2 call upon them to file the reply in view of the limited relief which the petitioner is seeking.
Accordingly, the present writ petition is disposed of with a direction to respondent No.2 to take into consideration legal notice dated 10.3.2014 (Annexure P3) and pass necessary orders thereon within a period of three months from the date of receipt of a certified copy of this order. In case the petitioner is found entitled for his claim, the amount be disbursed to him within a period of one month thereafter. In case relief is to be denied to the petitioner, a speaking order be passed which shall be communicated to the petitioner within the aforesaid period.
(G.S.Sandhawalia) Judge September 9, 2014 "DK"
DEEPAK KUMAR BHARDWAJ 2014.09.10 16:29 I attest to the accuracy and integrity of this document