D.A.V. College vs State of Punjab and Others

Ajai Lamba, J.—Learned Counsel contends that the petitioner is entitled to release of grant-in-aid. The same, however, is not being released and therefore, the petitioner-College is not in a position to pay the salaries.

In this regard, learned Counsel has relied on the decision dated 21.3.2009 of this Court in Civil Writ Petition No. 4464 of 2009 titled �BLM Girls College, Arya Samaj, Nawanshahr v. State of Punjab and Ors.�.

Notice of motion.

Mr. Anil Sharma, Senior Deputy Advocate General, Punjab, on the asking of the Court accepts notice. Copy of the petition has been handed over.

Learned Counsel for the respondents has not been able to dispute that the grant-in-aid is required to be released in terms of judgment relied upon on behalf of the petitioner.

Considering the facts and circumstances of the case; in terms of judgment rendered in BLM Girls College�s case (supra) and decision rendered in C.W.P. No. 5393 of 2008, decided on 24.4.2008, in case titled �Ramgaria College of Education, Phagwara v. State of Punjab and Ors.�, it is directed that the respondents shall pay 85% of the grant-in-aid due to the petitioner within a period of 4 months after clearance of objections by the petitioner. So far as balance 15% of the amount of grant-in-aid is concerned, the petitioner may submit separate representations to the respondents.

Petition is allowed in the above terms.