Dr. Gurpreet Kaur Sandhu And Others vs State Of Punjab And Others

Deepindder Singh Nalwa, J

In the present writ petition, thhe petitioners have challenged the order dated 19.11.2020 (Annexuree P-8) whereby, claim for allowances on arrears of salary has been rejected to the petitioners and prayed forr directing the respondents to pay the admissible allowances from the due date at par with similarly situuated Lecturers.

Learned counsel appeariing on behalf of the petitioners, INTER ALIA, submits that it is a specific case of the petitioners that the benefit of Dearness Allowance/HHRA has been granted to the similarly situated part-time Lecturers, whereas, in the case of the petitionerss, the same benefit has been dennied. Learned counsel for the petitionerss, on instructions from the petitiioners, submits that he would be satisfieed, if at this stage, direction is given to the respondents to consider the case of the petitioners for grant of Dearness Allowancee/HRA as has been granted to thhe similarly situated part-time Lecturers.

The State counsel does not oppose the prayer made by learned counsel appearing on behalf of the petitioners.

In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.3 to considerr and decide the case of the petitionerss for grant of Dearness Allowaance/HRA, in case the same relief grannted to the similarly situated part-time Lecturers, within a period of 03 months from the date of receipt of certified copy of this order. In case, the petitioners are held entitled for grant of relief as claimed, as per law, the same shall also be granted to them within a period of 02 month, thereafter.

Pending application(s), if any, shall also stand(s) disposed of.