A
STATE OF PUNJAB AND ORS. ETC.
v.
SUPREET RAJP AL AND ANR. ETC.
NOVEMBER 13, 2007
B
[DR. ARIJIT PASA YAT AND P. SATHASIVAM, JJ.J
Service Law:
C
Regularisation of service of part time lecturer-Filing of writ
petitions by respondents-part time lecturers-:-Allowed by High Court
directing Authorities to consider them for regularization-On appeal,
Held: In the peculiar facts of the case, it would be appropriate for the
High Court to deal with the matters a.fresh in the light of the judgment
D of Supreme Court in the case ofHarguru Pratap Singh & Ors. v. State
of Punjab & Ors.,-Thus, matter remitted to High Court for·
consideration a.fresh.
The question which arose for determination in these appeals
was as to whether the High Court was right in directing the appellants
E
for regularization of services of the respondents-part time lecturers,
though no such relief was sought for by them.
Appellants contended that the prayer in the writ petitions was
not for regularization of the services and the relief sought for by them
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F
was different; and that by the impugned judgment, the High Court
has directed to consider the case of the respondents for
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G
H
regularization de-hors the contractual clause indicated in the
advertisement and mentioned in the terms of appointment.
Disposing of the appeals, the Court
HELD: On the peculiar facts of the case, it would be appropriate
for the High Court to deal with the matters afresh in the light of what
bas been stated in the decided case of Harguru Pratap Singh & Ors.
v. State of Punjab & Oi·s. The matters are remitted to the High Court
1124
STATE v. SUPREETRAJPAL [P ASAY AT, J.]
..
1125
for consideration afresh. [1127-B]
Harguru Pratap Singh & Ors. v. State of Purljab & Ors. etc., C.A.
No. 8745 of2003 (decided by Supreme Court on 7.11.2003), relied
on.
A
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 5165- B
5167of2007.
From the final Judgment and Order dated 2.12.2004 of the High
Court of Punjab and Haryana at Chandigarh in Civil Writ Petition Nos.
20036/03, 3766/04 & 7500/04.
c
Kuldip Singh, R.K. Pandey, H.S. Sandhu, T.P. Mishra and Ajay Pal
for the Appellant.
Ugra Shankar Prasad and S.K. Sabharwal for the Respondent.
The Judgment of the Court was delivered by
DR. ARIJIT P ASAY AT, J. 1. Leave granted.
D
I
2. Challenge in these appeals is to the order passed by a Division
Bench of the High Comt of Punjab & Haryana at Chandigarh allowing
the writ petitions filed by the respondents who were appointed as part E
time lecturers with the following directions:
"In view of the above, the petitions are allowed and the
respondents are directed to consider the petitioners for
regularisation de-hors of the contractual clause indicated in the
advertisement and also the same having been mentioned in the tenns F
of appointment. If regularised, they shall also be considered for
being placed in the regular pay scale with the initial pay payable
accordingly. This entire exercise be carried out by the respondents
within three months from the date of receipt of certified copy of
this judgment. It may be clarified that in view of the fact that the G
State has filed special leave petition against the judgment rendered
in Ms. Maninder Kaur's case (supra), the result thereof shall also
affect the consideration and the relief grantable and granted to the
petitioners. This fact, may be specifically mentioned in the orders
H
Jr
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I
STATEv. SUPREETRAJPAL[PASAYAT,J.]
1127
pay scale. The appeals shall stand allowed in part accordingly."
A
6. It is also submitted that the case relied upon by the High Court
has no relevance as it did not relate to part time lecturers and in fact
related to some other part time engagements. It has also been submitted
that in those cases also the matter has been remitted to the High Court. B
7. On the peculiar facts of the case, we feel it would be appropriate
for the High Court to deal with the matters afresh in the light of what has
been stated in Harguru 's case (supra). The matters are remitted to the
High Court for fresh consideration.
c
8. The appeals are accordingly disposed of with no order as to
costs.
S.K.S.
Appeals disposed of.
Lex