DR. GURPREET KAUR SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, thhe petitioners have challenged the order dtd. 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.

(2.) 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.

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