Prem Singh vs State Of Haryana And Others
2021 Latest Caselaw 467 P&H

          IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH
                                                CWP No.2694 of 2021 (O&M)
                                                Date of Decision: 08.02.2021
Prem Singh

                                                                .......Petitioner
                                     Versus
State of Haryana and others

                                                              ......Respondents

CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA

Present:- Mr. S.K. Malik, Advocate for the petitioner.

                    *****

TEJINDER SINGH DHINDSA J.(ORAL)

This case has been taken up through Video Conferencing via

Webex facility in the light of Pandemic Covid-19 situation and as per

instructions.

Petitioner seeks the release of arrears of revised salary from the

initial date of engagement i.e. 01.05.2007 till the date of superannuation i.e.

02.11.2019. In support of such claim reliance is placed upon judgment of

this Court dated 20.02.2019 in LPA No.1273 of 2018 (Annexure P-3).

At this stage counsel submits that he would be satisfied, if the

instant writ petition were to be disposed of with a direction to the concerned

authority to examine the claim and to take a final decision on the legal notice

that has already been served.

Submission advanced is found to be just and fair.

Without even ascertaining the correctness of the averments made

in the petition and without going into the merits of the case, the instant writ

petition is disposed of with a direction to respondent No.3 i.e. the District

Elementary Education Officer, Jind to examine the claim of the petitioner

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against the backdrop of a legal notice dated 16.12.2020 (Annexure P-5) and

to take a decision thereupon expeditiously and in any case within a period of

three months from the date of receipt of certified copy of this order.

Disposed of.

                                            (TEJINDER SINGH DHINDSA)
                                                     JUDGE

February 08, 2021
shweta



Whether speaking/reasoned      :            Yes/No

Whether reportable             :            Yes/No




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