Wazir Singh And Ors vs Haryana Urban Development ...
2022 Latest Caselaw 36 P&H

CWP-27008-2021                                                                   -1-

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                 CWP-27008 of 2021 (O&M)
                                 Date of decision: 05.01.2022

Wazir Singh and others
                                                                      ...Petitioners
                   Versus

Haryana Urban Development Authority and others

                                                                 ...Respondents

CORAM: HON'BLE MR.JUSTICE H.S. MADAAN

Present:    Mr. Himanshu Rao, Advocate for the petitioners.


H.S. MADAAN, J. (Oral)

Case taken up through video conferencing.

Petitioners Wazir Singh, Sanjay Kumar, Kuldeep Kumar and

Karan Singh in employment with respondents have brought the instant

writ petition seeking refixation of their monthly wages in pay scale of

category-C instead of category-D and for modification of nomenclature

from Pump Attendants to Water Pump Operators with effect from 1996

and consider their case for change of nomenclature from 1996 as has

been done in their co-employees similarly situated in light of judgment in

CWP No. 15011 of 1998 decided on 29.07.2015, CWP No. 27443 of

2016 decided on 9.1.2017 and 16102 of 2021 by this Court.

According to the petitioners, they had submitted

representations, Annexure P-8 by petitioner Wazir Singh, Annexure P-9

by petitioner Sanjay Kumar, Annexure P-10 by petitioner Karan Singh

and Annexure P-10A by petitioner Kuldeep Kumar without evoking any

response, as such they have brought the present writ petition.

1 of 2

Notice of motion.

Ms. Shubhra Singh, Addl. A.G., Haryana, accepts notice on

behalf of the respondent-State.

At the very outset, learned counsel for the petitioners states

that he would be satisfied if a direction is issued to the respondents to

consider the representations so filed by the petitioners and then to dispose

of the same.

Learned State counsel submits that the respondents would

comply with any such direction issued by the Court.

Accordingly, the present writ petition is disposed of

directing the respondents to consider the claim of the petitioners as

detailed in Annexures P-8, P-9, P-10 and P-10A as per law, in accordance

with rules, instructions on the subject, within a period of two months

from the date of receipt of copy of the order and if some action in the

matter is warranted then the needful be done in accordance with law. A

speaking order in that regard be passed which be conveyed to the

petitioners. If the petitioners still feel dissatisfied after passing of the

order, then they may approach the Court again in accordance with law.

05.01.2022                                          (H.S. MADAAN)
sumit.k                                                 JUDGE

               Whether speaking/reasoned :             Yes       No
               Whether Reportable :                    Yes       No




                                   2 of 2