Vijay Laxmi vs State Of Haryana And Others
2022 Latest Caselaw 7448 P&H

                  CWP-15651-2022                                                               1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                CWP-15651-2022
                                          Date of Decision: July 21, 2022

                  Vijay Laxmi
                                                                                     ...Petitioner
                                                      Versus

                  State of Haryana and others
                                                                                  ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        Mr. Ashok Kaushik, Advocate,
                                  for the petitioner.

                                  Mr. Harish Nain, AAG, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner argues that the annual

increment which was being granted to the petitioner in the month of July,

has been changed to January, by the respondents and that too without

informing the petitioner or taking any option from him to the said effect.

Learned counsel submits that once the annual increment was available to the

petitioner with effect from 1st of July, the same has to be kept as such for all

intents and purposes and changing the same by the respondents while fixing

pay of the petitioner (Annexure P-3), is totally arbitrary and illegal. Learned

counsel submits that in this regard the petitioner has already submitted a

representation dated 06.04.2021 (Annexure P-4), and the petitioner will be

satisfied, at this stage, in case a direction is issued to the respondent

authorities to decide the same by passing an appropriate speaking order in a

time bound manner.

PRASHANT KAPOOR 2022.07.22 18:42 I attest to the accuracy and authenticity of this order/judgment

Notice of motion.

On the asking of the Court, Mr. Harish Nain, learned Advocate

General, Haryana, who is present in the Court, accepts notice on behalf of

the respondents and raises no objection in deciding the representation dated

06.04.2021 (Annexure P-4) in a time bound manner by passing an

appropriate speaking order.

In view of the pleadings in the present petition, without

expressing any opinion on the merits of the case or the claim being made by

the petitioner in the present petition, respondent No. 2 is directed to decide

the representation dated 06.04.2021 (Annexure P-4), by passing a speaking

order within a period of eight weeks from the receipt of copy of this order.

Present writ petition stands disposed of.

                                                           (HARSIMRAN SINGH SETHI)
                                                                   JUDGE
                  July 21, 2022
                  Pkapoor            Whether Speaking/Reasoned:       YES/NO
                                     Whether Reportable:              YES/NO




PRASHANT KAPOOR
2022.07.22 18:42
I attest to the accuracy and
authenticity of this
order/judgment