Kaushlya Devi vs State Of Haryana And Ors
2022 Latest Caselaw 2370 P&H

203          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH


                                  CWP-26069-2016 (O&M)
                                  Date of Decision: March 31, 2022


KAUSHLYA DEVI                                               ...... PETITIONER

                          Versus

STATE OF HARYANA AND ORS.                                   ...... RESPONDENTS

CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     Mr. Jasbir Mor, Advocate for the petitioner.

             Mr. Kiran Pal Singh, AAG, Haryana.
                          *****
LISA GILL, J.

Prayer in this petition is for quashing impugned order/letter dated

19.05.2016 whereby claim of the petitioner for grant of 3rd ACP has been rejected

and for a direction to the respondents to grant 3rd ACP to the petitioner w.e.f.

01.10.2014 on completion of 24 years of service and release arrears of pay

alongwith interest at the rate of 12% per annum.

Respondents in the short reply filed on behalf of respondents No. 1

to 5 have relied upon judgment dated 05.08.2009 passed by a Division Bench of

this Court in CWP-14653-2008 titled as Rakesh Kumar versus State of Haryana

and others. Learned counsel for the petitioner is unable to deny that matter is

squarely covered against the petitioner as per the said decision.

Writ petition is, accordingly, dismissed.

                                                                    (LISA GILL)
March 31, 2022                                                       JUDGE
rts
                   Whether speaking/reasoned:        Yes/No

                   Whether reportable:               Yes/No




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