Roop Chand vs State Of Haryana And Others
2022 Latest Caselaw 5795 P&H

CWP-12290-2022                                                             -1-

237   IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                        ****

CWP-12290-2022 Date of Decision: 31.05.2022

Roop Chand ..... Petitioner Versus

State of Haryana and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Gaurav Tyagi, Advocate, for the petitioner.

*****

HARSIMRAN SINGH SETHI J. (ORAL)

Learned counsel for the petitioner argues that the case of the

petitioner is covered by the judgment of the Division Bench of this Court

passed in CWP-19641-2009, titled as "R.K. Aggarwal and others vs State

of Haryana and others", decided on 21.12.2012, but the said benefits have

not been granted to the petitioner by the respondents only on the ground that

the petitioner was not a party to the aforesaid writ petition.

Learned counsel for the petitioner further argues that once the

petitioner is similarly situated as the petitioners in R.K. Aggarwal's case

(supra), the respondents are under an obligation to grant the similar benefits

to the petitioner as well keeping in view the judgment passed by the

Division Bench of this Court in CWP-4382-2002 titled as Satbir Singh Vs.

State of Haryana, decided on 21.03.2002.

Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance before the respondents by filing a

representation dated 07.03.2022 (Annexure P-10), which is still pending

consideration with the respondents and the petitioner will be satisfied at this 1 of 2

stage, in case a time bound direction is issued to respondent No.2 to decide

the said representation dated 07.03.2022, by passing an appropriate

speaking order.

Notice of motion.

On the asking of the Court, Mr. Raman Kumar Sharma,

Additional A.G., Haryana, accepts notice on behalf of the State and raises

no objection, in case prayer made hereinbefore on behalf of the petitioner

for deciding the representation dated 07.03.2022 (Annexure P-10) in a time

bound manner is accepted.

Without commenting upon the merits of the present case or

about the entitlement of the petitioner for the relief which has been claimed

by him in the present case or in representation dated 07.03.2022 (Annexure

P-10), filed by him, the present writ petition is disposed of with a direction

to respondent No.2 to decide the said representation dated 07.03.2022

(Annexure P-10) within a period of eight weeks from the date of receipt of

the copy of this order. After passing the said speaking order in case, it is

found that the petitioner is entitled for the grant of any monetary benefits,

the said benefits be paid to the petitioner within a period of four weeks

thereafter.

31.05.2022                                (HARSIMRAN SINGH SETHI)
Apurva                                            JUDGE


              1. Whether speaking/reasoned :           Yes/No

              2. Whether reportable             :      Yes/No

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