Alim Khan And Ors vs State Of Haryana And Ors
2022 Latest Caselaw 14373 P&H

CWP No.13020 of 2017                                     1



          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

           (218)

                                                     CWP No.13020 of 2017
                                                     Date of Decision : 15.11.2022


           Alim Khan and others                              ....Petitioners

                                       Versus


           Haryana Staff Selection Commission and another


                                                             ....Respondents


           CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

           Present:-      None for the petitioners.

                          Mr. Rajesh Gaur, Additional Advocate General,
                          Haryana.

                                               ***

           Harsimran Singh Sethi, J. (Oral)

Learned counsel for the respondents submits that in the

present petiton the grievance of the petitioner for stepping up of their pay

in terms of the judgment of this Court in CWP No.11254 of 2010, titled as

Neelam Rani Vs. State of Haryana and others, decided on 15.05.2010

has already been redressed and the said benefit has already been extended

to the petitioners, which is clear from the letter dated 14.11.2022. Hence,

the present petition may kindly be disposed of having been not pressed

any further.

Keeping in view the abovesaid statement of learned State

counsel, no further orders are required to be passed. However, the

petitioners will be at liberty to approach the respondents in case any of the

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benefit has not been extended to them so far.

Learned State counsel submits that in case any grievance is

raised by the petitioners, the same will be redressed in accordance with

law by passing an appropriate order within a period of eight weeks of the

receipt of any such grievance.

Keeping in view the statement of learned State counsel, the

present petiton is disposed of in above terms.

           November 15, 2022                       ( HARSIMRAN SINGH SETHI )
           jt                                             JUDGE


                       Whether reasoned/speaking? Yes
                       Whether reportable?        No




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