Dalip Singh vs State Of Haryana And Anothers
2022 Latest Caselaw 12163 P&H

CWP-22200-2022                                                                 -1-

               IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

123                                       CWP-22200-2022
                                          Date of Decision :26.09.2022


Dalip Singh                                                          ...Petitioner


                                  Versus


State of Haryana and others                                       ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      None for the petitioner.

                             ***
Harsimran Singh Sethi, J. (Oral)

In the present writ petition, the grievance of the petitioner is

that the services which the petitioner had rendered with the HSMITC from

the year 1981 to 2002, has not been taken into account as qualifying service

for computing his pensionary benefits by the respondents, which action of

the respondents, according to the petitioner, is contrary to the judgment of

the Hon'ble Supreme Court of India in State of Haryana vs. Deepak Sood

and others decided on 15.07.2008 as well as against the Instructions dated

07.01.2002 issued by the Government of Haryana. Prayer of the petitioner is

for issuance of a direction to the respondents to grant the petitioner benefit

of the said service for all intent and purposes.

From the pleadings, it transpires that the petitioner has already

raised the said grievance before the respondents by way of submitting a

representation dated 29.07.2022 (Annexure P/4) upon them, which is still

pending consideration with the respondents hence, the interest of justice

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will be served in case a time bound direction is issued to respondent No.2 to

decide the said representation.

In view of the above, without expressing any opinion on the

merits of the case or the claim being made by the petitioner in his

representation, respondent No.2 is directed to decide the representation

dated 29.07.2022 (Annexure P/4) by passing a speaking order within a

period of eight weeks from the date of receipt of copy of this order.

Present writ petition stands disposed off.

September 26, 2022                  (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/No




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