Khushboo Singh vs State Of Haryana And Others
2023 Latest Caselaw 11527 P&H

                                                                  2023:PHHC:098687
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.116                            CWP No.16464 of 2023
                                                              Date of Decision : August 01, 2023


                         KHUSHBOO SINGH                                         ..PETITIONER

                                                         VERSUS



                        STATE OF HARYANA AND OTHERS                         ...RESPONDENTS


                        CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


                        Present:     Mr. Madhur Panwar, Advocate, for the petitioner.

                                     *****

                        HARSIMRAN SINGH SETHI, J. (ORAL)

Learned counsel for the petitioner submits that the petitioner

had availed maternity leave from 02.04.2021 to 30.09.2021, but the salary

for the said period has not been released to the petitioner and that too

without any valid justification, hence, the respondents are under an

obligation to release the salary for the period concerned during which, the

petitioner had availed maternity leave.

Learned counsel for the petitioner further submits that the

grievance as raised in the present petition has already been raised in the

representation dated 20.06.2023, copy of which has been appended as

Annexure P-12. The petitioner will be satisfied, at this stage, in case a

direction is issued to respondent No. 3 to decide the said representation by

passing an appropriate speaking order in a time bound manner.

Notice of motion.

Ankur Goyal 2023.08.02 18:28 I attest to the accuracy and integrity of this order/judgment CWP No.16464 of 2023 --2-- 2023:PHHC:098687

On the asking of the Court, Mr. Pankaj Middha, Addl. A.G.,

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

and raises no objection in deciding the representation dated 20.06.2023

(Annexure P-12) 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, respondent No. 3 is directed to decide the representation dated

20.06.2023 (Annexure P-12), by passing a speaking order within a period of

eight weeks from the date of receipt of a certified copy of this order and in

case, petitioners are found entitled for any benefit after the said decision, the

same will be extended to the petitioners within a further period of four

weeks thereafter.

Present writ petition stands disposed of.

                        August 01, 2023                            (HARSIMRAN SINGH SETHI)
                        Ankur                                              JUDGE

                        Whether speaking/reasoned              Yes/No

                        Whether Reportable                     Yes/No




Ankur Goyal
2023.08.02 18:28
I attest to the accuracy and
integrity of this order/judgment