Ram Niwas vs State Of Haryana And Others
2023 Latest Caselaw 21124 P&H

Punjab-Haryana High Court

Ram Niwas vs State Of Haryana And Others on 5 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                       Neutral Citation No:=2023:PHHC:154967




                                            Neutral Citation No.2023:PHHC:154967

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
238
                                                   CWP-4747-2019 (O&M)
                                                   Decided on : 05.12.2023
Ram Niwas
                                                                       . . .Petitioner
                                          Versus
State of Haryana and others                                       . . . Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Ankur Goyat, Advocate for
         Mr. Ramesh Goyat, Advocate for the petitioner.

       Mr. Tapan Kumar Yadav, DAG, Haryana.
       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. In the present petition, the claim of the petitioner is that the

petitioner be granted the regular pay-scale as being granted to the other

similarly situated regular employees by the respondents-department keeping

in view the judgment of this Court passed in CWP No. 22516 of 2012 titled

as 'Mohinder Singh and others v. State of Haryana and others', decided

on 01.04.2013, which judgment has already attained finality before the

Hon'ble Supreme Court of India keeping in view the order passed in Civil

Appeals No. 7391-7395 of 2013 titled as 'State of Haryana and others v.

Mohinder Singh and others', decided on 31.01.2017.

2. Learned counsel for the petitioners further submits that though

notice of motion was issued by the Co-ordinate Bench of this Court but no

reply has been filed by the respondents so far despite the fact that more than

four years have elapsed and the pendency of the present petition is causing

prejudice to the petitioner hence, the petitioner will be satisfied, at this stage,

in case a direction is issued to the respondents to decide the legal notice of

the petitioner dated 30.11.2018 (Annexure P-10) by passing an appropriate

speaking order in a time bound manner.

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                                                         Neutral Citation No:=2023:PHHC:154967




          CWP-4747-2019 (O&M)                -2-    2023:PHHC: 154967

3. Learned counsel for respondent-State and submits that in case,

the legal notice dated 30.11.2018 (Annexure P-10) has been received in the

office of the concerned authorities and the same is still pending consideration

with the authorities concerned, the same will be decided by the competent

authority within a period of eight weeks of the receipt of certified copy of

this order by passing an appropriate speaking order and in case, after the

decision, the petitioner is found entitled for any benefit, the same will be

extended to him within a further period of four weeks.

4. Learned counsel for the petitioner submits that keeping in view

the statement of learned State counsel, the present petition may kindly be

disposed of having been not pressed any further.

5. Ordered accordingly.

                                                   (HARSIMRAN SINGH SETHI)
                                                           JUDGE
05.12.2023
Riya

Whether speaking/reasoned:        Yes/No
Whether Reportable:                Yes/No




                                                        Neutral Citation No:=2023:PHHC:154967

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