Ram Kishan vs State Of Haryana And Others
2023 Latest Caselaw 22203 P&H

Punjab-Haryana High Court

Ram Kishan vs State Of Haryana And Others on 18 December, 2023

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                      Neutral Citation No:=2023:PHHC:162519




                                           Neutral Citation No.2023:PHHC: 162519

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
223
                                                  CWP No. 9265-2019 (O&M)
                                                  Decided on : 18.12.2023


RAM KISHAN                                             . . .PETITIONER
                                         Versus

STATE OF HARYANA AND OTHERS
                                                       . . . RESPONDENTS

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Danish Davesar, Advocate for
         Mr. Vinod Bhardwaj, Advocate for the petitioner.

             Mr. Harish Rathee, Sr. DAG, Haryana.

       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. In the present petition, the grievance of the petitioner is for the

grant of minimum pay-scale as admissible to the regular employees keeping

in view the principle of 'equal Pay for equal work'. The reliance is being

placed upon the judgment of Hon'ble Supreme Court of India in Civil

Appeal No. 213 of 2013 titled as 'State of Punjab and others v. Jagjit Singh

and others' decided on 26.10.2016.

2. Learned counsel for the respondents submits that after the

judgment passed by Hon'ble Supreme Court of India in Jagjit Singh's case

(supra), the instructions have already been issued by the Government of

Haryana on 03.11.2017 as to how, the ad-hoc employees are to be paid.

Learned counsel for the respondents submits that once the policy have

already been issued by the Government, no further directions needs to be

issued.

3. Learned counsel for the respondents further submits that in case

the petitioner is aggrieved that the instructions dated 03.11.2017 has not

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been implemented qua him, he is free to raise objection by filing an

appropriate representation qua the said grievance with the concerned

authority and the same will be considered and decided in accordance with

law within a period of eight weeks from the date of receipt of such

representation by passing appropriate speaking order by considering the

same under the instructions dated 03.11.2017 and in case, after the decision,

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

him within 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, at this stage, with liberty to file an

appropriate representation with the authorities concerned claiming the benefit

of minimum pay-scale under the instructions dated 03.11.2017.

5. Ordered accordingly.

                                            (HARSIMRAN SINGH SETHI)
                                                    JUDGE
18.12.2023
Riya

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




                                                    Neutral Citation No:=2023:PHHC:162519

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