Punjab-Haryana High Court
Narender Sharma And Others vs State Of Haryana And Others on 22 December, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2023:PHHC:165513
118 2023:PHHC:165513
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-29202-2023
Date of Decision: 22.12.2023
NARENDER SHARMA AND OTHERS ...Petitioners
Vs.
STATE OF HARYANA AND OTHERS ...Respondents
CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. J.S. Dahiya, Advocate for the petitioners.
HARSIMRAN SINGH SETHI, J. (Oral)
The grievance raised by the petitioners in the present petition is
that the relief which has been granted to the petitioners in CWP-23074-2010
titled Ram Pal Patwari and others Vs. State of Haryana and others,
which judgment has been upheld by the Letter Patent Bench, benefit of same
is not being extended to other similarly situated employee such as the
petitioners and rather they are being forced to approach this Court for
claiming the same relief, which adjudication has already been done by this
Court.
2. Learned counsel for the petitioners submits that the respondents
are under an obligation to grant the petitioners the benefit for which they are
entitled, as extended to the similarly situated employees.
3. Learned counsel for the petitioners further submits that the
petitioners have already raised the said grievance in the legal notice dated
25.09.2023 copy of which has been appended as (Annexure P-9) but the
same is still pending consideration with the respondents and the petitioners
will be satisfied, at this stage, in case a direction is issued to the respondents
to decide the same by passing an appropriate speaking order in a time bound
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4. Notice of motion.
5. On the asking of the Court, Mr. Harish Nain, learned Assistant
Advocate General, Haryana, who is present in Court, accepts notice on
behalf of the respondent-State and submits that in case, the representation
25.09.2023 (Annexure P-9) 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 petitioners
are found entitled for any benefit, the same will be extended to them within a
further period of four weeks.
4. Learned counsel for the petitioners 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)
22.12.2023
kv
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:165513
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