Vinay Kumar Wadhwa vs State Of Haryana And Others
2023 Latest Caselaw 1947 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

108                                    CWP No.1711 of 2023
                                       Date of decision: 30.01.2023

VINAY KUMAR WADHWA

                                                            ...Petitioner
                                 Versus

STATE OF HARYANA AND OTHERS
                                                         ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present: Mr. Ranjit Saini, Advocate
         for the petitioner.
               ****

RAJ MOHAN SINGH , J.(ORAL)

Petitioner has preferred this writ petition for the

issuance of an appropriate writ in the nature of mandamus

directing the respondents to consider the qualifying service

rendered by the petitioner for the purpose of pension from the

date of his appointment and not from the date of his contribution

towards provident fund and to revise the pension and arrears of

pension accordingly with interest.

Precisely for the claim in question, the petitioner has

also served a legal notice dated 19.12.2022 (Annexure P-4)

upon the respondents.

At this stage, learned counsel for the petitioner

submits that the issue is covered by the judgment rendered by

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this Court in CWP No.22558 of 2016 titled Suraj Prakash

Bajaj vs. State of Haryana and others decided on 29.04.2019

and order of modification dated 16.10.2019 passed in the said

case.

Learned counsel for the petitioner submits that the

petitioner would be satisfied in case his legal notice dated

19.12.2022 is directed to be decided by the Competent

Authority in accordance with law within a time bound manner.

Notice of motion.

On the asking of the Court, Ms. Palika Monga, DAG,

Haryana. accepts notice on behalf of the respondents.

In view of the nature of prayer made by the petitioner,

this writ petition is disposed of with a direction to respondent

No.2 to take note of pending legal notice dated 19.12.2022 and

decide the same in accordance with law, preferably within a

period of one month from the date of receipt of certified copy of

this order.

30.01.2023                                     (RAJ MOHAN SINGH)
P.Bhatt                                             JUDGE

              Whether reasoned/speaking?                    Yes/No
              Whether reportable?                           Yes/No




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