S.N Dhalwal And Other vs State Of Haryana And Others
2023 Latest Caselaw 297 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

209                                           CWP-14704-2001 (O & M)
                                              Date of Decision:09.01.2023

S.N DHALWAL AND OTHERS                               ...PETITIONERS

                                VERSUS

THE STATE OF HARYANA AND ANR.                        ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:    None for the petitioners.

            Mr. Saurabh Mohunta, DAG, Haryana.

                         ***

SUVIR SEHGAL, J.(ORAL)

Instant writ petition has been filed under Article 226 of

Constitution of India for issuance of a writ in the nature of mandamus for

directing the respondents to implement the judgment dated 13.08.1999,

Annexure P-2, passed by this Court in CWP-15532-1994.

Petitioners are un-represented.

Similar was the position on the previous occasion.

Upon instructions, State counsel submits that the necessary

relief has been granted. He has placed on record instructions received by

him, relevant extract of which is reproduced as under:-

"The Finance Department, Haryana has already granted the pay scale of Rs.2000-3200 w.e.f. 01.01.1986 (notionally) and actually w.e.f. 08.12.2009, instead of 01.01.1992 to those JEs of PWD three wings who has completed 15 years of Service between 01.01.

1986 and 01.01.1992 subject to eligibility vide instruction dated 23/24.06.2014. The same instruction of

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CWP-14704-2001 (O & M) -2-

the Finance Department has already been generalized by the department.

Further, the Finance Department, Haryana vide instruction dated 20.09.2017 has granted the pay scale of Rs.1640-2900 to the Junior Engineers w.e.f. 01.01.1986 (notional) and actual w.e.f. 08.12.2009. The same instruction has also been generalized by the department.

Sd/-

Sameer, Assistant O/o Engineer-in-Chief, Public Health Engineering Department, Haryana"

In view of the above, writ petition is disposed of. However,

liberty is granted to the petitioners to file a fresh petition, in case, they are not

satisfied with the decision taken by the administrative authorities.

09.01.2023                                                  (SUVIR SEHGAL)
sheetal                                                         JUDGE


           Whether Speaking/Reasoned             Yes/No
           Whether Reportable                    Yes/No








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