Ravi Rawlley vs State Of Haryana And Ors
2023 Latest Caselaw 11305 P&H

                                                    Neutral Citation No:=2023:PHHC:097330




                     Neutral Citation No. 2023:PHHC:097330
CWP No.1553 of 2003 (O&M)                            1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
(101)

                                         CWP No.1553 of 2003 (O&M)
                                         Date of Decision : 31.07.2023

Dr. Ravi Rawlley                                                    ...Petitioner

                                Versus


The State of Haryana and others                                 ...Respondents


                                         AND


                                         CWP No.17859 of 2001 (O&M)


Dr. Rajesh Garg                                             ...Petitioner

                                Versus


The State of Haryana and others                             ...Respondents

                                  AND


                                         CWP No.17848 of 2001 (O&M)


Balwinder Kaur                                              ...Petitioner

                                Versus

The State of Haryana and others                             ...Respondents




CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Nischal Chetanya Manchanda, Advocate
             for the petitioner.

             Mr. Pankaj Midda, Additional Advocate General, Haryana.

                         ***

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Neutral Citation No. 2023:PHHC:097330

Harsimran Singh Sethi J. (Oral)

By this common order, the three petitions which involve the

same questions of law on similar facts are being decided.

The petitioners have approached this Court impugning the

action of the respondent-department in granting them fixed salary of

₹8,000/- per month for a period of six months from the date of joining. As

per the petitioners, the said condition in the appointment order was

challenged by the similarly situated employees and the said condition has

already been set aside by a Division Bench of this Court by passing order

in CWP No.7135 of 1998 titled as Dr. Sanjeev Kumar Vs. State of

Haryana and others. Hence, the present petitions be also disposed of in

the same terms and conditions.

Learned State counsel does not dispute the factum that the

question of law raised in the present petitions is covered by the judgment

in Dr. Sanjeev Kumar (supra), as modified by Hon'ble Supreme Court of

India.

Keeping in view the above, the present petitions are disposed

of in terms of judgment of Division Bench in CWP No.7135 of 1998

decided on 27.08.1998 titled as Dr. Sanjeev Kumar Vs. State of Haryana

and others as modified by Hon'ble Supreme Court of India.

It may be noticed that in case the benefit as extended to the

petitioners in Dr. Sanjeev Kumar (supra), has not already been extended

to the petitioners, the same will be extended to the them within a period of

two months from the date of receipt of a certified copy of this order.

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CM Nos.2347-CWP of 2003 and CM No.32205 of 2001

Applications stand disposed of.

July 31, 2023                            (HARSIMRAN SINGH SETHI)
jt                                               JUDGE


           Whether speaking/reasoned : Yes/No

           Whether reportable             : Yes/No

Neutral Citation No:=2023:PHHC:097330

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