Rajpati vs State Of Haryana And Others
2023 Latest Caselaw 9311 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.:   102
                                                             Civil Writ Petition No.863 of 2023
                                                               Date of Decision: July 04, 2023

                       Rajpati
                                                                           ..... PETITIONER(S)
                                                        VERSUS
                       State of Haryana & others
                                                                         ..... RESPONDENT(S)
                                                          ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA ...

PRESENT: - Mr. Ram Kumar Saini, Advocate, for the petitioner.

Mr. Sanjeev Kaushik, Additional Advocate General, Haryana.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed seeking writ of mandamus

directing the respondents to regularize the petitioner's service as per

policy dated 11.11.2003 (Annexure P-3), and release arrears of pay

w.e.f. 01.04.2011 alongwith all consequential benefits.

2. After arguing some time, learned counsel for the

petitioner contends that the petitioner would be satisfied in case the

respondents are directed to decide his pending representation dated

22.10.2022 (Annexure P-5).

3. Learned State counsel, appearing on advance notice,

contends that the pending representation shall be decided at the earliest.

4. In view thereof, there is no need to issue the direction

sought.

AVIN KUMAR 2023.07.04 17:30 I attest to the accuracy and integrity of this order/judgment CWP No.863 of 2023 [2]

5. Disposed of.

(Tribhuvan Dahiya) Judge July 04, 2023 avin

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

AVIN KUMAR 2023.07.04 17:30 I attest to the accuracy and integrity of this order/judgment