Devendra Kumar Prashar vs State Of Haryana And Others
2023 Latest Caselaw 18941 P&H

CWP-21407-2023 (O&M) 1
2023: PHHC: 139587

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.115 CWP-21407-2023 (O&M)
Date of Decision: 02.11.2023

Devendra Kumar Prashar .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Shrey Goel, Advocate for

Mr. Shvetanshu Goel, Advocate and

Ms. Ambika Jindal, Advocate for the petitioner.

Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

CM-17663-CWP-2023

This is an application for placing on record a copy of complete paper book of Civil Writ Petition No.4279 of 2014 as Annexure P-24. Application is allowed and Annexure P-24 is taken on record.

CWP-21407-2023

Learned counsel for the petitioner, after arguing the matter for some time, submits that the representation submitted by the petitioner, pursuant to the order dated 12.07.2022 passed by this Court in CWP No.4279 of 2014, regarding his claim for grant of regular pay scale for the post of Principal with effect from 01.01.2008 till 18.01.2012, and release of retiral benefits on that basis, has not been decided by the respondents so far. He, however, seeks permission to withdraw the petition with liberty to approach respondent no.2 by submitting a fresh representation claiming the

aforesaid relief in terms of the order dated 12.07.2022.

MANINDER

2023.11.02 18:45

I attest to the accuracy and authenticity of this order/judgment.

CWP-21407-2023 (O&M) 2 2023: PHHC: 139587

2. Learned State counsel submits that any such representation submitted by the petitioner will be decided expeditiously.

3. In view thereof, the petition stands dismissed as withdrawn with liberty to the petitioner to file a representation before respondent no.2 within a period of one week from today. In case any such representation is filed by the petitioner, the same shall be decided by respondent no.2- Director Secondary Education, by passing a speaking order thereupon, within a period of eight weeks from the date of receiving the representation.

4. Further, for counting petitioner's service for pensionery benefits with effect from 05.07.1986 to 31.12.1992, regarding which the respondent- State has already made a statement before this Court at the time of disposing of the earlier petition on 12.07.2022, the petitioner will be at liberty to avail appropriate remedy in accordance with law in case the said relief has not

been granted.

(TRIBHUVAN DAHTYA) JUDGE 02.11.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.11.02 18:45

I attest to the accuracy and authenticity of this order/judgment.