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Bala Devi vs State Of Haryana And Others
2023 Latest Caselaw 20099 P&H

Citation : 2023 Latest Caselaw 20099 P&H
Judgement Date : 20 November, 2023

Punjab-Haryana High Court
Bala Devi vs State Of Haryana And Others on 20 November, 2023
                                                              Neutral Citation No:=2023:PHHC:147122




CWP No.10412 of 2023                               -1-                   2023:PHHC:147122

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
114
                                          *****

CWP No.10412 of 2023 Date of Decision : 20.11.2023

Bala Devi ..... Petitioner versus State of Haryana and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Kapil Bansal, Advocate, for Mr. Naveen Kuhad, Advocate, for the petitioner

Mr. Ravinder Singh Budhwar, Addl. AG, Haryana

---

TRIBHUVAN DAHIYA J. (ORAL):

The prayer in the petition, inter alia, is to issue a writ of

mandamus directing the respondents to consider the petitioner's case for

grant of one increment which became due on 1.7.2022.

2. Learned counsel for the petitioner submits that grievance raised

herein is pending for appropriate decision before the respondents. At this

stage, the petitioner will be satisfied in case the respondents are directed

to decide the pending legal notice dated 12.1.2023 (Annexure P-1) issued

by the petitioner in a specified period.

3. Notice of motion.

4. Mr. Ravinder Singh Budhwar, Addl. AG, Haryana, appearing

on advance notice, contends that the issue stands settled by the Supreme

Court by judgment passed in Director (Admn. and HR) KPTCL and

others v. C.P. Mundinamani and others, 2023 SCC online SC 401, and

the pending legal notice will be decided in terms thereof by respondent

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Neutral Citation No:=2023:PHHC:147122

CWP No.10412 of 2023 -2- 2023:PHHC:147122

no.3/Director, Secondary Education, Haryana, within two months.

5. In view of the statement made by learned State counsel, learned

counsel for the petitioner has no objection to the petition being disposed

of in terms thereof.

6. Ordered accordingly.

(TRIBHUVAN DAHIYA) JUDGE 20.11.2023 A w

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:147122

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