Sultan Singh vs State Of Haryana And Another
2023 Latest Caselaw 20387 P&H

Punjab-Haryana High Court

Sultan Singh vs State Of Haryana And Another on 23 November, 2023

                                                    Neutral Citation No:=2023:PHHC:149227




CWP-26344-2023                                                           1

                                                           2023:PHHC:149227

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH


Sr. No.120                                     CWP-26344-2023
                                               Date of Decision: 23.11.2023


Sultan Singh                                                        .... Petitioner
                                          Versus


State of Haryana and another                                      ... Respondents


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:     Mr. Tejpal Singh Dhull, Advocate for the petitioner

             Mr. Sanjeev Kaushik, Addl. AG, Haryana
                   ***

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus

directing the respondent-Department to grant the benefit of one increment to

the petitioner as he had already completed twelve months service before

attaining the age of superannuation on 30.06.2013.

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 respondent no.2 is directed to

decide the pending legal notice, dated 15.03.2023, Annexure P-1, in a

specified period.

3. Notice of motion.

4. Mr. Sanjeev Kaushik, Addl. AG, Haryana, accepts notice and

submits that the issue stands settled by the Supreme Court by judgment

passed in The Director (Admn. And HR) KPTCL and others v. C.P.

Mundinamani and others, 2023 SCC Online SC 401, and the pending legal

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Neutral Citation No:=2023:PHHC:149227

2023:PHHC:149227

notice will be decided in terms thereof by the second respondent-Director,

Elementary Education, Haryana, within three 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

23.11.2023 Payal

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

Neutral Citation No:=2023:PHHC:149227

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