Kitabo Devi vs State Of Haryana And Others
2023 Latest Caselaw 14935 P&H

CWP-19413-2023 1
2023:PHHC:115298

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.109 CWP-19413-2023
Date of Decision: 02.09.2023

Kitabo Devi .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Kanish Jindal, Advocate for the petitioner.

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

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing the respondents to grant arrears of pay and consequential benefits by counting petitioner's past service as regular service along with interest at the rate of 12% per annum; and release her pay with effect from 01.04.1999, the date when her services were regularised, along with other service and consequential benefits. Further, it has been prayed to direct the respondents to decide the legal notice dated 15.12.2022 served by the petitioner.

2. Learned counsel for the petitioner submits, at this stage, the petitioner will be satisfied in case respondent No.1 is directed to decide the

pending legal notice, dated 15.12.2022 (Annexure P-6), within a specified

period.

3. Notice of motion.

4. Mr. Ravinder Singh Budhwar, Additional Advocate General,

Haryana, appearing on advance notice, submits that the pending legal notice

dated 15.12.2022 shall be decided by respondent No.1 expeditiously.

MANINDER

2023.09.02 15:36

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

CWP-19413-2023 2 2023:PHHC:115298

5. In view thereof, without going into the merits of the case, the petition is disposed of with a direction to respondent No.1-Director, Department of School Education, to consider and decide the pending legal notice dated 15.12.2022, by passing a speaking order thereupon, within a

period of two months from the date of receiving a certified copy of this

order.

(TRIBHUVAN DAHTYA) JUDGE 02.09.2023 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.02 15:36

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