Sanjay Kumar vs State Of Haryana And Another
2023 Latest Caselaw 16454 P&H

                                                                                      2023:PHHC:124080




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 111
                                                              Civil Writ Petition No.20056 of 2023
                                                              Date of Decision: September 21, 2023


                       Sanjay Kumar
                                                                                ..... PETITIONER(S)
                                                           VERSUS
                       State of Haryana & another
                                                                              ..... RESPONDENT(S)

                                                             ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Sunil Kumar Nehra (Sirsa), Advocate, for the petitioner.

Mr. R.S. Budhwar, Additional Advocate General, Haryana.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been field seeking a writ of mandamus

directing the respondents to grant the Pay Scale of ` 9300-34800, Grade Pay

` 4299 (Revised Scale, ` 35,400-1,12,400 in FPL-06) from 28.08.2020, the

date of promotion of the petitioner, at par with similarly situated Junior

Librarian working under Directorate of Technical Education in the same

department, i.e., Department of Higher Education, Haryana.

2. Learned counsel for the petitioner submits that the 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 his pending legal notice, dated 09.04.2023, Annexure-11.

3. Notice of motion.

AVIN KUMAR 2023.09.25 17:44 I attest to the accuracy and integrity of this order/judgment.t 2023:PHHC:124080

CWP No.20056 of 2023 [2]

4. Mr. R.S. Budhwar, Additional Advocate General, Haryana,

accepts notice and submits that the pending legal notice, dated 09.04.2023,

shall be decided by respondent No.2 expeditiously.

5. In view thereof, without going into merits of the case, the

instant petition is disposed of with a direction to respondent No.2-Director

General, Higher Education Department, Haryana, to consider and decide the

pending legal notice, dated 09.04.2023, by passing a speaking order in

accordance with law, within a period of three months from the date of

receiving a certified copy of this order.

(Tribhuvan Dahiya) Judge September 21, 2023 avin

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

AVIN KUMAR 2023.09.25 17:44 I attest to the accuracy and integrity of this order/judgment.t