Ram Karan vs State Of Haryana And Others
2024 Latest Caselaw 7677 P&H

Punjab-Haryana High Court

Ram Karan vs State Of Haryana And Others on 10 April, 2024

                        2024:PHHC:048701



                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 110
                                                                Civil Writ Petition No.6414 of 2024
                                                                    Date of Decision: April 10, 2024


                       Ram Karan
                                                                                ..... APPELLANT(S)
                                                           VERSUS
                       State of Haryana & others
                                                                              ..... RESPONDENT(S)

                                                              ...

                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                                              ...

                       PRESENT: - Mr. Nihal S. Chaudhary, Advocate, for Mr. Vikram
                                  Sheoran, Advocate, for the petitioner.

                                       Mr. Sanjeev Kaushik, Additional Advocate General,
                                       Haryana

                                                            . . .


                        Tribhuvan Dahiya, J (Oral)

The petition has been filed a writ in the nature of mandamus

directing the respondents to consider the petitioner's case under Old Pension

Scheme instead of New Pension Scheme, and also, grant second ACP grade

with effect from 01.01.2021, and refix the gratuity.

2. Learned counsel for the petitioner submits that grievance

raised herein is pending for appropriate decision before respondent No.2. At

this stage, the petitioner will be satisfied in case respondent No.2 is directed

to decide his pending representation/legal notice, dated 13.10.2023,

Annexure P-1, in a specified period.

3. Notice of motion.

4. Mr. Sanjeev Kaushik, Additional Advocate General,

Haryana, accepts notice and submits that the pending representation, dated

2024:PHHC:048701

13.10.2023, Annexure P-1, will be decided by respondent No.2 by passing a

reasoned order in the light of judgment dated 18.11.2022, rendered by this

Court in Civil Writ Petition No.35887 of 2019, titled Hawa Singh vs. State

of Haryana & others, within eight weeks.

5. In view of the statement made, learned counsel for the

petitioner has no objection to the petition being disposed of in terms thereof.

6. Ordered accordingly.

                                                                        (Tribhuvan Dahiya)
                                                                              Judge
                       April 10, 2024
                       avin




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