Jagbinder Singh vs State Of Haryana And Others
2024 Latest Caselaw 7992 P&H

Punjab-Haryana High Court

Jagbinder Singh vs State Of Haryana And Others on 16 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:050901



CWP-15367-2023            2024:PHHC:050901                         1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(264)                            CWP-15367-2023
                                 Date of Decision : April 16, 2024


Jagbinder Singh                                             .. Petitioner



                                 Versus

State of Haryana and others                                 .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Ms. Amandeep Kaur, Advocate, for
             Ms. Sonia G. Singh, Advocate, for the petitioner.

             Mr. Tapan Kumar Yadav, Deputy Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Reply along with order dated 12.04.2024 (Annexure R-1) on

behalf of respondents No. 1 to 5 has been filed in the Court today and the

same is taken on record. Cost paid and the receipt is taken on record.

2. In the present writ petition, the claim of the petitioner is that the

pay of the petitioner be refixed w.e.f. 01.10.2006 after granting the benefit

of technical pay scale as granted to other similarly situated employees.

3. Learned counsel for the respondents submits that keeping in

view the judgment of the Hon'ble Supreme Court of India in Union of

India and others vs. Tarshem Singh 2008 (8) SCC 648, the benefit of

technical pay scale has already been given to the petitioner and even the

arrears have granted for a period of 36 months prior to the filing of the

present writ petition.

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Neutral Citation No:=2024:PHHC:050901

4. Learned counsel for the petitioner submits that keeping in view

the order dated 12.04.2024 (Annexure R-1), the present writ petition may

kindly be disposed of having been not pressed any further with liberty to the

petitioner that in case, any relief is yet to be released, the petitioner will be

at liberty to file appropriate representation and the respondents be directed

to decide the said representation in a time bound manner.

5. Learned counsel for the respondents submits that in case, any

representation is received from the petitioner, the same will be decided

within a period of eight weeks of the receipt of any such claim.

6. Learned counsel for the petitioner submits that keeping in view

the statement of learned counsel for the respondents, the present writ

petition may kindly be disposed of having been not pressed any further with

liberty as prayed for.

7. Ordered accordingly.

April 16, 2024                   (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


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




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