Dharampal vs State Of Haryana Ana Anr
2024 Latest Caselaw 8947 P&H

Punjab-Haryana High Court

Dharampal vs State Of Haryana Ana Anr on 26 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:057124




CWP No. 9407 of 2024                             2024:PHHC:057124
                                       1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(108)                                       CWP No. 9407 of 2024
                                            Date of Decision : 26.04.2024

Dharampal
                                                                  ...Petitioner

                                Versus

State of Haryana and another
                                                               ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Anil Saini, Advocate with
             Mr. Himanshu Chhabra, Advocate for the petitioner.

             ***

Harsimran Singh Sethi J. (Oral)

1. In the present petition, the prayer of the petitioner is that

keeping in view the Instructions dated 03.11.2017 (Annexure P-2), which

were issued on the basis of the judgment of the Hon'ble Supreme Court

of India in Civil Appeal No. 213 of 2013 titled as State of Punjab Vs.

Jagjit Singh, decided on 26.10.2016, the petitioner is entitled for the

minimum of the pay scale of the post on which he is working but the

same is not being granted to him, which action of the respondents is

arbitrary and illegal, hence, the petitioner be given the pay equivalent to

the minimum of the pay scale for the period 16.04.2016 to 31.01.2022

along with interest.

                                   1 of 2

                                     Neutral Citation No:=2024:PHHC:057124




CWP No. 9407 of 2024                            2024:PHHC:057124

2. Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance in the legal notice dated 04.03.2024

(Annexure P-8) but the same is still pending consideration with the

respondents and the petitioner will be satisfied, at this stage, in case a

direction is issued to the respondents to decide the same by passing an

appropriate speaking order in a time bound manner.

3. Notice of motion.

4. On the asking of the Court, Mr. Harish Nain, learned

Assistant Advocate General, Haryana, who is present in Court, accepts

notice on behalf of the respondent-State and submits that in case, the legal

notice dated 04.03.2024 (Annexure P-8) has been received in the office of

the concerned authorities and the same is still pending consideration with

the authorities concerned, the same will be decided by the competent

authority within a period of eight weeks from the date of the receipt of

certified copy of this order by passing an appropriate speaking order.

5. Learned counsel for the petitioner submits that keeping in

view the statement of learned State counsel, the present petition may

kindly be disposed of having been not pressed any further.

6. Ordered accordingly.

April 26th, 2024                            (HARSIMRAN SINGH SETHI)
kanchan                                              JUDGE

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




                                   2 of 2