Suman Verma And Another vs State Of Haryana And Others
2024 Latest Caselaw 9260 P&H

Punjab-Haryana High Court

Suman Verma And Another vs State Of Haryana And Others on 30 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                     Neutral Citation No:=2024:PHHC:058846




CWP No. 9746 of 2024                                    2024:PHHC:058846
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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(117)                                        CWP No. 9746 of 2024
                                             Date of Decision : 30.04.2024

Suman Verma and another
                                                                  ...Petitioners

                                 Versus

State of Haryana and others
                                                                ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Raj Kumar Makkad, Advocate for the petitioners.

             ***

Harsimran Singh Sethi J. (Oral)

1. Learned counsel for the petitioners submits that there is an

anomaly in the pay scale of Laboratory Technicians (Malaria) and the

petitioners are entitled for the said benefit keeping in view the judgment

of a Co-ordinate Bench of this Court passed in CWP No. 16100 of 1999

titled as Rajesh Kumar and others Vs. State of Haryana and others,

decided on 18.04.2022, a copy of which has been appended as Annexure

P-3. Learned counsel for the petitioners further submits that the benefit of

the said judgment is not being extended to the petitioners, which action of

the respondents is totally arbitrary and illegal.

2. Learned counsel for the petitioners submits that the

petitioners have already raised the said grievance by way of

representation dated 13.02.2024 (Annexure P-5) but the same is still

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Neutral Citation No:=2024:PHHC:058846

CWP No. 9746 of 2024 2024:PHHC:058846

pending consideration with the respondents and the petitioners 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

representation dated 13.02.2024 (Annexure P-5) 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. Learned counsel further submits that in case, it is found

feasible to accept the claim of the petitioners, the same will be accepted,

otherwise due reason will be given for not accepting the claim of the

petitioners in the speaking order to be passed.

5. Learned counsel for the petitioners 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 30th, 2024                   (HARSIMRAN SINGH SETHI)
kanchan                                        JUDGE
            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




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