Nathi Ram And Ors vs State Of Haryana And Others
2024 Latest Caselaw 13590 P&H

Punjab-Haryana High Court

Nathi Ram And Ors vs State Of Haryana And Others on 5 August, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:099629



CWP-18614-2024                                                          -1-




129
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                               CWP-18614-2024
                                                     Date of decision: 05.08.2024

NATHI RAM AND ORS.
                                                                    ...Petitioners

                                    VERSUS

STATE OF HARYANA AND ORS.
                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-   Mr. Umesh Narang, Advocate and
            Mr. Chandra Sekhar, Advocate
            for the petitioners.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Article 226 of the

Constitution of India seeking issuance of a writ in the nature of mandamus

directing the respondents to grant the benefit of one increment to the petitioners

on completion of 12 months of service before retirement i.e. on 1st July in the

light of settled proposition of law as per judgment of Hon'ble Supreme Court in

Civil Appeal No.2471 of 2023, titled as the Director (Admn. And HR) KPTCL

and others versus C. P. Mundinamani and others, decided on 11.04.2023

(Annexure P-2) and judgment of this Court dated 15.04.2024 (Annexure P-3)

on the basis of which the benefit has already been given to other similarly

situated persons vide order dated 07.02.2024 (Annexure P-4) along with all

consequential benefits with interest @ 18% per annum from the date due till

payment.

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Neutral Citation No:=2024:PHHC:099629

2. Learned counsel for the petitioners submitted that the petitioners

had served a legal notice dated 14.03.2024 (Annexure P-5) to respondents No.2

to 6 but the same has not been considered and decided till date. He further

submitted that at this stage, the petitioners will be satisfied in case the aforesaid

legal notice dated 14.03.2024 (Annexure P-5) is considered and decided by

respondents No.2 to 6 in accordance with law and in a time bound manner.

3. Notice of motion.

4. On the asking of the Court, Ms. Rajni Gupta, Addl. A.G., Haryana,

accepts notice on behalf of all the respondents. She submitted that in view of

the limited prayer made by learned counsel for the petitioners, she has no

objection in case a time bound direction is issued in this regard.

5. In view of the aforesaid facts and circumstances, without calling

for the reply from the respondents and without expressing anything on the

merits of the case, the present writ petition is disposed of with a direction to

respondents No.2 to 6/competent authority to consider and decide the legal

notice dated 14.03.2024 (Annexure P-5) strictly in accordance with law and

within a period of three months from today.

                                                 (JASGURPREET SINGH PURI)
05.08.2024                                               JUDGE
Chetan Thakur


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




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