Rakesh Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 13594 P&H

Punjab-Haryana High Court

Rakesh Kumar And Ors vs State Of Haryana And Ors on 5 August, 2024

                 CWP-18301-2024                                                                        -1-


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 131                                                    CWP-18301-2024
                                                                        Date of Decision: 05.08.2024

                 Rakesh Kumar and others                                                ...Petitioner(s)


                                                               Versus


                 State of Haryana and others                                          ...Respondent(s)


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Jitender K. Sehrawat, Advocate for the petitioners

                                        Mr. Ravinder Singh Budhwar, Addl. AG, Haryana

                                        ***
                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed, inter alia, seeking a writ of mandamus

directing the respondents to release the additional service benefits to the

petitioners as per Clause 11 of Teacher Transfer Policy, 2016, amended in 2017,

Annexure P-1, and letter dated 07.03.2024, Annexure P-2.

2. Learned counsel for the petitioners submits that grievance raised

herein is pending for appropriate decision before the respondents. At this stage,

the petitioners will be satisfied in case respondent No.3 is directed to decide the

pending representation, dated 11.06.2024, Annexure P-3, in a specified period.

3. Learned State counsel, appearing on advance notice, submits that

appropriate action will be taken by the third respondent on the pending

representation, dated 11.06.2024, within a period of three months.

authenticity of this order/judgment

4. In view of the statement made by learned State counsel, learned

counsel for the petitioners has no objection to the petition being disposed of in

terms thereof.

5. Ordered accordingly.

                                                                          (TRIBHUVAN DAHIYA)
                                                                                 JUDGE
                 05.08.2024
                 Payal
                                        Whether speaking/reasoned        Yes/No
                                        Whether reportable               Yes/No







authenticity of this order/judgment