Om Vati And Others vs State Of Haryana And Others
2024 Latest Caselaw 13612 P&H

Punjab-Haryana High Court

Om Vati And Others vs State Of Haryana And Others on 5 August, 2024

                 CWP-17443-2024                                                                          -1-


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 118                                                     CWP-17443-2024
                                                                         Date of Decision: 05.08.2024

                 Om Vati and others                                                       ...Petitioner(s)


                                                               Versus


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


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. B.K. Bagri, 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 re-fix the petitioners' pension by granting them

benefit of annual increment in the last year of retirement.

2. Learned counsel for the petitioners contends that in the last year of

retirement, the petitioners have completed the requisite six months or more of

satisfactory service, and became entitled to one annual increment on that basis.

The law in this regard stands settled by the Supreme Court in The Director

(Admn. and HR) KPTCL and others v. C.P.Mundinamani and others, 2023 SCC

Online SC 401, and this Court in CWP No.8364 of 2024, titled Suresh Kumar

Singla and others v. State of Haryana and others, decided on 16.04.2024. Still,

the petitioners' claim has not been considered, nor have their legal notices,

PAYAL dated 10.06.2024, Annexure P-4 and P-5, been decided so far.

authenticity of this order/judgment

3. Notice of motion.

4. Mr. Ravinder Singh Budhwar, Additional Advocate General,

Haryana, accepts notice on behalf of the respondents and submits that the

pending legal notices, dated 10.06.2024, will be decided expeditiously by the

concerned respondents No.2 and 3, as the case may be, keeping in view the law

laid down in C.P.Mundinamani case (supra) and Suresh Kumar Singla case

(supra).

5. In view thereof, without going into the merits of the case, the

petition is disposed of with a direction to respondents No.2 and 3-Director,

Secondary Education/Elementary Education, as the case may be, to consider

and decide the pending legal notices, dated 10.06.2024, in the light of the

judgments mentioned above by passing a speaking order thereupon, within a

period of three months of receiving a certified copy of this order.

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







authenticity of this order/judgment