Rajinder Singh vs State Of Haryana And Others
2024 Latest Caselaw 1206 P&H

Punjab-Haryana High Court

Rajinder Singh vs State Of Haryana And Others on 19 January, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                      Neutral Citation No:=2024:PHHC:007117




                                           Neutral Citation No.2024:PHHC:007117

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
113                             CWP No. 1181-2024 (O&M)
                                Decided on : 19.01.2024

Rajinder Singh                                                . . .Petitioner
                                         Versus
State of Haryana and Ors                               . . . Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Shubham Kashyap, Advocate for
         Mr. Sandeep Singal, Advocate for the petitioner.

       Mr. Harish Nain, AAG, Haryana.
       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. Learned counsel for the petitioner submits that keeping in view

the judgment passed by the Hon'ble Supreme Court of India in case titled as

'The Director (Admn. And HR) KPTCL & Others v. C. P. Mundinamani &

Others', AIR 2023 SC 1956, copy of which has been appended as Annexure

P-4, once the petitioner has completed 12 months of service before his

retirement, he is entitled for the benefit of one increment, which has not been

given to him by the respondents-department and such action on the part of

the respondents-department is causing prejudice to the petitioner.

2. Learned counsel for the petitioner submits that the petitioner has

already raised the said grievance in the Legal Notice dated 30.10.2023

(Annexure P-3) 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, AAG, Haryana,

who is present in Court, accepts notice on behalf of the respondent-State and

submits that in case, the Legal Notice dated 30.10.2023 (Annexure P-3) has

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Neutral Citation No:=2024:PHHC:007117

CWP No. 1181-2024 (O&M) -2- 2024:PHHC: 007117

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 and in case, after the decision, the petitioner is found entitled

for any benefit, the same will be extended to him within a further period of

four weeks.

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.

                                                 (HARSIMRAN SINGH SETHI)
                                                         JUDGE
19.01.2024
Riya

Whether speaking/reasoned:         Yes/No
Whether Reportable:                 Yes/No




                                                         Neutral Citation No:=2024:PHHC:007117

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