Harish Chander And Ors vs State Of Haryana And Others
2024 Latest Caselaw 10540 P&H

Punjab-Haryana High Court

Harish Chander And Ors vs State Of Haryana And Others on 1 July, 2024

               CWP-14460-2024
                                                                                            1
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               116
                                                                  CWP-14460-2024
                                                                  Date of decision: 01.07.2024

               Harish Chander and others
                                                                                  ....Petitioners
                                                       Versus

               State of Haryana and others
                                                                                 ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                *****

Present : Mr. Vikas Lochab, Advocate for the petitioners.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to grant the benefit of Earned Leave which were applicable to the

petitioners at the time of their retirement.

2. Learned counsel would submit that the aforesaid benefit, to

which the petitioners are entitled, has not been granted to them while the same

has been to other similarly situated employees, who had also retired, details of

whom have been given in para 8 of the petition as also in the representation

dated 04.03.2024, Annexure P-5, which has however yet not been evoked any

response. He thus, at this stage, on instructions, submits that the petitioners

are sanguine of it being considered in a positive manner, in case, a direction is

given to the respondents to decide the same in a time bound manner by

granting them an opportunity of hearing.

3. Notice of motion.

4. At the asking of the Court, Mr. Harish Nain, AAG, Haryana

accepts notice on behalf of the respondent-State and has no objection to the

integrity of this order/judgment CWP-14460-2024

limited prayer made.

5. In view of the above and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to the respondents

to decide the representation dated 04.03.2024, Annexure P-5, within a period

of six months, which this Court has no reason to believe the authorities would

not address in a just, fair and reasonable manner. Upon doing so, after notice

and hearing offered to them and if found entitled, grant the benefit forthwith.

Needless to say, if the orders are adverse to their interest, the same shall

contain reasons and the petitioners shall be free to seek legal redress

thereupon.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               01.07.2024
               Hemant

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







integrity of this order/judgment