Balwan @ Balwan Singh And Others vs State Of Haryana And Others
2024 Latest Caselaw 4699 P&H

Punjab-Haryana High Court

Balwan @ Balwan Singh And Others vs State Of Haryana And Others on 1 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                           Neutral Citation No:=2024:PHHC:029551




 116.                                                 2024:PHHC:029551
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                              CWP-4956-2024
                                              Date of Decision: 01.03.2024

BALWAN @ BALWAN SINGH AND OTHERS
                                                            ...Petitioners
                    Vs.
STATE OF HARYANA AND OTHERS
                                                            ...Respondents

CORAM:- HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Garvit Mittal, Advocate for
            Mr. Ravinder Malik (Ravi), Advocate
            for the petitioners.

HARSIMRAN SINGH SETHI, J. (Oral)

1. In the present petition, the grievance of the petitioners is that

they are entitled for the minimum of pay-scale along with Dearness

Allowance, keeping in view the judgment of the Hon'ble Supreme Court of

India in State of Punjab and others vs. Jagjit Singh and others (2017) 1

SCC 148 decided on 26.10.2016 and subsequent order passed by this Court

in LPA No. 292 of 2023 Haryana State Legal Services Authority and others

Vs. Karam Pal and others decided on 14.12.2023.

2. Learned counsel for the petitioners submits that the petitioners

have already raised the said grievance in the representation dated 14.03.2023

copy of which has been appended as (Annexure P-12) but the same is still

pending consideration with the respondents and the petitioners 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.

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4. On the asking of the Court, Mr. Harish Nain, learned Assistant

Advocate General, Haryana, who is present in Court, accepts notice on

behalf of the respondent-State and submits that in case, the representation

dated 14.03.2023 (Annexure P-12) has 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 of the receipt of certified copy of this order by

passing an appropriate speaking order and in case, after the decision, the

petitioners are found entitled for any benefit, the same will be extended to

them, otherwise due reasons for not accepting the claim will be mentioned

for the information and necessary action for the petitioners.

5. Learned counsel for the petitioners 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)
01.03.2024
kv
Whether speaking/reasoned :     Yes/No
Whether reportable        :     Yes/No




                                                                 Neutral Citation No:=2024:PHHC:029551

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