Sada Ram vs State Of Haryana And Others
2024 Latest Caselaw 4949 P&H

Punjab-Haryana High Court

Sada Ram vs State Of Haryana And Others on 5 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                    Neutral Citation No:=2024:PHHC:031217




                                                2024:PHHC:031217

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

115                                       CWP-5240-2024
                                          Date of Decision: 05.03.2024

SADA RAM                                              ...Petitioner

                          VS

STATE OF HARYANA AND OTHERS                           ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

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

        *****
HARSIMRAN SINGH SETHI, J. (ORAL)

1. In the present writ petition, the grievance of the petitioner

is that the daily wage service rendered by the petitioner from

08.01.1982 to 31.01.1996 has not been treated as qualifying service

for computing the pensionary benefit which is totally arbitrary and

contrary to the full bench judgment of this Court in 'K Kesar Chand Vs.

State of Punjab and others', AIR 1988 Punjab and Haryana 265.

2. Learned counsel for the petitioner submits that the

grievance raised in the present writ petition has already been raised by

the petitioner through a legal notice dated 03.10.2023 (Annexure P-3)

and the petitioner will be satisfied at this stage in case a time bound

direction is issued to the respondents to decide the said legal notice by

passing an appropriate speaking order.

3. Notice of motion.

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4. Mr. Harish Nain, learned Assistant Advocate General,

Haryana, who is present in the Court, accepts notice on behalf of the

respondents.

5. Learned counsel for the respondents submits that in case

the legal notice of the petitioner dated 03.10.2023 (Annexure P-3) has

been received with the authorities concerned and the same is still

pending consideration, an appropriate speaking order will be passed

within a period of eight weeks from the receipt of copy of this order

and in case, after the decision, it is found feasible to extend the relief

to the petitioner, the same will be extended otherwise, due reasons

will be mentioned while passing the speaking order, which will be

conveyed to the petitioner for his information and necessary action.

6. Learned counsel for the petitioner submits that keeping in

view the statement of learned counsel for the respondents, the present

writ petition may kindly be disposed of having been not pressed any

further.

7. Ordered accordingly.

                                  (HARSIMRAN SINGH SETHI)
                                          JUDGE
05.03.2024
pry
               Whether reasoned/speaking       Yes/No
               Whether reportable              Yes /No

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