Phoolwati vs State Of Haryana And Others
2024 Latest Caselaw 5422 P&H

Punjab-Haryana High Court

Phoolwati vs State Of Haryana And Others on 11 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                                           Neutral Citation No:=2024:PHHC:033969




CWP-5649-2024                       2024:PHHC:033969                1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(121)                               CWP-5649-2024
                                    Date of Decision : March 11, 2024


Phoolwati                                                    .. Petitioner



                                    Versus

State of Haryana and others                                  .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. R.K. Malik, Sr. Advocate, with
             Mr. Kartikey Chaudhary, Advocate, for the petitioner.

             Mr. Harish Nain, Assistant Advocate General, Haryana.


HARSIMRAN SINGH SETHI J. (ORAL)

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

that the petitioner, who was working as a Craft Teacher in the Panchayat

Samiti of Block Dadri-II, has not been given her pensionary benefits, which

is totally arbitrary and illegal.

2. Learned senior counsel for the petitioner submits that a

similarly situated Craft Teacher working in the Panchayat Samiti of Block

Dadri-II has already been allowed the pensionary benefits and relies upon

the judgment of the Coordinate Bench of this Court in CWP No.7778 of

2013 titled as Hanuman vs. State of Haryana and others, decided on

16.01.2020 to claim the same benefit.

3. Learned senior counsel for the petitioner submits that the

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

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Neutral Citation No:=2024:PHHC:033969

petitioner through a final demand/legal notice dated 15.12.2023 (Annexure

P-7) which is still pending consideration with the respondents and the

petitioner will be satisfied, at this stage in case a time bound direction is

issued to the respondents to decide the said notice by passing an appropriate

speaking order.

4. Notice of motion.

5. Mr. Harish Nain, learned Assistant Advocate General, Haryana,

accepts notice on behalf of the respondents.

6. Learned counsel for the respondents submits that in case, the

demand/legal notice dated 15.12.2023 (Annexure P-7) has been received in

the concerned office and is still pending consideration, the same will be

decided by the authorities concerned within a period of eight weeks of the

receipt of copy of this order and in case, after the decision of the legal

notice, any benefit accrues to the petitioner, the same will also be released

to her within a further period of four weeks otherwise, due reasons be

mentioned in the speaking order for not accepting the prayer of the

petitioner for her information and necessary action.

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

the statement of learned State counsel, the present writ petition may kindly

be disposed of having been not pressed any further.

8. Ordered accordingly.

March 11, 2024                  (HARSIMRAN SINGH SETHI)
harsha                                 JUDGE


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


                                                         Neutral Citation No:=2024:PHHC:033969

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