Gurcharan Singh vs State Of Haryana And Others
2024 Latest Caselaw 5534 P&H

Punjab-Haryana High Court

Gurcharan Singh vs State Of Haryana And Others on 12 March, 2024

                                                     Neutral Citation No:=2024:PHHC:035168




                                                      2024:PHHC:035168

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

109
                                             CWP-2460-2024 (O&M)
                                             Date of decision : 12.03.2024

Gurcharan Singh                                                ....Petitioner

                                 V/S

State of Haryana and others                                 ....Respondents

CORAM :      HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Saurabh Bajaj, Advocate for the petitioner.

             Mr. Saurabh Mohunta, D.A.G., Haryana.

                                 ****

NAMIT KUMAR, J. (ORAL)

CM-2434-CWP-2024

Prayer in the instant application filed under Section 151 of

CPC is for placing on record copy of office order dated 07.09.2021 as

Annexure P-11.

Allowed as prayed for subject to all just exceptions.

CWP-2460-2024

1. The petitioner has filed the instant writ petition under

Articles 226/227 of the Constitution of India in the nature of mandamus

directing the respondents for refixation of the pensionary benefits of the

petitioner after considering the fact that the petitioner was eligible for

the higher standard pay scale in view of the judgment dated 17.01.2002

(Annexure P-7) passed by Hon'ble Apex Court and further as per letters

dated 18.09.2003 and 19.07.2004 (Annexure P-5 and P-9) and further

directing the respondents to restore the previous pension of the

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Neutral Citation No:=2024:PHHC:035168

2024:PHHC:035168

petitioner as the deduction was made in view of the judgment dated

05.01.2021 (Annexure P-3) passed in CWP No.11686 of 2004, whereby

it was held that the ACP Scheme would be applicable to the employees

of Government Colleges only and not to the employees of Government

Aided Colleges.

2. After arguing the case for sometime, learned counsel for

the petitioner wishes to withdraw the instant writ petition with liberty to

file a fresh petition, on the same cause of action, with better particulars.

3. Dismissed as withdrawn with liberty as aforesaid.

12.03.2024                                            (NAMIT KUMAR)
kothiyal                                                 JUDGE

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

Neutral Citation No:=2024:PHHC:035168

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