Tiraspal And Ors vs State Of Haryana And Others
2024 Latest Caselaw 6092 P&H

Punjab-Haryana High Court

Tiraspal And Ors vs State Of Haryana And Others on 18 March, 2024

                                  Neutral Citation No:=2024:PHHC:039495




CWP-6363-2024                                                       -1-


116
       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                          ****

                                                   CWP-6363-2024
                                                   Date of Decision: 18.03.2024

Tiraspal and others
                                                                    ..... Petitioners
                                          Versus

State of Haryana and others
                                                                  ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present:     Mr. Deepak Sonak, Advocate
             for the petitioners.

                          *****

HARSH BUNGER J. (ORAL)

1. Petitioners have filed the present petition under Articles

226/227 of the Constitution of India, for issuance of a writ in the nature of

Mandamus, directing the respondents to grant complete arrears to the

petitioners from the date of regularization of their services, i.e. 01.10.2003,

in view of judgments dated 14.05.2018 (Annexure P-3) and 18.08.2018

(Annexure P-4) passed by this Court.

2. At the outset, learned counsel for the petitioners submits that as

regards the relief claimed in the present writ petition, the petitioners have

served a legal notice dated 25.09.2023 (Annexure P-7) upon respondents

No.2 and 4, however, the same has not been decided till date. It is submitted

that the petitioners would be satisfied at this stage, if a direction is issued to

respondent No.2 to consider/decide the aforesaid legal notice dated

25.09.2023 (Annexure P-7), in a time bound manner.

3. Notice of motion.

1 of 2

Neutral Citation No:=2024:PHHC:039495

4. At the asking of Court, Mr. Harish Nain, Assistant Advocate

General, Haryana accepts notice on behalf of the respondent/State and

submits that in case, the aforesaid legal notice dated 25.09.2023

(Annexure P-7) has been served and received in the concerned Office then

the same shall be looked into/decided, in accordance with law, by the

concerned authority and an appropriate speaking order will be passed.

5. I have heard learned counsel for the parties and perused the

paper book with their able assistance.

6. Since the petitioners claim to have served a legal notice dated

25.09.2023 (Annexure P-7) upon the concerned authority, accordingly,

without commenting anything on the merits of the case, I deem it

appropriate to dispose of the instant writ petition by directing respondent

No.2, i.e. Principal Chief Conservator of Forests, Forest Department

Haryana, Sector-6, Van Bhawan, Panchkula, to look into, consider and

decide the aforesaid legal notice 25.09.2023 (Annexure P-7) by passing a

speaking order within a period of eight weeks from the date of receipt of the

certified copy of this order. It goes without saying that in case, the

petitioners are entitled to any relief, the same be granted to them, in

accordance with law.

7. Present petition is disposed of in the aforesaid terms.

8. All pending application(s), if any, shall also stand closed.

18.03.2024                                      (HARSH BUNGER)
Apurva                                              JUDGE


             1. Whether speaking/reasoned :           Yes/No
             2. Whether reportable        :           Yes/No
                                2 of 2