Renu Bala And Others vs State Of Haryana And Others
2024 Latest Caselaw 6205 P&H

Punjab-Haryana High Court

Renu Bala And Others vs State Of Haryana And Others on 19 March, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                      Neutral Citation No:=2024:PHHC:039178




CWP-6526-2024                        -1-       2024:PHHC:039178

              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


113                                            CWP-6526-2024
                                               Date of Decision :19.03.2024


Renu Bala and others                                              ...Petitioners


                                    Versus


State of Haryana and others                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Sandeep Thakan, Advocate for the petitioners.

            Mr. Harish Nain, AAG, Haryana.

                         ***

Harsimran Singh Sethi, J. (Oral)

1. Learned counsel for the petitioners submits that in the present

petition keeping in view the judgment of the Hon'ble Supreme Court of

India in Civil Appeal No.2471-2023 titled as The Director (Admn. And

HR) KPTCL and others vs. C.P. Mundinamani and others decided on

11.04.2023, the petitioners were entitled for the grant of one increment as

they have completed 10 years of service before they attained the age of

superannuation and retired from service.

2. Learned counsel for the petitioners submits that the petitioners

have already raised the said grievance before the respondents by way of

serving a legal notice dated 20.12.2023 (Annexure P/7), which is still

pending consideration with the respondents and the petitioners will be

satisfied, at this stage, in case a time bound direction is issued to the

respondents to decide the said legal notice.

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                                       Neutral Citation No:=2024:PHHC:039178




CWP-6526-2024                        -2-      2024:PHHC:039178

3.          Notice of motion.

4. Mr. Harish Nain, AAG, Haryana accepts notice on behalf of the

respondent-State and submits that in case the legal notice dated 20.12.2023

(Annexure P/7) has been received from the petitioners and is still pending

consideration with the respondents, the same will be decided by the

respondents in accordance with law and an appropriate order will be passed

within a period of 08 weeks from the date of receipt of copy of this order.

5. Learned counsel for the petitioners submits that keeping in

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

petition may kindly be disposed of having been not pressed any further.

6. Ordered accordingly.

March 19, 2024                   (HARSIMRAN SINGH SETHI)
aarti                                        JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :        Yes/Now




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