Krishan Kumar vs State Of Haryana And Others
2024 Latest Caselaw 6532 P&H

Punjab-Haryana High Court

Krishan Kumar vs State Of Haryana And Others on 21 March, 2024

CWP-6774-2024 1
2024: PHHC:040856

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.125 CWP-6774-2024
Date of Decision: 21.03.2024
Krishan Kumar .... Petitioner

Versus

The State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTIYA
Present: Mr. K.L.Saini, Advocate for the petitioner.

Mr. Sanjeev Kaushik, Addl. A.G.Haryana.

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TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed, inter alia, seeking a writ of mandamus directing the respondents to grant/release the benefits to the petitioner as per Clause 11 of the Teacher Transfer Policy, 2016, and letter no.2/15/2018 dated 10.05.2018, Annexure P-4, issued by the Director Elementary Education, Haryana, Panchkula.

2. The petitioner belongs to Rest of Haryana cadre and was posted in Mewat district pursuant to the aforementioned transfer policies.

3. Learned State counsel is not in a position to dispute that under the said transfer policies, the petitioner is entitled to the benefit of additional ten per cent of basic pay with dearness allowance. He submits that the same will be released to him expeditiously.

4. In view of the statement made, the petition stands disposed of with a direction to respondent no.2-Director General, School Education Haryana, to release the claimed benefit to the petitioner, within a period of four weeks from

receiving a certified copy of this order.

(TRIBHUVAN DAHTYA) JUDGE 21.03.2024 Maninder MANINDER og Whether speaking/reasoned : Yes/No

Authentioty ofthis > *"" Whether reportable : Yes/No

order/judgment.