Punjab-Haryana High Court

Ram Kishan Sheoran vs State Of Haryana And Others on 3 May, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:061556




CWP No. 10057 of 2024                                  2024:PHHC:061556
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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(110)                                       CWP No. 10057 of 2024
                                            Date of Decision : 03.05.2024

Ram Kishan Sheoran
                                                                  ...Petitioner

                                Versus

State of Haryana and others
                                                               ...Respondents


CORAM:      HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. Ankur Sheoran, Advocate for
            Mr. J.P. Jangu, Advocate for the petitioner.

            Mr. Harish Nain, Assistant Advocate General, Haryana.

            ***

Harsimran Singh Sethi J. (Oral)

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

despite the fact that prior to the retirement, the petitioner had completed

one year of service but no increment of the same has been given though,

as per the judgment of the Hon'ble Supreme Court of India in case titled

as 'The Director (Admn. And HR) KPTCL & Others v. C. P.

Mundinamani & Others', AIR 2023 SC 1956, petitioner is entitled for

the increment so as to re-fix his salary and re-calculate the pensionary

benefits.

2. Learned counsel for the petitioner submits that the petitioner

has already raised the said grievance in the demand notice dated

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Neutral Citation No:=2024:PHHC:061556

CWP No. 10057 of 2024 2024:PHHC:061556

05.06.2023 (Annexure P-1) but the same is still pending consideration

with the respondents and the petitioner will be satisfied, at this stage, in

case a direction is issued to the respondents to decide the same by

passing an appropriate speaking order in a time bound manner.

3. Notice of motion.

4. On the asking of the Court, Mr. Harish Nain, learned

Assistant Advocate General, Haryana, who is present in Court, accepts

notice on behalf of the respondent-State and submits that in case, the

demand notice dated 05.06.2023 (Annexure P-1) has been received in the

office of the concerned authorities and the same is still pending

consideration with the authorities concerned, the same will be decided by

the competent authority within a period of eight weeks from the date of

the receipt of certified copy of this order by passing an appropriate

speaking order. Learned counsel further submits that in case, it is found

feasible to accept the claim of the petitioner, the same will be accepted,

otherwise due reason will be given for not accepting the claim of the

petitioner in the speaking order to be passed.

5. Learned counsel for the petitioner submits that keeping in

view the statement of learned State counsel, the present petition may

kindly be disposed of having been not pressed any further.

6. Ordered accordingly.

May 03, 2024                      (HARSIMRAN SINGH SETHI)
kanchan                                       JUDGE
           Whether speaking/reasoned : Yes/No
           Whether reportable       : Yes/No




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