Medpal Nehra vs State Of Haryana And Ors
2024 Latest Caselaw 19763 P&H

Punjab-Haryana High Court

Medpal Nehra vs State Of Haryana And Ors on 7 November, 2024

CWP-30068-2024 1

2024 PRHC:3 45874

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.123 CWP-30068-2024
Date of Decision: 07.11.2024

Medpal Nehra .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Rajesh Kumar Sahariya, Advocate for
Mr. R.K. Choudhary, Advocate for the petitioner.

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed inter alia seeking a writ of mandamus directing the respondents to fix petitioner's pay at par with his juniors in view of the separate orders passed by the School Education Department, dated 01.05.2017, 10.01.2019, and 24.06.2020, as also the Division Bench judgments of this Court, annexed with the petition as Annexures P-1, P-10 to P-13.

2. Learned counsel for the petitioner submits that grievance raised herein is pending for appropriate decision before respondent no.2. At this stage, the petitioner will be satisfied in case respondent no.2 is directed to decide his pending representation, Annexure P-9, in a specified period.

4. Mr. Ravinder Singh Budhwar, Additional Advocate General, Haryana, accepts notice on behalf of the respondents, and submits that the pending representation, Annexure P-9, will be decided by respondent no.2/Director, Secondary Education, by passing a speaking order in

accordance with law within three months.

CWP-30068-2024 2

2024 PRHC:3 45874 =

5. In view of the statement made, learned counsel for the petitioner has no objection to the petition being disposed of in terms thereof.

6. Ordered accordingly.

7. In case the order is not passed within the stipulated period, the

officer concerned shall pay costs of 50,000 to the petitioner.

(TRIBHUVAN DAHTYA) JUDGE 07.11.2024 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No