Surender Singh And Others vs State Of Haryana And Others
2024 Latest Caselaw 19848 P&H

Punjab-Haryana High Court

Surender Singh And Others vs State Of Haryana And Others on 8 November, 2024

                 CWP-30254-2024                                                                        -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 127                                                    CWP-30254-2024
                                                                        Date of Decision: 08.11.2024

                 Surender Singh and others                                              ...Petitioner(s)


                                                               Versus


                 State of Haryana and others                                          ...Respondent(s)


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Rahul Yadav, Advocate for the petitioners


                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed, inter alia, seeking a writ of mandamus

directing the respondents to grant the benefit of additional ten per cent of the

basic pay with dearness allowance as per amendment dated 13.04.2022 in the

Teachers Transfer Policy (TTP), Annexure P-4, and TTP dated 09.08.2023,

Annexure P-5, since they have been posted in District Nuh (Mewat).

2. Learned counsel for the petitioners submits that grievance raised

herein is pending for appropriate decision before the respondents. At this stage,

the petitioners will be satisfied in case respondent No.3 is directed to decide the

pending legal notices issued on behalf of each of the petitioners, dated

29.08.2024, Annexure P-6, in a specified period.

3. Notice of motion.

authenticity of this order/judgment

4. Mr. Ravinder Singh Budhwar, Addl. AG, Haryana, accepts notice

and submits that the pending legal notices shall be decided by respondent No.3

expeditiously.

5. In view thereof, without going into merits of the case, the petition

is disposed of with a direction to respondent No.3/Director General,

Department of Secondary Education, to consider and decide the pending legal

notices issued on behalf of each of the petitioners, dated 29.08.2024, by passing

a speaking order in accordance with law, within a period of three months from

the date of receiving a certified copy of this order. In case the petitioners are

found entitled to the benefits claimed, the same shall be released to them within

a period of six weeks therefrom.

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

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

                                                                             (TRIBHUVAN DAHIYA)
                                                                                    JUDGE
                 08.11.2024
                 Payal
                                        Whether speaking/reasoned           Yes/No
                                        Whether reportable                  Yes/No







authenticity of this order/judgment