Punjab-Haryana High Court
Surender Singh And Others vs State Of Haryana And Others on 18 November, 2024
Neutral Citation No:=2024:PHHC:149393
CWP-30821-2024 and 1
other connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision:18.11.2024
120 CWP-30821-2024
MANJEET KUMAR AND OTHERS AND ORS.
VS
STATE OF HARYANA AND ORS.
122 CWP-30829-2024
SURENDER SINGH AND ORS.
VS
STATE OF HARYANA AND ORS.
127 CWP-30904-2024
SUNIL KUMAR AND ORS.
VS
STATE OF HARYANA AND ORS.
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CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
****
Present: Mr. Ankur Goyat, Advocate,
for the petitioners (in all the cases).
****
AMAN CHAUDHARY, J. (Oral)
1. The prayer in these petitions is for directing the respondents to
release differences of Over Time Allowance admissible to the petitioners for
the period from 01.04.2013 to 31.12.2016, after the decision of this Court
dated 01.04.2013 passed in CWP-22516-2012, Annexure P-2.
2. Learned counsel would submit that the petitioners had not been
granted Over Time Allowance despite the fact that the claim being covered by
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other connected cases
the judgment passed in State of Haryana and others vs. Sanjeev Kumar
and others, LPA-1582-2023 and connected cases, decided on 23.04.2024,
Annexure P-8, whereby the State of Haryana unsuccessfully challenged the
judgment passed in the case of Sanjeev Kumar and others vs. State of
Haryana and others, CWP-697-2020, wherein it was noticed that the
judgment in the case of Brij Bhushan and others vs. State of Haryana and
others, CWP-3005-2018, decided on 01.02.2019, Annexure P-4, had attained
finality and benefits were released. In this regard, demand notices dated
06.09.2024, Annexure P-8, have been served upon the respondents, which
have yet not evoked any response. He thus, at this stage, on instructions from
the petitioners prays that a direction is given to the respondents to decide the
same in a time bound manner by taking into consideration the afore-referred
judgments.
3. Notice of motion.
4. At the asking of the Court, Ms. Vibha Tewari, AAG, Haryana
accepts notice on behalf of the respondent-State and has no objection to the
limited prayer made.
5. In view of the above and without commenting upon the merits of
the case, these petitions are hereby disposed of with a direction to the
respondents to decide the demand notices dated 06.09.2024, Annexure P-8, by
taking note of the afore-referred judgments, within a period of six months,
which this Court has no reason to believe the authorities would not address in
a just, fair and reasonable manner. Upon doing so, after notice and hearing
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other connected cases
offered to them and if found entitled, grant the benefit forthwith. Needless to
say, if the orders are adverse to their interest, the same shall contain reasons
and the petitioners shall be free to seek legal redress thereupon.
6. A copy of this order be placed on the other connected case files.
(AMAN CHAUDHARY)
JUDGE
18.11.2024
Hemant
Whether speaking : Yes/No
Whether reportable : Yes/No
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