Mohinder Singh And Others vs State Of Haryana And Another
2024 Latest Caselaw 20854 P&H

Punjab-Haryana High Court

Mohinder Singh And Others vs State Of Haryana And Another on 22 November, 2024

CWP No.29526 of 2024 along with connected petition 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

Sr. No.111 Date of Decision: 22.11.2024

1) CWP No.29526 of 2024

Mohinder Singh and others .... Petitioners
Versus

State of Haryana and another ... Respondents

2) CWP No.29668 of 2024

Suresh Kumar and others .... Petitioners

Versus

State of Haryana and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Vikram Sheoran, Advocate for the petitioners.

Ms. Tanushree Gupta, DAG, Haryana.

TRIBHUVAN DAHIYA, J. (ORAL)

These petitions have been filed inter alia seeking a direction to the respondents to re-fix the petitioners' pension by granting them annual increment in the last year of retirement, along with all consequential benefits.

2. Learned State counsel, appearing on advance notice, contends that the Division Bench judgments of this Court granting benefit of one annual increment on completion of six months or more of service in the last year of retirement, have been stayed by the Supreme Court in pending SLPs filed by the

State.

CWP No.29526 of 2024 along with connected petition

3. In this situation, learned counsel for the petitioners seeks permission to withdraw the petitions with liberty to file fresh ones after decision of the said

SLPs in case the cause survives to them.

4. Permitted to do so.

5. Petitions stand dismissed as withdrawn with liberty prayed for.

6. A photocopy of this order be placed on connected file. (TRIBHUVAN DAHTYA) JUDGE 22.11.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No