Prem Lata And Another vs State Of Haryana And Others
2024 Latest Caselaw 18750 P&H

Punjab-Haryana High Court

Prem Lata And Another vs State Of Haryana And Others on 22 October, 2024

                                      Neutral Citation No:=2024:PHHC:137775




            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
112
                                                      CWP-28555-2024 (O&M)
                                                      Date of decision: 22.10.2024
Prem Lata and Another
                                                                       ....Petitioners
                                Versus

State of Haryana and Others
                                                                     ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****
Present : Mr. Aman Nain, Advocate for
          Mr. Ravinder Malik (Ravi), Advocate for the petitioners
                                 *****
AMAN CHAUDHARY, J. (ORAL)

1. The claim of the petitioners is for grant of minimum pay scale, for

which, reliance is placed on the judgment passed by this Court in Sonia and

Others vs. State of Haryana and Others CWP-9648-2023, decided on

25.09.2024 along with other connected cases. In this regard, a representation dated

30.09.2024, Annexure P-14, has been submitted by them but the same has yet not

evoked any response. He thus, at this stage, on instructions from the petitioners,

prays that a direction be given to the respondents to decide the same in a time

bound manner.

2. Notice of motion.

3. 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.

4. In view of the above and without commenting on the merits of the

case, this petition is hereby disposed of with a direction to the respondents to

consider and decide the representation dated 30.09.2024, in accordance with law,

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Neutral Citation No:=2024:PHHC:137775

CWP-28555-2024 (O&M) -2-

expeditiously. Upon doing so, after notice and hearing 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.

                                                     (AMAN CHAUDHARY)
                                                           JUDGE
22.10.2024
M.Kamra

      Whether speaking/reasoned                  :      Yes / No
      Whether reportable                         :      Yes / No




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