Ram Niwas vs State Of Haryana And Ors
2024 Latest Caselaw 18751 P&H

Punjab-Haryana High Court

Ram Niwas vs State Of Haryana And Ors on 22 October, 2024

                 CWP-28606-2024                                                                        -1-


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 134                                                    CWP-28606-2024
                                                                        Date of Decision: 22.10.2024

                 Ram Niwas                                                              ...Petitioner(s)


                                                               Versus


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


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Sanjeev Kumar Bhar, Advocate for the petitioner


                 TRIBHUVAN DAHIYA, J. (Oral)

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

directing the respondents to release the excess amount of ₹1,41,760 deducted

from the gratuity along with interest; and also the amount of ₹29,396 along with

interest which the petitioner was forced to deposit due to wrong calculation by

the respondents.

2. Learned counsel for the petitioner submits that grievance raised

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

the petitioner will be satisfied in case respondent No.2 is directed to decide the

pending representation, dated 19.08.2024, Annexure P-16, in a specified period.

He also contends that the petitioner will make separate representation to the

respondents concerning his claim for removing anomaly in Grade Pay, and

liberty may be granted for the purpose.

3. Notice of motion.

authenticity of this order/judgment

4. Ms. Tanushree Gupta, DAG, Haryana, accepts notice and submits

that the pending representation shall be decided by respondent No.2

expeditiously.

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

is disposed of with a direction to respondent No.2/Director Secondary

Education, to consider and decide the pending representation, dated

19.08.2024, 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 petitioner is found entitled to the benefits claimed, the same shall be released

to him within a period of six weeks therefrom. Further, the petitioner shall be

at liberty to make a separate representation to the respondents concerning his

claim for the Grade Pay or any other related issue.

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

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

                                                                             (TRIBHUVAN DAHIYA)
                                                                                    JUDGE
                 22.10.2024
                 Payal
                                        Whether speaking/reasoned           Yes/No
                                        Whether reportable                  Yes/No







authenticity of this order/judgment