Jitender Kumar vs State Of Haryana And Ors
2024 Latest Caselaw 18758 P&H

Punjab-Haryana High Court

Jitender Kumar vs State Of Haryana And Ors on 22 October, 2024

                 CWP-28466-2024                                                                       -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 126                                                   CWP-28466-2024
                                                                       Date of Decision: 22.10.2024

                 Jitender Kumar                                                       ...Petitioner(s)


                                                              Versus


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


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Ravinder Malik, Advocate for the petitioner


                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed seeking a writ of mandamus directing

the respondents to fix the petitioner's pay and grant benefit of increment,

financial upgradation including assured career progression under ACP Rules,

2016, and release the benefit along with interest at the rate of eighteen per cent

per annum from due date till actual payment.

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 legal notice, dated 10.07.2024, Annexure P-14, in a specified period.

3. Notice of motion.

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

that the pending legal notice shall be decided by respondent No.2 expeditiously.

authenticity of this order/judgment

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

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

Education, to consider and decide the pending legal notice, dated 10.07.2024,

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.

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