Krishan Kumar vs State Of Haryana And Ors
2024 Latest Caselaw 18763 P&H

Punjab-Haryana High Court

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

                                       Neutral Citation No:=2024:PHHC:138098


CWP-17563 of 2013                 1



              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

1053                                            CWP-17563 of 2013
                                                Date of Decision:22.10.2024
Krishan Kumar
                                                                   ....Petitioner(s)
                                       Versus
State of Haryana and others

                                                                .....Respondent(s)

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:      Mr. Subhash Ahuja, Advocate,
              for the petitioner.

              Mr. Tapan Kumar, DAG, Haryana

       ****
AMAN CHAUDHARY, J. (Oral)

1. Prayer made in the present petition is for refixation of the pay of

the petitioner by adding benefit of one increment each on his promotion to the

posts of Assistant Painter as well as Painter in terms of the Notification dated

04.03.2014.

2. Learned counsel has produced a copy of order dated 04.03.2014,

wherein the grade pay has been fixed at Rs.4200/- instead of Rs.3600/- during

the pendency of the present petition, however the benefits under the said

notification have not been extended to the petitioner. He relies on the

judgment passed by this Court in Hans Raj vs. State of Haryana and

others, CWP-8824-2013, decided on 12.09.2023, wherein permission was

granted to a similarly situated employee, who belongs to the same depot as

that of petitioner, to file a representation and prays that he would be satisfied,

in case a time bound direction is given to the respondents to consider his

claim, keeping in view the aforesaid judgment.

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Neutral Citation No:=2024:PHHC:138098

3. Learned State counsel has no objection to the limited prayer

made and submits that in case the petitioner files a representation claiming

the benefit under the aforesaid notification, his claim shall be considered.

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

the case, this petition is hereby disposed of with a direction that in case the

petitioner submits a representation within 4 weeks, the same be decided

expeditiously, in accordance with law, taking note of the afore-referred

judgment, 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 offered to him and if found entitled, grant the benefit forthwith.

Needless to say, if the orders are adverse to his interest, the same shall contain

reasons and the petitioner shall be free to seek legal redress thereupon.

                                                    (AMAN CHAUDHARY)
                                                         JUDGE
October 22, 2024
Hemant
                   Whether speaking                  :         Yes/No
                   Whether reportable                :         Yes/No




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