Bhagwan Dass Etc vs State Of Haryana Etc
2024 Latest Caselaw 18907 P&H

Punjab-Haryana High Court

Bhagwan Dass Etc vs State Of Haryana Etc on 25 October, 2024

                                       Neutral Citation No:=2024:PHHC:140832




CWP-5112-2000                                               -1-



203

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH


                                         CWP-5112-2000
                                         Date of Decision: 25.10.2024


BHAGWAN DASS AND OTHERS

                                                     ..... PETITIONERS
                                   VERSUS

STATE OF HARYANA AND OTHERS

                                                     ....RESPONDENTS


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA



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

             Mr. Harish Rathee, Sr. DAG, Haryana.



TRIBHUVAN DAHIYA, J. (ORAL)

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

mandamus directing the respondents to grant pay scale of ₹1640-2900,

instead of ₹1600-2660, on completion of ten years of regular satisfactory

service; and pay scale of ₹2000-3200, instead of ₹1640-2900, on completion

of twenty years of regular satisfactory service.

2. At the very outset, learned counsel for the petitioners contends

that on similar facts this Court vide order dated 09.01.2014 passed in

CWP-6482-1999 titled Bimla Devi and Others v. State of Haryana and

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Neutral Citation No:=2024:PHHC:140832

Others, while disposing of a batch of petitions directed the respondents to

consider and decide the petitioners' case in light of judgment passed by the

Division Bench in Ranbir Singh and Others v. State of Haryana and Others,

1997 (2) RSJ 440. The petitioners will be satisfied in case the same

direction is issued in the instant case as well.

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

4. Accordingly, the petition is disposed of in terms of Ranbir

Singh's case (supra) by directing, if a fresh representation is made within a

period of six weeks from today, the same shall be considered and decided by

the respondents keeping in mind the judgment passed by the Division Bench

of this Court in Ranbir Singh's case (supra) within a period of three months.

Decision, so taken, be conveyed to the petitioners. In case the claim of the

petitioners is accepted, the consequential benefits, if any, be released to them

within a further period of one month.

5. Pending miscellaneous application(s), if any, shall also stand(s)

disposed of.

                                                     (TRIBHUVAN DAHIYA)
25.10.2024                                               JUDGE
Seema
               Whether speaking/reasoned    Yes/No
               Whether reportable           Yes/No




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