Ranbir Singh Rohilla And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 19023 P&H

Punjab-Haryana High Court

Ranbir Singh Rohilla And Ors vs State Of Haryana And Ors on 28 October, 2024

                                            Neutral Citation No:=2024:PHHC:141268




                                   1

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

135                                                              CWP-29317-2024
                                                       Date of Decision: 28.10.2024

Ranbir Singh Rohilla and others                            ........Petitioners


                                       Versus

State of Haryana and others                                .........Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:      Mr. Sandeep Kotla, Advocate, for the petitioners.

              Mr. Krishan K. Chahal, Additional Advocate General, Haryana.

       ****
TRIBHUVAN DAHIYA , J. (ORAL)

The petition has been filed inter alia seeking a direction to the respondents to re-fix the petitioners' pension by granting them annual increment in the last year of retirement, alongwith all consequential benefits.

2. Learned State counsel, appearing on advance notice, contends that the Division Bench judgments of this Court granting benefit of one annual increment on completion of six months or more of service in the last year of retirement, have been stayed by the Supreme Court in pending SLPs filed by the State.

3. In this situation, learned counsel for the petitioners seeks permission to withdraw the petition with liberty to file a fresh one after decision of the said SLPs in case the cause survives to them.

4. Permitted to do so.

5. Petition stands dismissed as withdrawn with liberty prayed for.

(TRIBHUVAN DAHIYA) JUDGE 28.10.2024 anil Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

1 of 1