Yogesh Chander vs State Of Haryana And Another
2024 Latest Caselaw 19207 P&H

Punjab-Haryana High Court

Yogesh Chander vs State Of Haryana And Another on 23 October, 2024

                 CWP-28663-2024                                                                        -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 131                                                    CWP-28663-2024
                                                                        Date of Decision: 23.10.2024

                 Yogesh Chander                                                          ...Petitioner(s)


                                                               Versus


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


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Ranjit Saini, Advocate for the petitioner

                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed seeking a writ of mandamus directing

the respondents to consider the qualifying service rendered by the petitioner for

the purpose of pension from the date of his appointment and not from the date

of his contribution of provident fund and to pay the revised pension and arrears

along with interest.

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 09.09.2024, Annexure P-3, in a specified period.

3. Notice of motion.

4. Ms. Tanushree Gupta, DAG, Haryana, accepts notice on behalf of

the respondents/State and submits that the pending legal notice, dated

09.09.2024, will be decided by the second respondent-Director Higher

authenticity of this order/judgment

Education, by passing a speaking/reasoned order in accordance with law within

a period of three months.

5. In view of the statement made, learned counsel for the petitioner

has no objection to the petition being disposed of in terms thereof.

6. Ordered accordingly.

                                                                           (TRIBHUVAN DAHIYA)
                                                                                  JUDGE
                 23.10.2024
                 Payal
                                        Whether speaking/reasoned         Yes/No
                                        Whether reportable                Yes/No







authenticity of this order/judgment