Vinod Kumar vs State Of Haryana And Anr
2024 Latest Caselaw 19213 P&H

Punjab-Haryana High Court

Vinod Kumar vs State Of Haryana And Anr on 23 October, 2024

                 CWP-28712-2024                                                                       -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 134                                                   CWP-28712-2024
                                                                       Date of Decision: 23.10.2024

                 Vinod Kumar                                                            ...Petitioner(s)


                                                              Versus


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


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Keshav Gupta, Advocate for the petitioner



                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed seeking a writ of mandamus directing

the respondents to grant the petitioner the benefit of notional pay fixation and

seniority by fixing his pay at par with the candidates given joining in the first

list and arrears of pay from the date of actual joining.

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 representation, dated 04.08.2024, Annexure P-4, in a specified period.

3. Notice of motion.

4. Mr. Krishan K. Chahal, Addl. AG, Haryana, accepts notice on

behalf of the respondents/State and submits that the pending representation

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 Secondary

Education, to consider and decide the pending representation, dated

04.08.2024, 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
                 23.10.2024
                 Payal
                                        Whether speaking/reasoned           Yes/No
                                        Whether reportable                  Yes/No







authenticity of this order/judgment