Rajender Kumar And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 19276 P&H

Punjab-Haryana High Court

Rajender Kumar And Ors vs State Of Haryana And Ors on 19 October, 2024

2024.10.19 17:07

2024: HH: 12660

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.113 CWP-28200-2024
Date of Decision: 19.10.2024
Rajender Kumar and others .... Petitioners
Versus
State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Sanjeev Kumar Bhar, Advocate for the petitioners.

Ms. Tanushree Gupta, DAG, 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, along with 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 Petition stands dismissed as withdrawn with liberty prayed for.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 DAHTYA) JUDGE 19.10.2024 Maninder Whether speaking/reasoned : Yes/No

I attest to the accuracy and Whether reportable : Yes/No

authenticity of this order/judgment.