Mohinder Kumar And Others vs State Of Haryana And Others
2024 Latest Caselaw 16347 P&H

Punjab-Haryana High Court

Mohinder Kumar And Others vs State Of Haryana And Others on 5 September, 2024

                                       Neutral Citation No:=2024:PHHC:115892




             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
201+202
                                                       CWP-2253-2005 (O&M)
                                                       Date of decision: 05.09.2024

Sandesh Kumar and Another
                                                                         ....Petitioners
                                 Versus

State of Haryana and Others
                                                                       ...Respondents

                                                     CWP-17737-2005 (O&M)

Mohinder Kumar and Others
                                                                         ....Petitioners
                                 Versus

State of Haryana and Others
                                                                       ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Kanwar Abhay Singh and Mr. Govind Rana, Advocates
          for the petitioners

       Ms. Vibha Tewari, AAG Haryana
                             *****
AMAN CHAUDHARY, J. (ORAL)

1. These cases involve similar issues and therefore, are being disposed

of together by this common judgment.

2. The challenge made in the present petitions is to the orders, whereby

the pay of the petitioners was reduced by one increment and recovery was being

effected as also to direct the respondents to fix the pay of the petitioner as per Rule

15 of the A.C.P. Rules, 1998.

3. Learned State counsel on instructions from Sunil Kumar Yadav,

S.S.S. and Hans Kumar, Clerk submits that the relief claimed in the present

petitions stand granted and the recovery was not effected, in view of the interim

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Neutral Citation No:=2024:PHHC:115892

CWP-2253-2005 (O&M) CWP-17737-2005 (O&M) -2-

order passed by the Division Bench of this Court dated 06.05.2005. Thus the

present petitions be disposed of as having been rendered infructuous.

4. Ordered accordingly. However, liberty is granted to the petitioners to

review it, in case, any grievance still subsists.

5. A photocopy of this order be placed on the file of connected case.

(AMAN CHAUDHARY) JUDGE 05.09.2024 M.Kamra

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

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