Tajinder Singh Yadav vs State Of Haryana And Others
2024 Latest Caselaw 17233 P&H

Punjab-Haryana High Court

Tajinder Singh Yadav vs State Of Haryana And Others on 17 September, 2024

CWP-3281-2023 along with connected petitions

2024. PRHC 323868

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.247+256

1) CWP-3281-2023

Anand Kumar Joshi

State of Haryana and others

2) CWP-15408-2023

Tajinder Singh Yadav

State of Haryana and others

3) CWP-13195-2023

Jagdish Prasad

State of Haryana and others

4) CWP-5274-2023

Rajender Kumar

State of Haryana and others

5) CWP-22402-2023

Ram Avtar Yadav

State of Haryana and others

MANINDER

2024.09.19 17:51

I attest to the accuracy and
authenticity of this
order/judgment.

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Date of Decision: 17.09.2024

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CWP-3281-2023 along with connected petitions

2024. PRHC 323868

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Monu Sharma, Advocate for
Mr. Rohit Mittal, Advocate for the petitioners.

Mr. Krishan K. Chahal, Addl. A.G. Haryana.

3 2 2

TRIBHUVAN DAHTIYA, J. (ORAL)

These petitions have been filed inter alia seeking a writ of mandamus directing the respondent-Department to step up the petitioners' pay at par with their junior/respondent no.3.

2. Learned State counsel contends that pay of all the petitioners has been stepped up equivalent to that of their juniors, vide orders dated 27.08.2024 and 28.08.2024, passed separately in each of the cases.

3. In view thereof, all the petitions have been rendered

infructuous, and are disposed of as such.

4. A photocopy of this order be placed on connected files. (TRIBHUVAN DAHTYA) JUDGE 17.09.2024 Maninder Whether speaking/reasoned --_: Yes/No

Whether reportable : Yes/No