Hans Raj And Others vs State Of Haryana And Others
2024 Latest Caselaw 17452 P&H

Punjab-Haryana High Court

Hans Raj And Others vs State Of Haryana And Others on 19 September, 2024

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 113
                                                                  Civil Writ Petition No.23153 of 2024
                                                                  Date of Decision: September 19, 2024
                       Hans Raj & others
                                                                                     ..... PETITIONER(S)
                                                            VERSUS
                       State of Haryana & others
                                                                                   ..... RESPONDENT(S)

                       CORAM:           HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                       PRESENT: -       Mr. Ravi Verma, Advocate, for the petitioners.

                                        Ms. Tanushree Gupta, Deputy Advocate General, Haryana.

                        Tribhuvan Dahiya, J (Oral)

The petition has been filed, inter alia, seeking a writ of

mandamus directing the respondents to re-fix/revise the petitioners' pension by

granting them annual increment for the service period of six months or more

rendered by them prior to retirement.

2. Learned State counsel, appearing on advance notice, contends

that SLPs filed by the State against the Division Bench judgment in Suresh

Kumar Singla case is pending before the Supreme Court, wherein interim

directions have also been issued not to proceed with the contempt proceedings.

3. In this view of the matter, the petition is disposed of with liberty

to the petitioners file a fresh one on the same cause of action after decision of the

pending SLPs in case the cause survives to them.

                                                                           (Tribhuvan Dahiya)
                                                                                 Judge
                       September 19, 2024
                       avin



                       Whether Speaking/ Reasoned:                             Yes/ No
                       Whether Reportable:                                     Yes/ No