Raghbir Singh vs State Of Haryana And Others
2025 Latest Caselaw 6370 P&H

Punjab-Haryana High Court

Raghbir Singh vs State Of Haryana And Others on 16 December, 2025

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

132


              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                                  CWP-37615-2025
                                                  DECIDED ON: 16.12.2025


RAGHBIR SINGH
                                                               .....PETITIONER(S)

                                         VERSUS

STATE OF HARYANA AND OTHERS
                                                                .....RESPONDENT(S)


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:      None

SANDEEP MOUDGIL, J (ORAL)

The Punjab & Haryana High Court Bar Association, Chandigarh has

unanimously decided to abstain from work today, i.e., 16.12.2025, accordingly,

learned counsel is not available to assist the Court.

1. The jurisdiction of this Court has been invoked under Article 226/227

of Constitution of India for issuance of writin nature of Mandamus, respondent

department to decide the representation dated 03.04.2025 as (Annexure P-9) &

legal notice dated on 25.06.2025 as (Annexure P-10) regarding consequential

service benefits along with arrears with interest w.e.f 1.10.2003 to

till dated 2014. As per relying upon judgment passed by this Hon'ble High Court,

in Civil Writ Petition no. 16351 of 2012 titled as Bhim Sain and others Vs State

of Haryana and others vide order dated on 30.07.2015 as (Annexure

P-5) thereafter, implement order/letter Endst 965-906 dated on 14.02.2025 as

(Annexure P-6) paid the arrears along with 6%interest whereas, the much junior

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employee namely Birbhan, Ramesh, Rajesh etc. had already granted all

consequential service benefits along with 6% interest in Civil Writ Petition

no. 14310 of 2019 titled as Birbhan and others V/s State of Haryana and others"

vide order dated 27.02.2020 as (Annexure P-7) thereafter in LPA No. 588 OF 2020

titled as "State of Harvana and others V/s Birbhan and others" vide order dated

29.08.2022 granted all consequential service benefits by Division Bench, as

(Annexure P-8) in the interest of justice.

2. After going through the pleadings as well as without adverting to the

merits of the case, the respondent No. 2 - Director General, Department of Animal

Husbandry and Dairying, is directed to decide the representation dated 03.04.2025

(Annexure P-9) and legal notice dated 25.06.2025 (Annexure P-10), after

providing opportunity of hearing to the petitioner and by passing a speaking order

within a period of eight weeks from today, and a copy of the said speaking order

shall be supplied to the petitioner within one week thereafter.

3. The petition in the aforesaid terms stands disposed off.

                                               (SANDEEP MOUDGIL)
16.12.2025                                           JUDGE
Meenu


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




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