Prikshit vs State Of Haryana And Ors
2025 Latest Caselaw 1073 P&H

Punjab-Haryana High Court

Prikshit vs State Of Haryana And Ors on 18 January, 2025

                                      Neutral Citation No:=2025:PHHC:007100


CWP-1232-2025                    1




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

111
                                                                 CWP-1232-2025
                                                      Date of Decision: 18.01.2025


Prikshit and others                                                ......Petitioner(s)

                                         Versus


State of Haryana and others                                        ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     Mr. Abhishek Dhull, Advocate,
             for the petitioners.

             Mr. Rajni Gupta, Addl. A.G., Haryana.

                      ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227 of the

Constitution of India is seeking direction to respondent to release differential

amount of wages in view of judgment dated 08.02.2024 passed by this Court in

Saurabh Kaushik and others vs. Dakshin Haryana Bijli Vitran Nigam, Hisar

and others, CWP-2244-2017. The petitioners are claiming that respondent has

reduced their pay like petitioners in CWP-2244-2017. This Court vide judgment

dated 08.02.2024 passed in CWP-2244-2017 has settled the issue.

2. Notice of motion.

3. Ms. Rajni Gupta, Addl. A.G., Haryana, who on advance notice is

present in Court, accepts notice on behalf of respondent and waives service.

4. With consent of learned counsel for the parties, the case is taken up

for final disposal.

5. Ms. Rajni Gupta submits that matter is under consideration and 1 of 2

Neutral Citation No:=2025:PHHC:007100

grievance of the petitioner would be addressed within 8 weeks from today.

6. Mr. Dhull agrees to the aforesaid arrangement.

7. In the wake of statement of both sides, writ petition stands disposed

of.

18.01.2025                                              (JAGMOHAN BANSAL)
shivani                                                       JUDGE

Whether reasoned/speaking                     Yes
Whether reportable                            No




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