Punjab-Haryana High Court
Raghbeer Singh And Ors vs State Of Haryana And Anr on 26 April, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
CWP No.10285 OF 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.10285 OF 2018
DECIDED ON: APRIL 26, 2018
RAGHBEER SINGH AND OTHERS .....PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER .....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. B.K.Bagri, Advocate,
for the petitioners.
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JASPAL SINGH, J Through instant petition preferred under Article 226/227 of the Constitution of India, petitioners have sought issuance of a writ in the nature of mandamus, directing the respondents to extend the benefit of refixation of pay after including benefits of adhoc relief cut as on 01.04.1979 in terms of judgment dated 27.07.2000 passed in CWP No.16084 of 1997, CWP No. 13300 of 1990 and CWP No.13342 of 1990 decided on 19.12.1990 and SLP filed by respondent-State of Haryana, which has already dismissed on 07.12.1995 and 08.12.2015.
2. At the very outset, learned counsel for the petitioners submits that though legal notices dated 06.02.2018 and 15.03.2018 (Annexures P-14 and P-15) were duly served upon the respondents but till date no conscious decision has been taken. He further submits that petitioners feel satisfied in case direction 1 of 2 ::: Downloaded on - 05-05-2018 23:26:08 ::: CWP No.10285 OF 2018 --2--
is issued to respondent No.2 to decide aforesaid legal notices, within some prescribed period.
3. Without expressing any opinion on the merits of the case, the instant petition is disposed of with the direction to respondent No.2-The Director, Secondary Education, Haryana, Siksha Sadan, Sector 5, Panchkula to look into the grievances unfolded by the petitioners in legal notices dated 06.02.2018 and 15.03.2018 (Annexures P-14 and P-15) and to decide the same as per Rules and in the light of judgment passed by this Court in CWP No. 16084 of 1997, captioned as "Dharam Pal Singh v. State of Haryana and ors", decided on 27.07.2000, CWP No. 13300 of 1990 and CWP No. 13342 of 1990, decided on 19.12.1990, within a period of 3 months from the date of receipt of certified copy of this order.
4. However, if the petitioners still feel aggrieved against any of the order(s) passed by the concerned authority, they shall be at liberty to have recourse to the other remedies available to them as well as to approach this Court.
APRIL 26, 2018 (JASPAL SINGH)
sonika JUDGE
Whether speaking/reasoned Yes
Whether reportable Yes/No
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