Punjab-Haryana High Court
Krishna Kumari vs State Of Haryana And Others on 14 January, 2021
CWP-857-2021 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
107 CWP-857-2021
Date of decision: 14.01.2021
Smt. Krishna Kumari
.....Petitioner
versus
State of Haryana and others
....Respondents
CORAM: Hon'ble Mr. Justice Girish Agnihotri
Present: Mr. Subhash Ahuja, Advocate for the petitioner.
Ms. Palika Monga, DAG, Haryana.
****
GIRISH AGNIHOTRI, J. (Oral)
The matter has been taken up through video-conferencing on account of restrictions due to outbreak of pandemic COVID-19.
Petitioner-Krishna Kumari, stated to be aged 54 years, has filed the present petition inter alia with a prayer for issuance of writ in the nature of mandamus directing the respondents to release 3rd ACP/Grade pay of Rs.6,000/- w.e.f. 04.03.2014 in view of the notification dated 04.03.2014 (Annexure P-13) and judgment of this Court dated 28.08.2019 (Annexure P-
14) with the further prayers as mentioned in the writ petition.
Notice of motion.
On asking of the Court, Ms. Palika Monga, DAG, Haryana, accepts notice on behalf of the State.
Learned counsel for the petitioner, based on the pleadings in the petition, submits that the petitioner had joined service in the respondent-
1 of 2 ::: Downloaded on - 15-01-2021 20:54:21 ::: CWP-857-2021 2 Department on 12.01.1990 as Science Mistress. Learned counsel submits that the petitioner has completed 24 years of service on 11.01.2014. Learned counsel further submits that for same/similar grievance, the petitioner had served a Demand Notice dated 12.10.2020 (Annexure P-12) upon the respondents.
Without commenting upon merits of the case, this Court deems it appropriate to dispose of the the present writ petition with a direction to the concerned authority i.e. Respondent No.2-Director Elementary Education, Haryana, to look into the grievance of the petitioner as stated in the Demand Notice dated 12.10.2020 and decide the same in accordance with law, as expeditiously as possible, preferably within three months from the date of receipt of copy of this order.
A copy of this order be sent to the Competent Authority, by the Registry through e-mail or any other mode, so as to enable the said authority to do the needful expeditiously.
Ordered accordingly.
(GIRISH AGNIHOTRI)
JUDGE
14.01.2021
anju rani
Whether speaking/ reasoned: Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 15-01-2021 20:54:22 :::