Sunhera Singh,Dsp And Ors vs State Of Haryana And Ors on 10 December, 2018

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Punjab-Haryana High Court

Sunhera Singh,Dsp And Ors vs State Of Haryana And Ors on 10 December, 2018

Bench: Harsimran Singh Sethi

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH.


(126)                             CWP-31188-2018
                                  Date of Decision: December 10, 2018


Sunhera Singh, DSP and others                                 ..Petitioners

                                  Versus

State of Haryana and others                                    ..Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Sat Narain Yadav, Advocate, for the petitioners.

HARSIMRAN SINGH SETHI, J.(ORAL)

Present writ petition has been filed by the petitioners claiming the re-fixation of their pay in view of the orders of this Court passed in CWP No.5563-A of 1989 and CWP No.16084 of 1997 which were upheld by the Hon'ble Supreme Court, vide order dated 08.12.2015 (Annexure P-5).

Petitioners claim that they are similarly situated with those who have been granted the relief by this Court but the same has not been granted to them only on the ground that they have not approached this Court and were not the petitioners in above mentioned writ petitions. Counsel for the petitioners states that the petitioners will be satisfied, at this stage, in case, a time bound direction is given to the respondents to decide the representation dated 10.06.2017 (Annexure P-7).

Keeping in view the request made and without expressing any opinion on the merits of the case and entitlement of the petitioners in respect of the claim made in the writ petition/representation, the respondents are directed to decide the representation dated 10.06.2017 (Annexure P-7) within a period of three months from the date of receipt of a certified copy of this order. In case it is found that the petitioners are entitled for any 1 of 2 ::: Downloaded on - 06-01-2019 00:23:31 ::: CWP-31188-2018 -2- monetary relief, the same shall also be released to them within a period of next three months.

Present writ petition stands disposed of.




                                              (HARSIMRAN SINGH SETHI)
December 10, 2018                                    JUDGE
harsha


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




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