Punjab-Haryana High Court
Rama Vashistha vs State Of Haryana And Others on 30 May, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-11970-2022 -1-
154
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CWP-11970-2022
Date of Decision: 30.05.2022
Rama Vashistha
..... Petitioner
Versus
State of Haryana and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Anil Kumar Sharma, Advocate,
for the petitioner.
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HARSIMRAN SINGH SETHI J. (ORAL)
Learned counsel for the petitioner argues that the petitioner is entitled for the grant of benefit of selection grade of Rs.7,500/- to 12,000/-, w.e.f. 01.01.1996, keeping in view the judgment passed by a co-ordinate Bench of this Court in CWP-9347-2016, titled as "Jagat Singh Yadav Vs. State of Haryana and others", decided on 20.02.2017.
Learned counsel for the petitioner submits that though the present petitioner is similarly situated as the petitioner in Jagat Singh's case (supra), but he has not been granted the benefit of the said judgment by the respondents and that too without any valid justification.
Learned counsel for the petitioner further submits that the same grievance has also been raised by the petitioner before the respondents by serving legal notice dated 04.02.2022 (Annexure P-17), which is still pending consideration with the authorities concerned and the petitioner will be satisfied at this stage, in case a time bound direction is given to respondent No.2 to decide the legal notice dated 04.02.2022, by passing an 1 of 2 ::: Downloaded on - 01-06-2022 22:12:56 ::: CWP-11970-2022 -2- appropriate speaking order.
Notice of motion.
Mr. Raman Kumar Sharma, Additional A.G., Haryana, keeping in view the advance service of the copy of petition, accepts notice on behalf of the State and raises no objection, in case prayer made hereinbefore on behalf of the petitioner for deciding the legal notice dated 04.02.2022 (Annexure P-17) in a time bound manner is accepted.
Keeping in view the facts and circumstances of this case and without going into merits of the claim as raised by the petitioner in the present case as well as in the legal notice dated 04.02.2022 (Annexure P-
17), this petition is disposed of with a direction to the respondent No.2 to pass an appropriate speaking order on the legal notice dated 04.02.2022 (Annexure P-17), filed by the petitioner, within a period of eight weeks from the date of receipt of the copy of this order.
30.05.2022 (HARSIMRAN SINGH SETHI)
Apurva JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
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