Punjab-Haryana High Court
Ravi Kumar & Others vs State Of Haryana And Others on 16 October, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 20867 of 2012 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No. 20867 of 2012
Date of Decision: 16.10.2012
Ravi Kumar & others
.........Petitioners
Versus
State of Haryana and others
............ Respondents
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CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. Deepak Sabherwal, Advocate
for the petitioners.
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AUGUSTINE GEORGE MASIH, J.(ORAL)
Petitioners are non-ITI holders/under Matric/ITI, but are working on technical posts through this writ petition are claiming the benefit which they are entitled to in the light of the judgment passed by this Court in CWP No. 18754 of 1991 titled as Gurdev Singh and others Versus State of Haryana and others, along with a bunch of writ petitions decided on 18.1.2010 (Annexure-P-4). Claiming the benefit, petitioners have made representation dated 01.03.2012 (Annexure P-3) but no decision thereon has been conveyed to the petitioners till date.
Counsel for the petitioners submits that liberty may be granted to the petitioners to make a detailed representation referring therein their claim along with the judgment of this Court as well as of the Supreme Court which cover their claim and some time may be fixed for disposal of the same.
CWP No. 20867 of 2012 -2-
Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with liberty to the petitioners to file a detailed representation within a period of two weeks from today.
If such a representation is made by the petitioners, the same shall be considered and decided by the General Manager, Haryana Roadways, Charkhi Dadri-respondent No. 4 within a period of three months from the date of receipt of such representation. The decision so taken be conveyed to the petitioners forthwith.
In case the petitioners are held entitled to the claim made by them in their representation, the same shall be granted/disbursed to them within a further period of two months. If the claim as projected by the petitioners through their representation is rejected, then a speaking and well reasoned order be passed by the respondents and the same be conveyed to the petitioners forthwith.
16.10.2012 (AUGUSTINE GEORGE MASIH) 'sp' JUDGE