Punjab-Haryana High Court
Rajender Singh Hooda And Ors vs State Of Haryana And Anr on 27 September, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No. 24788-2018 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 24788-2018
Date of decision : 27.09.2018
Rajender Singh Hooda and others ...Petitioners
versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Anurag Goyal, Advocate
for the petitioners.
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RITU BAHRI , J. (Oral)
The petitioners are seeking issuance of writ in the nature of mandamus directing the respondents to grant benefit of selection grade to them w.e.f 01.01.1996 instead of 01.08.2000.
Issue notice of motion.
On asking of the Court, Mr. Hitesh Pandit, Addl.A.G, Haryana accepts notice on behalf of the State. Learned counsel for the petitioner is directed to supply copy of the petition to the learned State counsel by today itself.
Learned counsel submits that this controversy has already been decided by this Court in CWP No. 8082-2001 titled as R.K. Verma and others vs. State of Haryana and another, decided on 01.12.2010. This judgment was further upheld in LPA NO. 851-2012 titled as State of haryana and another vs. R.K. Verma and others, decided on 31.10.2012 In this regard, the petitioners had given a legal notice dated 1 of 2 ::: Downloaded on - 06-10-2018 23:31:24 ::: CWP No. 24788-2018 -2- 13.04.2018 (Annexure P-10) but no action has been taken till date.
Without expressing any opinion on the merits of the case, instant petition is disposed of with a direction to respondents decide the legal notice dated 13.04.2018 (Annexure P-10) and pass appropriate orders in accordance with law. This exercise shall be completed within a period of four months from the date of receipt of certified copy of this order.
(RITU BAHRI)
JUDGE
27.09.2018
G Arora
Whether speaking/reasoned Yes
Whether reportable No
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