Punjab-Haryana High Court
Sat Narain & Others vs State Of Haryana & Others on 8 October, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 19977 of 2012 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No. 19977 of 2012
Date of Decision:08.10.2012
Sat Narain & others
.........Petitioners
Versus
State of Haryana & others
............ Respondents
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CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. Parveen Bhardwaj, Advocate
for the petitioners.
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AUGUSTINE GEORGE MASIH, J.(ORAL)
Petitioners have approached this Court with a grievance that despite they have been granted the technical pay scale of Rs. 1200-2040 by the respondents as per the judgment passed by this Court in CWP No. 18754 of 1991 titled Gurdev Singh and others vs. State of Haryana and others, decided on 18.1.2010, petitioners have not been granted the arrears, which they are entitled to at least for 38 months preceding the date of the order vide which they were granted the benefit of fixation of pay and subsequent revision thereafter as per the judgment passed by this Court in the judgment passed by this Court in CWP No. 17808 of 2011 titled Ishwar Singh and others vs. State of Haryana and others, decided on 13.2.2012 (Annexure P-5). Claiming the said benefits the petitioners have submitted a representation dated 10.6.2012 (Annexure P-4) upon the respondents but till date no decision has been taken or conveyed to the petitioners.
It has further been contended that the claim of the petitioners is covered by the judgment passed by this Court in CWP No. 10074 of 2010 CWP No. 19977 of 2012 -2- titled Jai Paraksh and another vs. State of Haryana and others, decided on 26.5.2010.
In the light of the statement made by the counsel for the petitioners, the petition is disposed of with directions to the Superintending Engineer, Public Health Engineering Circle, Jind-respondent No.3 to consider and decide the representation dated 10.6.2012 (Annexure P-4) within a period of three months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith.
In case, the petitioners are held entitled to the claim made by them through their representation dated 10.6.2012 (Annexure P-4), the consequential benefits, if any, be released to them, in accordance with law, within a further period of one month. If the claim of the petitioners is not to be accepted, a well reasoned and speaking order be passed and conveyed.
08.10.2012 (AUGUSTINE GEORGE MASIH) 'sp' JUDGE