Punjab-Haryana High Court
Mangal Sain & Others vs State Of Haryana & Others --Respondents on 14 May, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No.10293 of 2013 (O&M)
Date of Decision: 14.5.2013
Mangal Sain & others --Petitioners
Versus
State of Haryana & others --Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Deepak Arora, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA.J The petitioners had earlier approached this Court in terms of filing CWP No. 21729 of 2012 seeking directions to the respondent- authorities for the grant of benefit of A.C.P Scales. In the light of order dated 2.11.2012 passed by this Court the petition was dismissed as withdrawn in terms of granting liberty to the petitioners to file a detailed representation to the State Transport Commissioner, Haryana to raise the same very claim.
Learned counsel appearing for the petitioners would submit that on 6.12.2012 vide Annexure P-25 the writ petition itself had been forwarded to the State Transport Commissioner, Haryana with a request that the same may be treated as a representation and a final decision as regards the claim for A.C.P Grades be taken thereupon. Grievance raised in the present writ petition is that till date no final order has been passed.
Taking notice of such peculiar facts, I deem it appropriate to issue directions to the State Transport Commissioner, Haryana to treat the instant writ petition itself as a representation and to take a decision thereupon as regards the claim of the petitioners for A.C.P benefit strictly in CWP No.10293 of 2013 (O&M) -2- accordance with law and in the light of A.C.P Rules by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 14.5.2013 lucky