Punjab-Haryana High Court
Pranav Anshu And Others vs State Of Haryana And Others on 12 October, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 20557 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 20557 of 2012
Date of Decision : October 12, 2012
Pranav Anshu and others
.... PETITIONERS
Vs.
State of Haryana and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Harish Nain, Advocate,
for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioners, through this writ petition, are claiming the technical pay scale of ` 480-760 w.e.f. 01.02.1981, which was further revised to ` 1200-2040 w.e.f. 01.05.1990 as per the instructions dated 30.03.1982 (Annexure P-1) and 26.07.1991 (Annexure P-2).
It is contended that the claim of the petitioners is covered by the judgment passed by this Court in CWP No. 8055 of 1988 titled as Ram Swaroop and others vs. State of Haryana and others, decided on 07.12.2011 (Annexure P-6) as also the judgment passed by this Court in CWP No. 18754 of 1991 titled as Gurdev Singh and others vs. State of Haryana and others, decided on 18.01.2010 (Annexure P-7). Despite making various representations when nothing was heard from the respondents, petitioners served a legal CWP No. 20557 of 2012 2 notice dated 03.05.2012 (Annexure P-8) on the respondents but that also has not yielded any result leading to the filing of the present writ petition.
Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the General Manager, Haryana Roadways, Narnaul Depot, Narnaul-respondent No. 3 to consider and decide the legal notice dated 03.05.2012 (Annexure P-8) within some specified time.
Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the General Manager, Haryana Roadways, Narnaul Depot, Narnaul- respondent No. 3 to consider and decide the legal notice dated 03.05.2012 (Annexure P-8) 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 legal notice, the consequential benefits, if any, be released to them, in accordance with law, within a further period of two months. In case the claim of the petitioners is not to be accepted, a well-reasoned and detailed speaking order be passed and conveyed forthwith.
(AUGUSTINE GEORGE MASIH )
October 12, 2012 JUDGE
pj
CWP No. 20557 of 2012 3