Punjab-Haryana High Court
Harpratap Singh vs State Of Punjab And Ors on 30 July, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-18592-2018 -1-
125
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-18592-2018
Date of decision-30.07.2018
Harpratap Singh ....Petitioner
Vs.
State of Punjab and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. P.K.Goklaney, Advocate for the petitioner.
***
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the respondents to grant revised pay scales recommended by various pay commissions and refix the salary of the petitioner in view of category-VI.
Learned counsel for the petitioner states that case of the petitioner is covered by a judgment passed by this Court in CWP-7001-2013 and other connected matters titled as "Daljeet Singh and others Vs. State of Punjab and others" decided on 26.04.2018 (Annexure P-11). Further he states that at this stage he would be satisfied, if a direction is issued to respondent No.1-Secretary, Department of Water Supply & Sanitation, Mini Secretariat Punjab, Chandigarh to consider and decide the legal notice dated 23.12.2011 (Annexure P-10) in the light of Annexure P-11.
Heard.
1 of 2 ::: Downloaded on - 12-08-2018 09:59:48 ::: CWP-18592-2018 -2- In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.1- Secretary, Department of Water Supply & Sanitation, Mini Secretariat Punjab, Chandigarh to consider and decide the legal notice dated 23.12.2011 (Annexure P-10) in the light of Annexure P-11 within six weeks from the receipt of the certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioner is admissible to him, in such eventuality, the consequential relief be allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible to him or made out, in that case, a speaking order be passed in the matter.
(JITENDRA CHAUHAN)
JUDGE
30.07.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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