Char Singh vs State Of Haryana And Another on 10 January, 2019

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Punjab-Haryana High Court

Char Singh vs State Of Haryana And Another on 10 January, 2019

Bench: Harsimran Singh Sethi

CWP-272-2019                                                    -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH


                                 CWP-272-2019
                                 Date of decision: - 10.01.2019
Char Singh
                                                                      ....Petitioner
                                   Versus

State of Haryana and another
                                                                 .....Respondents


CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:-     Mr. Gourav Jain, Advocate
              for the petitioner.

                          ****

HARSIMRAN SINGH SETHI, J. (ORAL)

In the present writ petition, the claim of the petitioner for counting the service which he had rendered in different departments from 29.07.1988 to 08.05.1993 as Basic Foundation Course Instructor and from 12.05.1993 to 23.11.1996 as JE in the Haryana State Electricity Board as a qualifying service for computing the pensionary benefits.

Counsel for the petitioner states that under the instructions issued by the Government of Haryana, the respondents are bound to compute the said period into qualifying service which they have failed to do so.

Counsel for the petitioner further states that for the relief which has been sought in the present writ petition, the petitioner has submitted a representation dated 10.10.2018 (Annexure P-9), which is still pending consideration with the respondents and the petitioner will be 1 of 2 ::: Downloaded on - 20-01-2019 11:31:24 ::: CWP-272-2019 -2- satisfied, at this stage, in case a time bound direction is issued to the respondents to decide the said representation.

In view of the request made, without expressing any opinion on the merits of the case and the claim being made by the petitioner, the respondents are directed to decide the representation dated 10.10.2018 (Annexure P-9) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order. In case after the decision, it is found that the petitioner is entitled for any monetary benefit, the same shall also be released to him within a period of next three months.

Present writ petition stands disposed of.



                                    ( HARSIMRAN SINGH SETHI )
January 10, 2019                             JUDGE
naresh.k

            Whether reasoned/speaking?               Yes
            Whether reportable?                      No




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