Punjab-Haryana High Court
Puran Chand And Others vs Haryana Urban Development Authority ... on 19 December, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No.25355 of 2012
Date of decision: 19th December, 2012
Puran Chand and others
Petitioners
Versus
Haryana Urban Development Authority and another
Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
Present: Mr. Deepak Sonak, Advocate for the petitioners.
RAKESH KUMAR GARG, J. (ORAL)
Petitioners are the employees of respondent-Department. They have filed the instant writ petition for issuance of a writ in the nature of mandamus directing the respondents to grant them the technical scale of ` 1200-2040 along with all consequential benefits and arrears.
At the outset, learned counsel for the petitioners has stated that the petitioners have also served a legal notice dated 04.10.2012 (Annexure P-6) upon the respondents raising their grievances and the said legal notice has not been decided till date by the respondents.
Keeping in view the facts and circumstances of the case, the respondents are directed to decide the legal notice dated 04.10.2012 (Annexure P-6) of the petitioners in accordance with law within three months from the date of receipt of a certified copy of this order.
Disposed of.
(RAKESH KUMAR GARG) JUDGE December 19, 2012 rps