Shree Krishan Jindal vs State Of Haryana And Others on 7 January, 2022

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Punjab-Haryana High Court

Shree Krishan Jindal vs State Of Haryana And Others on 7 January, 2022

Bench: Rajbir Sehrawat

121         IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                          (In virtual Court)

                                                 CWP No.165 of 2022 (O&M)
                                                 Date of Decision: 07.01.2022

SHREE KRISHAN JINDAL

                                                                   .....Petitioner
                                        Versus

STATE OF HARYANA AND OTHERS

                                                              ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:    Mr. Raman B.Garg, Advocate and
            Ms. Gitanjali Chhabra, Advocate,
            for the petitioner.

RAJBIR SEHRAWAT, J. (ORAL)

This is a petition filed under Articles 226/227 of the Constitution of India seeking issuance of a writ of mandamus directing the respondents to revise the pension of the petitioner as per the policy instructions dated 27.05.2019 and 19.02.2020 (Annexures P-5 & P-6) as depicted in the fixation of revised pension (Annexure P-9) w.e.f. 01.01.2006 with consequential increase in additional pension of the aforesaid revised basic pension in terms of Rule 8 of the Haryana Civil Services (Revise Pension) Part-I Rules, 2017 as well as consequential increase in other benefits i.e. dearness relief etc. along with arrears with interest @ 12% per annum.

At the outset, counsel for the petitioner submits that, at this stage, the petitioner would be satisfied if the respondents take a conscious decision on the legal notice of the petitioner dated 19.10.2021 (Annexure P-

10) and pass a speaking order thereon, within a time bound frame.




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 CWP No.165 of 2022 (O&M)                                         --2--

              Notice of motion.

Mr. Harish Rathee, Deputy Advocate General, Haryana accepts notice on behalf of respondent Nos.1 to 3. Even counsel for respondent Nos.1 to 3 is not averse to the expeditious disposal of the claim of the petitioner.

In view of the above, the present petition is disposed of with a direction to respondent No.3 to decide the legal notice of the petitioner dated 19.10.2021 (Annexure P-10) and take a conscious decision thereon by passing a speaking order; within a period of three months from the date of receipt of the certified copy of this order.

It is further ordered that if the petitioner is found entitled to any pecuniary benefits upon such a conscious decision; then the said pecuniary benefits shall also be released to the petitioner within a further period of three months; from the date of such conscious decision of the authorities.





                                                     (RAJBIR SEHRAWAT)
                                                          JUDGE
07.01.2022
sandeep

                     Whether Speaking/Reasoned   :      Yes/No

                     Whether Reportable          :      Yes/No




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Punjab-Haryana High Court