Punjab-Haryana High Court
Rattan Singh vs State Of Haryana & Ors on 23 December, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.17590 of 2014
Date of decision:23.12.2014
Rattan Singh ... Petitioner
Vs.
State of Haryana & others ... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Vimal Singh, Advocate for
Mr. Ravinder Malik (Ravi), Advocate for the petitioner.
Mr. D.S. Nalwa, Addl. Advocate General, Haryana with
Mr. Ravi Partap Singh, AAG, Haryana.
....
TEJINDER SINGH DHINDSA, J.
This order shall dispose of CWP No.17590 of 2014 titled as Rattan Singh Vs. State of Haryana & others, CWP No.17591 of 2014 titled as Rajender Singh Vs. State of Haryana & others, CWP No.17630 of 2014 titled as Yudhvir Singh Vs. State of Haryana & others, CWP No.17631 of 2014 titled as Ram Niwas Vs. State of Haryana & others, CWP No.17633 of 2014 titled as Surender Kumar Vs. State of Haryana & others, CWP No.17639 of 2014 titled as Satyavir @ Satbir Singh Vs. State of Haryana & others, CWP No.17641 of 2014 titled as Dhanraj Vs. State of Haryana & others, CWP No.17647 of 2014 titled as Rajbir Singh Vs. State of Haryana & others, CWP No.17652 of 2014 titled as Dharamvir Singh Vs. State of Haryana & others, CWP No.17654 of 2014 titled as Umed Singh Vs. State of Haryana & others, CWP No.17655 of 2014 titled as Parveen Kumar Vs. State of Haryana & others, CWP No.17659 of 2014 titled as Samunder HARJEET KAUR 2014.12.26 01:30 I attest to the accuracy and authenticity of this document CWP No.17590 of 2014 -2- Singh Vs. State of Haryana & others, CWP No.17665 of 2014 titled as Satyawan Vs. State of Haryana & others and CWP No.17686 of 2014 titled as Vijay Singh Vs. State of Haryana & others as identical issue has been raised in these bunch of petitions.
The claim of the petitioners herein was with regard to the benefit of technical pay scales already granted being withdrawn by the State Government.
In the short reply filed on behalf of the State in each petition, a categoric stand has been taken that the claim of the petitioners has been reconsidered and the impugned order vide which the benefit of technical pay scales was withdrawn has been cancelled.
Resultantly, the writ petitions have been rendered infructuous and are disposed of accordingly.
December 23, 2014 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
HARJEET KAUR
2014.12.26 01:30
I attest to the accuracy and
authenticity of this document