Punjab-Haryana High Court
Saroj Bala vs State Of Haryana And Others on 31 March, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-6645-2022 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(114) CWP-6645-2022
Date of Decision : March 31, 2022
Saroj Bala .. Petitioner
Versus
State of Haryana and others .. Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Dr. Parveen Hans, Advocate, for the petitioner.
HARSIMRAN SINGH SETHI J. (ORAL)
Learned counsel for the petitioner argues that the petitioner is entitled for the grant of selection grade w.e.f. 01.01.1996 keeping in view the order passed by the Coordinate Bench of this Court in CWP No.9347 of 2016 titled as Jagat Singh Yadav and others versus State of Haryana and others, decided on 20.02.2017. Learned counsel for the petitioner submits that rather than extending the benefits to all the similarly situated employees, the employees are made to run before this Court to seek the same benefits, which is contrary to the settled principle of law settled by the Division Bench of this Court in CWP No. 4382 of 2002 titled as Satbir Singh Vs. State of Haryana, decided on 21.03.2002.
Learned counsel for the petitioner further submits that the grievance which has been raised in the present writ petition, has already been raised by the petitioner in the legal notice dated 23.08.2021 (Annexure 1 of 2 ::: Downloaded on - 01-04-2022 22:15:50 ::: CWP-6645-2022 2 P-14), which is still pending consideration with the respondents and the petitioner will be satisfied, at this stage in case a time bound direction is given to the respondents to decide the said legal notice by passing an appropriate speaking order.
Notice of motion.
On asking of the Court, Mr. Raman Kumar Sharma, learned Additional Advocate General, Haryana, who is present in the Court, accepts notice on behalf of the respondents.
Learned counsel for the respondents raises no objection in deciding the legal notice dated 23.08.2021 (Annexure P-14) in a time bound manner by passing an appropriate speaking order.
Without commenting upon the merits of the case or about the entitlement of the petitioner for the relief which has been claimed by her in the legal notice dated 23.08.2021 (Annexure P-14), the present writ petition is disposed of with a direction to respondent No.3 to decide the legal notice dated 23.08.2021 (Annexure P-14) within a period of eight weeks from the receipt of copy of this order.
In case, it is found that the petitioner is entitled for the monetary benefits after the decision of the legal notice, the same should also be paid to the petitioner within four weeks thereafter.
March 31, 2022 (HARSIMRAN SINGH SETHI)
harsha JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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