Punjab-Haryana High Court
Ishwar Singh Pilania And Ors vs State Of Haryana And Anr on 1 October, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-21693-2018 -1-
128
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21693-2018
Date of decision-01.10.2018
Ishwar Singh Pilania and others ....Petitioners
Vs.
State of Haryana and another ...Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Anurag Goyal, Advocate for the petitioners.
***
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the respondent(s) to grant benefit of selection grade w.e.f.01.01.1996 instead of 01.08.2000.
Learned counsel for the petitioners states that case of the petitioners is covered by judgments passed by this Court in CWP-8082- 2001, titled as "R.K.Verma and others Vs. State of Haryana and another" decided on 01.12.2010 (Annexure P-2), LPA-951-2012, titled as "State of Haryana and another Vs. R.K.Verma and others" decided on 31.10.2012 (Annexure P-3) and CWP-4429-2014, titled as "Nafe Chand and others Vs. State of Haryana and others" decided on 10.03.2014 (Annexure P-4). Further, he states that at this stage he would be satisfied, if a direction is issued to respondent No.1-Additional Chief Secretary, Government of Haryana, Department of School Education, Haryana Civil 1 of 2 ::: Downloaded on - 13-10-2018 23:16:02 ::: CWP-21693-2018 -2- Secretariat, Chandigarh to consider and decide the legal notice dated 13.04.2018 (Annexure P-10) in the light of Annexures P-2, P-3 and P-4.
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.1- Additional Chief Secretary, Government of Haryana, Department of School Education, Haryana Civil Secretariat, Chandigarh to consider and decide the legal notice dated 13.04.2018 (Annexure P-10) in the light of Annexures P- 2, P-3 and P-4 within six weeks from the receipt of the certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioners is admissible to them, in such eventuality, the consequential relief be allowed to them, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioners is not admissible or made out, in that case, a speaking order be passed in the matter.
(JITENDRA CHAUHAN)
JUDGE
01.10.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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