Punjab-Haryana High Court
Sube Singh & Ors vs The State Of Haryana & Ors on 15 November, 2018
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Civil Writ Petition No. 28783 of 2018
Date of Decision: 15.11.2018
Sube Singh and Others
... Petitioner(s)
Versus
The State of Haryana and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. N.K.Malhotra, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Present writ petition for issuance of directions to the respondents for granting the benefits of two advance increments to the petitioners by merging it in their pay without effecting future annual increment in view of the judgment rendered by this Court in Priya Sood v. State of Punjab and Others 2011(3) S.C.T. 319 and to re-fix their pay and pension with all consequential benefits.
Learned counsel for the petitioners contended that for redressal of their grievance, petitioners got issued legal notice dated 05.05.2018 (Annexure P5), but so far no action has been taken thereon by the respondents.
Notice of motion.
On asking of the Court, Mr. Pankaj Mulwani, Deputy Advocate General, Haryana accepts notice on behalf of the respondents. A complete 1 of 2 ::: Downloaded on - 29-12-2018 01:47:44 ::: Civil Writ Petition No. 28783 of 2018 2 copy of paper-book be provided to Mr. Mulwani during the course of the day.
In view of above, present writ petition stands disposed of with the directions to the respondents to look into legal notice dated 05.05.2018 (Annexure P5) and take the required decision thereon, expeditiously and preferably within a period of three months from the date of receipt of a certified copy of this order.
(Shekher Dhawan) Judge November 15, 2018 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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