Punjab-Haryana High Court
Usha Nagpal And Others vs State Of Haryana And Another on 25 May, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.256 Date of Decision: 25.05.2022
1) CWP No.153 of 2020
Smt. Usha Nagpal and others .... Petitioners
Versus
State of Haryana and another ... Respondents
2) CWP No.8777 of 2021
Bharat Singh Yadav .... Petitioner
Versus
State of Haryana and another ... Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. B.K.Bagri, Advocate for the petitioners.
Mr. Rajesh Gaur, Addl. A.G.Haryana.
***
HARSIMRAN SINGH SETHI, J. (ORAL)
By this common order, two petitions involving the similar question of law and similar facts are being disposed of. For the purpose of passing this order, facts are being taken from CWP No.153 of 2020.
The prayer of the petitioners in the present case is that the petitioners have not been granted the benefit of the selection grade in the pay scale of Rs.7500-12000 w.e.f. 01.01.1996 and the said action is contrary to the judgment of this Court rendered in CWP No.9347 of 2016 titled Jagat Singh Yadav and others versus State of Haryana and others.
Learned counsel submits that the petitioners in Jagat Singh (supra) have already been given benefit being sought in the present case and the present petitioners are similarly situated with the petitioners in Jagat Singh (supra) but the same benefits have not been extended to the petitioners and that too without any valid justification.
1 of 2 ::: Downloaded on - 27-05-2022 22:44:03 ::: CWP No.153 of 2020 with -2- CWP No.8777 of 2021 Learned counsel for the petitioners further submits that the petitioners have already raised the said grievance before the respondents by serving upon them legal notices dated 23.10.2018 and 01.11.2018 (Annexures P-5 and P-6 respectively in CWP No.153 of 2020) and legal notice dated 23.10.2018 (Annexure P-6 in CWP No.8777 of 2021), which are still pending consideration with the respondents and the petitioners will be satisfied at this stage, in case a time bound direction is issued to the respondents to decide the said legal notices by passing an appropriate speaking order.
Learned State counsel submits that appropriate speaking order on legal notices submitted by the petitioners, which have been appended with the writ petitions, will be passed within a period of 8 weeks from the receipt of copy of this order and in case, after passing of the speaking order, the petitioners are found entitled for any relief, the same will be extended to the petitioners within a period of 4 weeks thereafter.
Learned counsel for the petitioners submits that keeping in view the above statement of learned State counsel, no further grievance of the petitioners survives in the present petitions and the same may kindly be disposed of having been not pressed any further.
Ordered accordingly.
A photocopy of this order be placed on the connected file.
(HARSIMRAN SINGH SETHI)
JUDGE
25.05.2022
Maninder
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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