Punjab-Haryana High Court
Baldev Krishan vs State Of Haryana & Others on 9 April, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 7624 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7624 of 2013
Date of decision: 09.04.2013
Baldev Krishan
...... Petitioner
Vs.
State of Haryana & others
..... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Balraj Singh Dhull, Advocate for the petitioner.
.....
Tejinder Singh Dhindsa, J. (Oral)
Counsel contends that the petitioner had served on a technical post under the Haryana State Transport Department prior to their superannuation. The claim raised in the instant writ petition is for the grant of technical pay scales of Rs. 480-760 in the light of Notification dated 30.03.1982 (Annexure P-1) and for the grant of corresponding revised pay scales of Rs. 1200-2040 w.e.f. 01.01.1986 and ACP scales w.e.f. 01.01.1996. Counsel would contend that the claim of the petitioner would be covered in the light of the judgment dated 07.12.2011 passed by this Court in CWP No. 8055 of 1988 titled as Ram Swaroop & others Vs. State of Haryana & others (Annexure P-5).
The present writ petition is disposed of with a direction to respondent No. 4 i.e. the General Manager, Haryana Roadways, CWP No. 7624 of 2013 -2- Fatehabad Depot to consider the claim of the petitioner and to take a final decision on the representation dated 28.12.2012 (Annexure P-8) strictly in accordance with law and by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
It is clarified that in case the claim of the petitioner is found covered under the judgment of this Court passed in Ram Swaroop's case (supra), it shall be open for the respondents to grant to the petitioner the benefit of technical pay scales on notional basis and to revise the pensionary benefits arising thereupon.
Disposed of.
(TEJINDER SINGH DHINDSA) JUDGE April 09, 2013 harjeet