LAWS(P&H)-2010-11-195

SATYAVIR SINGH SHEKHAWAT Vs. STATE OF HARYANA

Decided On November 15, 2010
SATYAVIR SINGH SHEKHAWAT Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner has filed this writ petition with a grievance that though he was granted promotion notionally but no arrears of pay and allowances from the date of promotion has been allowed. The petitioner had earlier filed Civil Writ Petition No. 18919 of 1996, which was disposed of on 27.11.2009. The relief of promotion had been granted and the liberty was given to the petitioner to make a prayer for grant of arrears for pay and allowances for the period from which he was granted notional promotion. The said representation filed by the petitioner has now been declined by one line order saying that the payment of arrears for the period of notional promotion cannot be made to the petitioner. The order in this regard is Annexure P-10, which now the petitioner has impugned before this Court. There may be some inquiries pending against the petitioner for which he was not promoted but subsequently that inquiries were either closed or led to exoneration of the petitioner that is the reason he was granted promotion also though notionally.

(2.) In this background, the respondents are required to see whether there would be justification to deny arrears for the period he was denied promotion or not. Let the respondents pass a speaking order in accordance with law, taking into account the law laid down by the Hon'ble Supreme Court in this regard. Let the necessary order be passed within two months from the date of receipt of copy of this order. If any benefit is due to the petitioner, the same shall be released within another one month from the date of order so passed.

(3.) The present writ petition is, accordingly, disposed of.