RAJINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The solitary grievance of the petitioners is against the rejection of their claim for the grant of bonus in pursuance of the State Government's policy instructions dated 30th March, 1990, as the daily wager.Mazdoors have been granted the benefit of bonus, whereas the same has been denied to the petitioners. The relevant extract of the Haryana Government's circular dated 30th March, 1990, regarding grant of ad hoc bonus to the Haryana Government employees for the year' 1988-89, is reproduced hereunder:-

(2.) In view of the averments made in the written statement, this writ petition is disposed of with the direction that the State Government, instead of leaving the matter at the level of the Treasury Officer, shall decide the matter finally by taking a decision at the level of Secretary to Government, so that the controversy is setded once for all. This shall be done within a period of three months. The petitioner shall also be appraised of the decision arrived at by the State Government expeditiously.