RANJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court with a grievance that although they have been granted the benefit of the technical pay scale as per their entitlement, however, they have been denied the benefit of arrears. This, the counsel contends, is contrary to the decision of the Government of Haryana dated 24/31.12.2012 and the judgments passed by this Court in CWP No. 17808 of 2011 titled as Ishwar Singh and others vs. State of Haryana and others, decided on 13.02.2012 (Annexure P -6) and CWP No. 8587 of 2012 titled as Sandeep Kundu and others vs. State of Haryana and others, decided on 25.03.2014 (Annexure P -9).

(2.) PETITIONERS have served a legal notice dated 12.10.2013 (Annexure P -8) upon the respondents claiming the arrears as per the judgments passed by this Court and the Haryana Government Instructions dated 24/31.12.2012 but no decision thereon has been taken or conveyed to the petitioners.

(3.) IN the light of the submissions made by the counsel for the petitioners and without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director General of Police, Haryana -respondent No. 2 to consider and decide the legal notice dated 12.10.2013 (Annexure P -8) served by the petitioners within a period of two months' from the date of receipt of certified copy of this order.