HUKAM CHAND GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court praying for issuance of a writ of mandamus directing the respondents to re -fix his pay in Rs. 13500 -17250 as per the Haryana Civil Services (Revised Pay) Rules, 1998 instead of Rs. 12000 -16500 granted to him as per the Haryana Civil Services (Assured Carrier Progression) Rules, 1998.

(2.) THE claim of the petitioner is stated to be covered in his favour by the notification dated 07.01.2002 (Annexure P -6). Similarly placed employees had earlier approached this Court by filing various writ petitions, one of which was CWP No. 5520 of 2003, titled as S.P. Sood Versus State of Haryana & others, decided on 02.02.2009. State of Haryana preferred Letters Patent Appeal No. 1008 of 2010 against the said order, which was dismissed on 12.10.2010 by the Division Bench. Copy of the said order is appended as Annexure P -7. Further, large number of writ petitions were filed which were also allowed by this Court. The benefit as claimed by the petitioner is stated to be covered in his favour by these judgments. Petitioner has preferred a representation dated 11.04.2014 (Annexure P -9) addressed to the Engineer -in -Chief, Irrigation Department, Haryana -respondent No. 3, but no response to that has been received so far.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with liberty to the petitioner to file a detailed representation to respondent No. 1 within a period of four weeks from today. If such a representation is filed within the stipulated period, the same shall be considered and decided by respondent No. 1 within a period of four months from the date of receipt of certified copy of this order.