BHAGWAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of MANDAMUS directing the respondents to revise the salary of the petitioner after granting him the benefit of 3rd ACP from 1/10/2017 and accordingly release his salary with 16% interest and further directing the respondents to revise the pension of the petitioner and release arrears of retiral benefits as per revised salary alongwith interest.

(2.) Learned counsel for the petitioner submitted that the petitioner was entitled for the aforesaid benefits, which have been so mentioned in the head note of the present writ petition and in this regard, he had served a representation dtd. 17/4/2023 (Annexure P-6) to respondent No.2-Executive Engineer, Operation Division, DHBVN, Rewari, Haryana but the same has not been considered and decided till date. He further submitted that at this stage, the petitioner will be satisfied in case the aforesaid representation dtd. 17/4/2023 (Annexure P-6) is considered and decided by respondent No.2-Executive Engineer, Operation Division, DHBVN, Rewari, Haryana in accordance with law and in a time bound manner.

(3.) Notice of motion.