SURESH KUMAR SONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Certiorari to quash the impugned letter dtd. 27/9/2023 (Annexure P-2) whereby benefit of step up of pay fixation of the petitioner at par with his junior has been declined by respondent No.5 despite approval of the same by the Whole Time Directors of respondent-Nigam and circulated vide order dtd. 11/4/2023 (Annexure P-1) with a further prayer for directing the respondents to implement approval of step up of pay of petitioner at par with his junior as ordered by the Whole Time Directors of respondent-Nigam which has been circulated vide order dtd. 11/4/2023 (Annexure P-1).

(2.) It has been submitted by the learned counsel for the petitioner that vide order dtd. 11/4/2023 (Annexure P-1) the Whole Time Directors of HVPNL have taken a decision in favour of the petitioner for granting of stepping up of pay at par with his junior counterparts. However suddenly the Accounts Department has taken a U-turn and passed the impugned order Annexure P-2 which was purportedly passed by some Accountant. He submitted that however the aforesaid order (Annexure P-2) was not brought to the notice of the Controller of Accounts or to the Whole Time Directors or to the Managing Director. He submitted that at this stage he will be satisfied in case he may be permitted to file a comprehensive representation to respondents No.2 and 4 and direction may be issued to decide the same.

(3.) Notice of motion.