MOMI RAM Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Initially, the present petition was filed by Momi Ram(since deceased) and during pendency of the writ petition, he expired. Thereafter, Kuldeep Singh s/o Momi Ram has moved an application for bringing on record his legal representative which was allowed by this Court on 21.12.2011. The case of the petitioner is that deceased -Momi Ram was transferred from Central Government to Haryana Government in the year 1977. Thereafter, he retired on attaining the age of superannuation on 31.10.1995. The State of Haryana reduced pay scale to NDSI and that decision of the Government was challenged before this Court in writ petition bearing CWP No. 5816 of 1994 which was decided on 10.10.2007(Annexure P -11). Thereafter, State of Haryana filed LPA No. 182 of 2008 which was dismissed on 11.01.2013 (Annexure P -12).

(2.) Learned counsel for the petitioner submits that in compliance of decision passed by the Single Bench of this Court in CWP No. 5816 of 1994 titled as 'National Fitness Corps Teachers Association v/s. State of Haryana' as well as decision passed in LPA No. 182 of 2008, the Education Department has restored the pay scale with retrospective effect vide order dated 05.11.2013. He further submits that the deceased -Momi Ram was granted benefit and after withdrawal of said benefit, recovery was effected from him. He also submits that in view of decision passed in CWP No. 5816 of 1994, decided on 10.10.2007 (Annexure P -11) as well as decision passed in LPA No. 182 of 2008, decided on 11.01.2013, the pay scales were restored w.e.f. July, 1976. He also submits that the case of the petitioner is squarely covered by the decision of the Single Bench as well as the decision passed in LPA but still the same has not been considered. It is also the argument of learned counsel for the petitioner that no recovery can be effected from the petitioner and other retiral benefits have to be revised as per decision dated 05.11.2013 (Annexure P -13).

(3.) Learned State counsel raised a preliminary objection that neither any specific prayer has been made in the petition nor any direction has been sought and without having any specific pleading or prayer, no relief can be granted.