LABH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/227 of the Constitution of India with a prayer foor issuance of an appropriate writ or order in the nature of certiorari for setting aside the impugned order dtd. 4/1/2023 (Annexure P-11) passed by resspondent No.2 whereby paymennt of interest for the delayed payments of retiiral benefits to the petitioner waas declined in an illegally and arbitrary manner. Further for issuance of a writ in the naturre of mandamus directing the respondents to grant interest oveer the delayed payment of gratuity/leave encashment to the petitioner from thhe date of his retirement till 19/3/2020.

(2.) At this stage, learned State coounsel as well as learned counseel for responddents No.2 to 5, submits that Employees Grievance Redressaal Committee has been constituted under the Haryana State Litigation Policyy, 2025 and all these matters would be considered and decided by the saiid Committee.

(3.) Learned counsel for the petittioner submits that he would be satisfied in case the issue involved in the present petition is considered and decided by Employees Grievance Redresssal Committee constituted undeer the Haryana State Litigation Policy, 20255, in the light of the judgmentts rendered byy this Court in CWP-2457-20255, titled as H.C. Sharma vs Statte of Haryana and others, decided on 30/7/2025 and CWP-28761-20255, titled as Ranjit Singh vs State of Puunjab and others, decided on 25/9/2025, by passing a speaking order in a time bound manner.