KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the writ petition is for the issuance of a writ in the nature of Certiorari for quashing impugned Rule 10 of the Haryana Civil Services (Revised Pay) Rules, 2008 to the extent that the same denies annual increment to the employees who retire on 30th June each year despite the fact that these employees have completed 6 months or more of service required by an employee to earn annual increment as per 'The Haryana Civil Services (Revised Pay) Rules, 2008 ', in their retiring year. A further prayer is made to re-fix the pension of the petitioners by granting them the benefit of annual increment.

(2.) Controversy raised in the present petition already stands answered by this Court while deciding CWP-26988-2025, titled as Joginder Kumar and another vs. State of Haryana and others, wherein this Court held as under:-

(3.) Keeping in view the entire conspectus of the case, it is held that the petitioners, who completed one year of continuous satisfactory service as on 30th June, would be entitled to the benefit of annual increment in terms of law laid down by the Hon 'ble Supreme Court in C.P.Mundinamani (supra), as has been clarified in the case of M. Siddaraj (supra), vide order dtd. 20/2/2025. The benefits found due in terms of the aforesaid judgment shall be released to those petitioners by the State, within a period of three months. However, where the petitioners, who have completed six months or less than a year, after availing last annual increment in their year of retirement, would not be entitled to any relief.