URMILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing the respondents to release the salary of the petitioners for the period 1/4/2025 to till date as despite having rendering their services on the post of Fisherman-cum- Chowkidar (FCM) in the respondent-Department, the respondents have not. paid salary to the petitioners for the aforementioned period and have withheld the same in an illegal and arbitrary manner.

(2.) Learned counsel for the petitioners submits that the issue involved in the present petition already stands adjudicated by this Court vide order dtd. 24/12/2025 passed in CWP-7437-2025 titled as 'Renu and ors. vs. State of Haryana and ors.'

(3.) Learned State counsel submits that she does not intend to file any written statement in the present case and further states that she has no objection to the adjudication of the matter in terms of the order rendered by this Court in Renu and Others (SUPRA).