Ajay Kumar vs State Of Haryana And Others

Jasgurpreet Singh Puri, J

Present petition has been filed under Article 226/227 of Constitution of India for the issuance of an appropriate writ, order or direction seeking fixation

of pay of the petitioner in ACP scale corresponding to the improved/further enhanced Pay scale in view of the Memo dated 06.03.2020(Annexure P-

13).

Learned counsel for the petitioner has submitted that the petitioner was entitled to the 3rd ACP at the scale of 9300-34800+G.P.5400 w.e.f.

01.01.2016 which has not been granted by the respondents. He has submitted that the petitioner was entitled for the 3rd ACP but without assigning

any reason the same has not been granted to him. He has further submitted that he rather gave a detailed representation to the Director General,

Rural Development and Panchayat Deparment, Haryana, Chandigarh vide Annexure P-12 but the same has not been decided as yet nor the benefit

has been granted to the petitioner.

Notice of motion.

On asking of the Court, Mr. Deepak Manchanda, Addl.AG, Haryana accepts notice on behalf of the respondents and states that State has no

objection in case the present petition is disposed of at this stage with a direction to respondent No.2 to decide the representation (Annexure P-12) by

passing an order in accordance with law.

I have heard the learned counsel for the parties and I am satisfied that this petition can be disposed of at this stage without calling for reply from the

State by issuance of an appropriate directions at this stage. Accordingly, present petition is disposed of with a direction to respondent No.2 to consider

the representation (Annexure P-12) filed by the petitioner and to pass a speaking order on the same within a period of six weeks from the date of

receipt of certified copy of this order.

Disposed of.