Aman Verma And Others vs State Of Haryana And Others

Harpreet Singh Brar, J

The present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to release the payment of difference of wages of the petitioners as per details mentioned in legal notices dated 03.12.2025, 09.12.2025 and 10.01.2026 (Annexures P-7, P-9 & P-11, respectively) from the date of reduction of their wages till the same was restored along with interest @ 6% per annum.

Learned counsel for the petitioners has limited his prayer to the extent that the present petition be treated as a comprehensive representation and the same be decided in a time bound manner by passing a speaking order after affording the petitioners an opportunity of being heard.

Notice of motion.

Mr. Piyush Khanna, Addl.A.G., Haryana and Mr. Prince Singh, Advocate put in appearance and accept notice on behalf of the respondent-State and respondents No.2 to 6, respectively and submit that the grievance raised by the petitioners in the present writ petition would be considered by passing a speaking order in accordance with the law by respondent No.2.

Therefore, in view of the submissions made by the learned counsel for the parties, the present writ petition is disposed of and respondent No.2 is directed to treat this writ petition as a comprehensive representation and consider the claim of the petitioners in light of the judgment passed by this Court in CWP No.2244 of 2017 titled as Saurabh Kaushik and others Vs. Dakshin Haryana Bijli Vitran Nigam, Hisar and others decided on 08.02.2024 (Annexure P-4) and pass a speaking order after affording them an opportunity to be heard, within a period of 03 months from the date of receiving a certified copy of this order. Further, the decision taken thereof shall be conveyed to the petitioners. Needless to say, if the petitioners are found entitled to the relief sought, the same shall be granted forthwith by respondent No.2.