Ansul And Others vs State Of Haryana And Another

H.S. Madaan, J

Case taken up through video conferencing.

Petitioner Ansul, aged about 32 years along with 06 others have brought the instant civil writ petition under Articles 226/227 of the Constitution of India against the respondents for issuance of a writ in the nature of mandamus directing the respondents to consider the representation dated 17.03.2020 (Annexure P4) and grant pay to them which has been so done in case of similarly placed persons.

The grouse of the petitioners is that they had worked as regular JBT teacher for about two months and thereafter, their services were dispensed with but they have not been paid salary for that period despite demand from the respondents and submission of representation dated 17.03.2020 (Annexure P4).

Notice of motion.

Mr. Rajneesh Chadwal, AAG, Haryana, accepts notice on behalf of respondent-State.

Learned counsel for the petitioners states that the petitioners would be satisfied if a direction is issued to the respondents to consider the representation dated 17.03.2020 (Annexure P4) and then to take appropriate action in the matter within a fixed time frame.

Learned State counsel states that the respondents would abide by any direction issued by this Court in that regard.

Keeping in view the facts and circumstances of the case and in order to avoid unnecessary litigation between the parties, the present writ petition is disposed of, directing the respondents to consider the claim of the petitioners as contained in representation dated 17.03.2020 (Annexure P4) and if it is found that the salary is payable to the petitioners then the same be paid along with interest @ 6% p.a. from the date the salary became due till final realization, within a period of two months from the date of receipt of certified copy of the order.