Dr. P.D. Jain And Others vs State Of Haryana And Others

Meenakshi I. Mehta, J

The petitioners have chosen to prefer the instant writ petition for seeking the relief of the issuance of a writ in the nature of mandamus directing the respondents to grant them the pay-scale of `13500-17250/- w.e.f. 01.01.1996 as per the Haryana Civil Services (Revised Pay) Rules, 1998 instead of the pay-scale of `12000-16500/-and to refix their pay and pension accordingly and to grant all the consequential benefits to them including the arrears as well as interest thereon @ 18% per annum, while averring that the respondents have wrongly denied the said benefit to them despite their being liable for the same in the light of the observations as made by this Court in the judgment rendered in CWP No.15887 of 2011 titled as "Jagdish Chander Narang and others vs. The State of Haryana and others" on 11.03.2019.

Mr. Amit Aggarwal, Deputy Advocate General, Haryana has joined the proceedings on behalf of all the respondents in this case, in pursuance of the copies of this petition having been sent to the respondent-State in advance.

Heard.

Learned counsel for the petitioners submits that the petitioners would be satisfied in case the instant writ petition is treated as the representation on their behalf and a direction is issued to respondent No.3 to consider and decide the same, within some specific time-frame.

Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of learned counsel for the petitioners and without commenting upon the merits of the matter in hand, the instant writ petition is hereby disposed of with a direction to respondent No.3-Director General, Health Services, Panchkula to treat this petition as the representation on behalf of the petitioners. The petitioners would submit the copy of this writ petition to respondent No.3 within a period of fifteen days from today and he shall consider and decide the same in accordance with the law/relevant rules, by passing a speaking order thereon, within a period of three months thereafter.

This petition stands disposed of accordingly.