Dr. Sandeep vs State Of Haryana And Ors

Sandeep Moudgil, J

The jurisdiction of this Court has been invoked under Article 226 of the Constitution of India for issuance of directions to the respondents to release the withheld salary of the petitioner for the period 01.02.2022 to 08.03.2022 and remove the deficit/absent entries and adverse remarks in the service book.

Learned counsel for the petitioner submits that he will be satisfied in case a direction be issued to the respondent/State to decide the legal notice dated 16.07.2025 (Annexure P-7).

Notice of motion.

Mr. Deepak Balyan, Addl. AG. Haryana, having served with an advance copy of the petition, has put in appearance on behalf of respondent/State and assures the Court that the above-said legal notice will be decided within time bound manner. Mr. Raman B. Garg, Advocate with Mr. Mayank Garg, Advocate, have put in appearance on behalf of respondent No.3.

Without adverting to the merits of the case, respondent No.1—the Additional Chief Secretary, Department of Health & Family Welfare, Medical Education & Research, is directed to decide the legal notice dated 16.07.2025 (Annexure P-7) within a period of two weeks from today. A copy of the speaking order so passed shall be supplied to the petitioner within one week thereafter.

In the event of failure on the part of the respondent/Department to decide the aforesaid legal notice within the stipulated period, it shall be open to the petitioner to avail appropriate remedies in accordance with law, including initiation of contempt proceedings, if so advised.

It is however made clear that if the petitioner is found entitle to the amount due to him, the same shall be released within next two weeks thereafter from the date of deciding the representation.

The petition in the aforesaid terms stands disposed off.