Hukam Singh and others vs State of Haryana and others

Augustine George Masih, J.—Counsel for the petitioners contends that the petitioners are entitled to technical pay scale of Rs. 1200-2040 w.e.f. the date of their appointment or 1.5.1990 whichever is later and the subsequent revision of the pay in the light of notification dated 09.08.2010 vide which judgment of this Court passed in CWP No. 18754 of 1991 titled as Gurdev Singh and others v. State of Haryana and others, decided on 18.01.2010 has been accepted by the respondents and decision to generalize the same has also been taken. Counsel contends that the petitioners claiming the said benefit have filed a legal notice dated 14.11.2011 (Annexure P-8) but till date, no decision thereon has been taken or conveyed to the petitioners. He states that the petitioners, at this stage, would be satisfied if a direction is issued to the respondents to consider the legal notice within some specified time and pass appropriate orders in accordance with law. Without going in the merits of the case or commenting thereon, this writ petition is disposed of with directions to the Director General of Police, Haryana-respondent No. 2 to consider the claim of the petitioners as projected by them through their legal notice dated 14.11.2011 (Annexure P-8) within a period of four months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith. In case the petitioners are held entitled to the claim as made by them in their legal notice, the consequential benefits, if any, be released to them, in accordance with law, within a further period of three months.