Jitender Kumar vs State Of Haryana And Anr.

Sant Parkash, J

(The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court)

By way of filing the present writ petition, the petitioner has sought a writ in the nature of mandamus seeking direction to the respondents to grant similar pay scale as being granted to his counterparts.

Learned counsel for the petitioner submits that the petitioner is entitled to the benefits of his services w.e.f. 31.04.2007 i.e. the date when his service was regularized in PKSD College, Kanina and also grant of revised and enhanced pay scales w.e.f. 01.05.2014 i.e. the date when government took over the college and as mentioned in the appointment letter and has been granted to his counterparts being similarly situated and employee of the same private college.

The petitioner approached the respondents by moving representations dated 16.07.2018, 19.08.2019 and 02.09.2020 (Annexure P-10 to P-12), but as on date, the matter has not been decided nor any response has been received.

Notice of motion.

At this stage, Mr. Sourabh Girdhar, AAG, Haryana accepts notice on behalf of respondent-State. Copy of the paper book be supplied to learned State counsel, during the course of the day.

Learned counsel for the petitioner submits that he would be satisfied, if direction is issued to the respondents to decide representations (P-10 to P-12), in a time-bound manner.

Having heard learned counsel for the parties and after perusing the paper-book, but without commenting on merits of the case, instant petition is disposed of with a direction to respondents-authority, to look into the grievances unfolded in the representations (P-10 to P-12) and decide the same, in accordance with law within a period of four weeks from the date of receipt of certified copy of this order.