Om Prakash and Others vs State of Haryana and Others

Augustine George Masih, J.—Petitioners have approached this Court claiming the arrears of 38 months preceding the date of grant of technical pay-scales to them i.e. 9.8.2010. It is the contention of the petitioners that their claim is covered by the judgment of this Court passed in CWP No. 17808 of 2011 titled as Ishwar Singh and others vs. State of Haryana and others, decided on 13.2.2012 (Annexure P-6). Claiming the said benefit, petitioners have served a legal notice dated 23.3.2012 (Annexure P-7) on the respondents but without any result.

Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to respondent No. 3-Superintending Engineer, PWD Public Health Engineering, Hisar, to consider and decide the claim of the petitioners within some specified time. Without going into merits of the case or commenting thereon, the present writ petition is disposed of with a direction to respondent No. 3-Superintending Engineer, PWD Public Health Engineering, Hisar, to consider and decide the legal notice dated 23.3.2012 (Annexure P-7) within a period of four months from the date of receipt of certified copy of this order. Decision so taken be conveyed to the petitioners forthwith. Consequential benefits, if any, be granted to them within a further period of two months.