Prem Singh Darolia And Others vs State Of Haryana And Others

Nirmaljit Kaur, J

Learned counsel for the petitioners states that the petitioners have already been granted the relief, vide order dated 26.08.2019, holding as under:-

"Keeping in view the facts & circumstances mentioned above, I have arrived at the conclusion that the petitioners of CWP No. 12632 of 2019 titled as Prem Singh Darolia v. State of Haryana, No. 12807 of 2019 titled as Chander Shekhar v. State of Haryana and No. 12887 of 2019 titled as Parveen Chand Sharma v. State of Haryana, are entitled for getting the benefit of Selection Grade Rs. 2000-3200 w.e.f. 01.01.1986 under same terms and conditions as mentioned in Government memo No. 45/75/2012-3IW dated 30.06.2014. The arrear shall only be paid for a period of thirty eight months prior to the filing of writ petition.

Concerned DDO's, of Irrigation & Water Resources Department are hereby directed to re-fix pay/pension of the petitioners of CWP No. 12632 of 2019, No. 12807 of 2019 & No. 12887 of 2019 and take further action accordingly."

If it is so, issue notice of motion.

On the asking of the Court, Mr. Pankaj Mulwani, DAG, Haryana, accepts notice on behalf of the respondents.

Copy of the paper book is supplied to learned counsel for the respondents today itself.

However, taking into account the facts and circumstances of the case, the present writ petition is disposed of with a direction to the concerned authority to grant the financial benefits arising out of the order dated 19.02.2018, in accordance with law, as expeditiously as possible preferably within three months from the receipt of certified copy of this order.