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Judgment
18 paragraphs · 283 wordsAlka Sarin, J
Heard through video conferencing.
Prayer in the present Civil Writ Petition under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus
directing the respondents to pay minimum regular pay scale as is being paid to the regular group ‘D’ Employees.
Learned counsel for the petitioners would contend that a legal notice dated 12.12.2019 (Annexure P-4) and representation dated 07.01.2020
(Annexure P-5), in this regard, have been sent by one of the petitioners on behalf of all the petitioners to respondent No.2-Engineer-in-Chief, Public
Health and Engineering Department, Panchkula, Haryana. However, neither any order has been passed nor any action has been taken on the said
legal notice and the representation. The counsel for the petitioners would further contend that he limits his prayer in the present petition and would be
satisfied if a direction is issued to respondent No.2 to decide the legal notice dated 12.12.2019 (Annexure P-4) and representation dated 07.01.2020
(Annexure P-5) by passing a speaking order in a time-bound manner.
Notice of motion.
On the asking of the Court, Ms. Palika Monga, DAG, Haryana, has put in appearance and accepts notice on behalf of the State.
Heard learned counsel for the parties.
In view of the limited prayer made by learned counsel for the petitioners, the present Writ Petition is disposed off, without commenting upon the merits
of the case, with a direction to respondent No.2 to decide the legal notice dated 12.12.2019 (Annexure P-4) and representation dated 07.01.2020
(Annexure P-5), in accordance with law as expeditiously as possible preferably within a period of three months from the date of receipt of certified
copy of this order.
Disposed off.