Sube Singh and Others vs State of Haryana and Others

Augustine George Masih, J.—Petitioners are claiming technical pay scale as they are working on the technical posts. Apart from that, they were appointed prior to the notification issued by the Government of Haryana dated 23.08.1990 and thus, are entitled to the pay scale of Rs. 1200-2040 w.e.f. 01.05.1990 and subsequent revision of pay scale. Claim of the petitioners is stated to be covered by a judgment passed by this Court in CWP No. 18754 of 1991 titled as Gurdev Singh and others vs. State of Haryana and others, decided on 18.01.2010 (Annexure P-3). He further contends that the claim of the petitioners was asserted through a representation dated 20.03.2012 (Annexure P-6) but till date, no decision thereon has been taken or conveyed to the petitioners. Counsel contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Superintendent Engineer, Public Health Engineering Circle Rewari, District Rewari-respondent No. 3 to consider and decide the representation dated 20.03.2012 (Annexure P-6) within some specified time.

Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Superintendent Engineer, Public Health Engineering Circle Rewari, District Rewari-respondent No. 3 to consider and decide the representation dated 20.03.2012 (Annexure P-6) 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, these petitioners are held entitled to the claim made by them through their representation, the consequential benefits, if any, be released to them, in accordance with law, within a further period of two months.