Urmila And Others vs State Of Haryana And Others

Sandeep Moudgil, J

The jurisdiction of this Court has been invoked under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing the respondents to release the salary of the petitioners for the period 01.04.2025 to till date as despite having rendering their services on the post of Fisherman-cum- Chowkidar (FCM) in the respondent-Department, the respondents have not. paid salary to the petitioners for the aforementioned period and have withheld the same in an illegal and arbitrary manner.

Learned counsel for the petitioners submits that the issue involved in the present petition already stands adjudicated by this Court vide order dated 24.12.2025 passed in CWP-7437-2025 titled as ‘Renu and ors. vs. State of Haryana and ors.’ 3. Learned State counsel submits that she does not intend to file any written statement in the present case and further states that she has no objection to the adjudication of the matter in terms of the order rendered by this Court in Renu and Others (SUPRA).

In light of above, the present writ petition is disposed of in terms of the order dated 24.12.2025 passed in Renu and ors. (supra), as the controversy involved herein is squarely covered by the said decision. Accordingly, the respondents are directed to extend the same benefits to the petitioners, as admissible under law, within a period of four weeks from the date of receipt of certified copy of this order.

Ordered accordingly.

Pending application(s), if any shall be disposed off.