Suresh Chander and Others Vs The State of Haryana and Another

High Court Of Punjab And Haryana At Chandigarh 6 Aug 2013 CWP No. 651 of 2002 (O and M)

Bench: Single Bench

Result Published

Judgement Snapshot

CWP No. 651 of 2002 (O and M)

K. Kannan, J

Sushil Sharma, for Mr. Gurcharan Dass, for the Appellant; Kunal Garg, Assistant Advocate General, Haryana, for the Respondent

Allowed

K. Kannan, J.@mdashThe petitioners have sought for a relief in terms of the decision rendered by this Court in CWP No. 15532 of 1994 titled

Jagdeep Singh and others Vs. The State of Haryana and others) decided on 15.9.2006. On 31.10.2002 the case was adjourned sine die on a plea

made by the State that the judgment delivered by this Court in terms of which the judgment was sought was a subject of review in an application

filed by the State. The Registry has placed the order passed in review application on 15.9.2006, where this Court has reaffirmed the judgment

already rendered and dismissed the review application. The petitioner is therefore entitled under the circumstances, to the relief in the manner

granted in CWP No. 15532 of 1994 namely Jagdeep Singh and others Vs. State of Haryana and others. The petitioners working as Junior

Engineers were entitled to revision of pay w.e.f. 1.1.1986 and not w.e.f. 1.1.1982. This judgment itself has made reference to a still earlier

judgment rendered by this Court in K.C. Hooda Vs. State of Haryana in CWP No. 1380 of 1998 decided on 2.12.1998.

2. There shall be a Mandamus in the manner sought for and the writ petition is allowed.

Judgement Snapshot