Karamjeet vs State Of Haryana & Ors.

HARPREET SINGH BRAR, J. (Oral)

The present writ petition has been filed under Article 226/227 of the Constitution of India for issuance of an appropriate writ or order in the nature of mandamus directing respondents to implement order dated 04.02.2026 (Annexure P-2) passed by respondent No.2 and grant all benefits which have been granted other petitioners in CWP-33322-2025 and the arrears be paid along with interest @ 18%p.am and also to pay costs of Rs.50,000/- as per order dated 11.11.2025 (Annexure P-1) passed by this Court.

Learned counsel for the petitioner, inter alia, contends that the petitioner had earlier approached this Court by way of CWP-33322-2025, Kailash Nath and others v. State of Haryana and others, decided on 11.11.2025 (Annexure P-2). It is submitted that, in compliance with the aforesaid order, the benefit claimed therein has already been extended to all the similarly situated petitioners; however, the petitioner herein has not been granted the said benefit despite the passing of the aforesaid order. In this regard, the petitioner submitted a legal notice dated 20.07.2026 (Annexure P-3), which is stated to be pending consideration.

At this stage, learned counsel for the petitioner submits that he would be satisfied if the present writ petition is disposed of with a direction to respondents No.2/competent authority to consider and decide the legal notice dated 20.07.2026 (Annexure P-3), by passing a reasoned and speaking order, strictly in accordance with law, within a time-bound period.

On advance notice, learned State counsel accepts notice on behalf of the respondents and submits that he has no objection to issuance of a direction to respondents No.2/competent authority to consider and decide the legal notice dated 20.07.2026 (Annexure P-3), by passing a reasoned and speaking order, strictly in accordance with law, within a stipulated period. However, learned State counsel submits that the case of the petitioner is already under active consideration.

In view of the limited prayer made by learned counsel for the petitioner and without expressing any opinion on the merits of the claim, the present writ petition is disposed of with a direction to respondents No.2 /competent authority to consider and decide upon the legal notice dated 20.07.2026 (Annexure P-3) by passing a reasoned and speaking order strictly in accordance with law, within a period of eight weeks from the date of receipt of a certified copy of this order. The decision so taken shall be communicated to the petitioner forthwith.

It is needless to observe that, in the event the petitioner is found entitled to the relief claimed, the same shall also be extended expeditiously, strictly in accordance with law.

Pending miscellaneous application(s), if any, shall also stand disposed of.