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Judgment
Harpreet Singh Brar, J
CM-15625-CWP-2025
Prayer in this application filed under Section 151 CPC is for fixing the main writ petition in urgent motion hearing as the applicant/petitioner is a senior citizen.
Heard.
For the reasons stated in the application, the same is allowed and the main case is taken on board today itself.
CWP-15122-2002 (O&M)
Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing the respondent to grant equivalent pay scale to the petitioner as has been granted to the persons junior to the petitioner.
Learned counsel for the petitioner, inter alia, contends that the petitioner is seeking equivalent pay scale which has been granted to the persons junior to the petitioner. He further submits that Employees Grievance Redressal Committee has been constituted under the Haryana State Litigation Policy, 2025 and all these matters would be considered and decided by the said Committee. Learned counsel for the petitioner contends that he would be satisfied in case the issue involved in the present petition is considered and decided by Employees Grievance Redressal Committee constituted under the Haryana State Litigation Policy, 2025, in the light of the judgments rendered by this Court in CWP-2457-2025, titled as H.C. Sharma vs State of Haryana and others, decided on 30.07.2025 and CWP-28761-2025, titled as Ranjit Singh vs State of Punjab and others, decided on 25.09.2025, by passing a speaking order in a time bound manner.
Learned counsel for the respondent submits that he has no objection, in case a direction is issued to the Employees Grievance Redressal Committee constituted under the Haryana State Litigation Policy, 2025, for time-bound consideration and decision of the issue involved in the present petition by passing a speaking order.
Therefore, in view of the limited prayer made by learned counsel for the petitioner, the Employees Grievance Redressal Committee constituted under the Haryana State Litigation Policy, 2025 is directed to consider the issue involved in the present petition. The petitioner is also granted one week time to furnish a comprehensive representation before the Employees Grievance Redressal Committee. On receipt of the representation or application filed by the petitioner, the Employees Grievance Redressal Committee constituted under the Haryana State Litigation Policy, 2025 shall decide the same by passing a speaking order in the light of H.C. Sharma’s case (supra) and Ranjit Singh’s case (supra), after affording an opportunity of hearing to the petitioner, within a period of 03 months from the date of receiving the said representation. Further, the decision taken thereof shall be conveyed to the petitioner. Needless to say, if the petitioner is found entitled to the relief sought, the same shall be granted to him forthwith.
Disposed of, accordingly.