- (1.) Petitioner through the present writ petition is seeking financial benefit under Rule 4.4 of the Punjab Civil Service Rule Volume I Part I in the shape of increment on the date of his promotion from the post of Assistant Public Prosecutor to the Public Prosecutor. Claiming the said benefit, petitioner has submitted a representation, which has been duly forwarded by the District Attorney, Yamuna Nagar to the Director of Prosecution, Haryana on 19.03.2012 (Annexure P-2), but no decision thereon has been taken till date or conveyed to the petitioner. It has further been stated that the claim of the petitioner is covered by a Division Bench judgment of this Court in CWP No. 17466 of 2001 titled as Anil Kumar Mahendru vs. State of Haryana, decided on 09.05.2002 (Annexure P-3). Counsel for the petitioner states that the petitioner, at this stage, would be satisfied if a direction is issued to the Financial Commissioner and Principal Secretary to Government of Haryana, Chandigarh-Respondent No. 1 to consider and decide the representation of the petitioner, which has been duly forwarded by the District Attorney, Yamuna Nagar to the Director of Prosecution, Haryana on 19.03.2012 (Annexure P-2), within some specified time.
(2.) Without going into the merits of the case or commenting thereon, the present petition is disposed of with a direction to the Financial Commissioner and Principal Secretary to Government of Haryana, Chandigarh-Respondent No. 1 to consider and decide the representation of the petitioner, which has been duly forwarded by the District Attorney, Yamuna Nagar to the Director of Prosecution, Haryana on 19.03.2012 (Annexure P-2) within a period of three months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith. In case the petitioner is held entitled to the claim, if any, made by him through his representation, the consequential benefits, in accordance with law, be released to him within a further period of two months.;