Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioners submits that the petitioners are being made to work overtime but for the said overtime, they are neither being paid overtime allowance nor rest, which is admissible under the policy which has been issued by the respondent-State hence, the respondents are under an obligation to grant the petitioners overtime allowance or rest for working beyond the sanctioned working hours.
Notice of motion.
Mr. Pankaj Middha, Addl. A.G. Haryana accepts notice on behalf of the respondent-State.
Learned counsel for the respondents submits that in case petitioners file their claim before the respondent-department giving details of the dates on which they worked overtime, the same fact will be verified from the record and in case the petitioners are found entitled for the overtime allowance, the same will be extended to them and in case petitioners are not
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found entitled, an appropriate speaking order will be passed within a period of 08 weeks from the date of receipt of any such claim. Learned counsel for the petitioners submits that keeping in view the statement made by learned counsel for the respondents, the present petition may kindly be disposed of having been not pressed any further with liberty to the petitioners to raise their claim by giving due details for the consideration of the respondents so as to claim overtime allowance. Ordered accordingly.
October 06, 2023 (HARSIMRAN SINGH SETHI)
aarti JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:129767
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