Punjab-Haryana High Court
Sukhdeep Singh And Ors vs State Of Punjab And Anr on 23 January, 2018
Author: Jaswant Singh
Bench: Jaswant Singh
CWP No.1362 of 2018 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No.1362 of 2018
Date of Decision:-23.01.2018
Sukhdeep Singh & Ors.
......Petitioners.
Versus
State of Punjab through Secretary, Department of School Education,
Punjab & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Brijeshwar Singh Bhalla, Advocate for the Petitioners.
***
JASWANT SINGH, J.(ORAL)
The 28 Petitioners were engaged as contractual Computer Teachers for placement in various schools under the PICTES. Subsequently, their services were regularized in the year 2011. They have been pursuing their claim for equal treatment in grant of service benefits at par with similarly situated government employees by filing a separate writ petition which is stated to be pending.
In the present Writ petition challenge has been laid to the order dated 20.07.2017 (P-10) passed by the Director General, School Education, Punjab whereby it has been clarified that the delegation of powers at the level of the Drawing and Disbursing Officer for sanctioning of the ACP scales at the field level vide previous letter dated 18.07.2017 would not be applicable to the Computer Faculties working under PICTES Society. The 1 of 2 ::: Downloaded on - 25-01-2018 23:31:35 ::: CWP No.1362 of 2018 #2# prayer thus is for quashing of P-10.
After hearing learned Counsel for the petitioner, no ground for interference is made out. Contents of the impugned letter P-10 clearly reveals that it is a purely administrative decision, whereby with regard to admissibility of the ACP Scales for teachers other than the Computer faculties working with PICTES are to be dealt with at the District level, while case for ACP scales, if admissible, would be dealt with by the Authority competent to take a decision in that regard.
In view of the above, finding no merit in the present writ petition the same is hereby dismissed.
( JASWANT SINGH )
JUDGE
January 23, 2018
Vinay
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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