Punjab-Haryana High Court
Association Of Self Financed ... vs State Of Punjab And Another on 16 September, 2013
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.20421 of 2013
Date of Decision : 16.9.2013
Association of Self Financed B.Ed.Colleges
....Petitioner
Versus
State of Punjab and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr.Sameer Sachdeva, Advocate
for the petitioner.
.....
MAHESH GROVER, J.
The petitioner prays for a direction to respondent No.2 to remove the stalemate by notifying the minimum qualification as per the Gazette Notification dated 31.5.2013 and allow the members of the petitioner to proceed with the appointment process as per the said Gazette Notification.
After hearing the learned counsel for the petitioner, I deem it appropriate to dispose of this petition at this stage without issuance of notice to the other side with a direction to respondent No.2 to consider the claim as set out by the petitioner in representation Annexure P-7 and take a conscious decision thereon by passing a speaking order, as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order. This, however, is not to be construed as a legitimacy of the claim of the petitioner and it is entirely upon the respondents to consider and decide the claim of the petitioner independently.
16.9.2013 (MAHESH GROVER)
JUDGE
Singh Daljit dss
2013.09.18 11:20
I attest to the accuracy
of this document