Punjab-Haryana High Court
Jashanpreet Singh vs State Of Punjab And Ors on 22 May, 2017
Author: Augustine George Masih
Bench: Augustine George Masih
CIVIL WRIT PETITION NO.11186 OF 2017 :{ 1 }:
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
131
CIVIL WRIT PETITION NO.11186 OF 2017
DATE OF DECISION: MAY 22, 2017
Jashanpreet Singh
.....Petitioner
VERSUS
State of Punjab and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Amit Arora, Advocate,
for the petitioner.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
It is the contention of learned counsel for the petitioner that the petitioner is being denied the benefit of the Punjab Government instructions dated 28.04.2016 (Annexure P-3), vide which honorarium being paid to the Guest Faculty working in the Government Colleges stood enhanced from `10,000/- to `21,600/-. It is further contended that since the petitioner was appointed as a Guest Faculty (Computer Science) under the P.T.A Fund, his claim would be covered under the instructions dated 28.04.2016 (Annexure P-3), which benefit is being denied to him. Highlighting this aspect and claiming the benefit of the above referred instructions, petitioner has served a legal notice through counsel dated 07.08.2016 (Annexure P-6) upon the respondents. However, no response thereto has been received till date.
Counsel contends that the petitioner, at this stage, would be satisfied if a direction is issued to the Principal, Shri Guru Angad Dev 1 of 2 ::: Downloaded on - 07-06-2017 02:49:20 ::: CIVIL WRIT PETITION NO.11186 OF 2017 :{ 2 }:
Government College, Tarn Taran, District Tarn Taran-respondent No.3 to consider and decide the legal notice dated 07.08.2016 (Annexure P-6) filed by the petitioner, within some specified time.
In view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the Principal, Shri Guru Angad Dev Government College, Tarn Taran, District Tarn Taran- respondent No.3 to consider and decide the legal notice dated 07.08.2016 (Annexure P-6) within a period of two months from the date of receipt of certified copy of this order.
In case the claim of the petitioner is accepted, the consequential benefits, if any, be released to him, in accordance with law, within a further period of one month.
In case the claim of the petitioner is not to be accepted, then a well reasoned and speaking order be passed and conveyed to the petitioner forthwith.
May 22, 2017 ( AUGUSTINE GEORGE MASIH )
khurmi JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 07-06-2017 02:49:21 :::