Punjab-Haryana High Court
Jit Singh And Another vs State Of Punjab And Others on 3 April, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7041 of 2013
Date of Decision : 3.4.2013
Jit Singh and another ..... Petitioners
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Ms. Hema Kakkar, Advocate, for the petitioners.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Prayer in this writ petition is for directing the respondents to consider the case of the petitioners for promotion to the post of S.S. Master with effect from the date person junior to them, i.e. respondent No. 3, namely, Brish Bhan, stands promoted and also to further consider the claim of the petitioners for promotion to the post of Lecturer form the date junior has been promoted. For claiming the said benefit, petitioners have served a legal notice dated 7.7.2012 (Annexure-P-11) upon respondents No. 1 and 2, which has till date not been responded to.
Counsel states that the petitioners, at this stage, would be satisfied if directions be issued to the respondents to consider and decide the legal notice of the petitioners dated 7.7.2012 (Annexure-P-11), served upon the respondents, within some specified time.
In view of the statement made by the counsel for the petitioners, the present petition is disposed of with directions to the Principal Secretary to Government, Punjab, Department of Education and Director Public CWP No. 7041 of 2013 -2- Instructions (Secondary Education), Punjab-respondents No. 1 and 2 respectively, to consider and decide the aforesaid legal notice of the petitioners within a period of five months from the date of receipt of certified copy of this order. The decision, so taken, be conveyed to the petitioners forthwith.
In case the petitioners are held entitled to the claim as has been made by them in their aforesaid legal notice, the consequential benefits, if any, be released to them within a further period of two months. Arrears shall, however, be restricted to thirty eight months from the date of service of the legal notice upon the respondents. In case the claim of the petitioners is not to be accepted, then well reasoned and speaking order be passed by respondents No. 1 and 2 and the same be conveyed to the petitioners forthwith.
(AUGUSTINE GEORGE MASIH) JUDGE 3.4.2013 sjks