Punjab-Haryana High Court
Sukhjit Singh & Others vs State Of Punjab & Others on 10 October, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.20286 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.20286 of 2012 (O&M)
Date of Decision: 10.10.2012.
Sukhjit Singh & others
--Petitioners
Versus
State of Punjab & others
--Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. S.K. Rattan, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA.J The petitioners are either working or have retired from the various teaching posts in the Department of Education, State of Punjab. They are aggrieved of the action of the respondent-authorities in denying to them the pay/emoluments in relation to the period when they had officiated against the higher post of Principal, Head Masters/Mistresses etc. The details of such officiation period against the higher post have been furnished in annexure P-1 appended alongwith the petition.
Counsel submits that the claim of the petitioners would be covered in terms of the judgment dated 15.05.2012 passed by this Court in CWP No.9023 of 2012 titled as Charan Singh & others Vs. State of Punjab & others (annexure P-6). Counsel further brings to the notice of this Court that even a legal notice dated 02.09.2012 (Annexure P-9) already stands served upon the respondent-authorities.
In the light of the averments made in the petition, I deem it CWP No.20286 of 2012 (O&M) -2- appropriate to dispose of the present petition with a direction to the respondent-authorities to consider the claim of the petitioners and decide the legal notice dated 02.09.2012 (Annexure P-9) strictly in accordance with law and by passing a speaking order within a within a period of four months from the date of receipt of a certified copy of this order.
Petition disposed of.
(TEJINDER SINGH DHINDSA) JUDGE 10.10.2012.
harjeet