D.A.V College Malout vs State Of Punjab And Ors on 30 October, 2015

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Punjab-Haryana High Court

D.A.V College Malout vs State Of Punjab And Ors on 30 October, 2015

Bench: Lisa Gill

            120                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                               AT CHANDIGARH


                                       Civil Writ Petition No. 23060 of 2015 (O&M)
                                             Date of decision : 30.10.2015




            D.A.V. College, Malout                                       .....Petitioner

                                           Versus


            State of Punjab and others                                   ....Respondents


            CORAM:- HON'BLE MRS. JUSTICE LISA GILL

            Present:            Mr.Aman Chaudhary, Advocate
                                for the petitioner.

                                     ***

            LISA GILL, J.

Prayer in this writ petition is for directing the respondents to release grant-in-aid in respect to arrears of revision of pay w.e.f. 01.08.2009 to 28.02.2013 alongwith arrears of enhanced medical allowance and house rent allowance for the said period. It is submitted that despite submission of various representations Annexure P-7 (collectively), no action is being taken by the authorities.

Petitioner had earlier approached this Court for release of grant-in-aid for the years 2008, 2009 and 2010. Necessary benefit had been thereafter granted by the authorities. It is submitted that respondent No. 3 be directed to decide above said representations submitted by the petitioner in a time bound manner and afford benefits due to the petitioner.

RITU SHARMA

2015.11.03 09:54 I attest to the accuracy and authenticity of this document Chandigarh Civil Writ Petition No. 23060 of 2015 (O&M) -2-

Keeping in view the limited prayer addressed at the time of arguments, the facts and circumstances of the case but without expressing any opinion on the merits of the controversy, it is considered expedient to dispose of this writ petition with a direction to respondent No. 3 - The Director Public Instructions (Colleges), Punjab to expeditiously decide representations (Annexure P-7) (Collectively) submitted by the petitioner by passing a speaking order, preferably within a period of four months from receipt of certified copy of this order. Benefits, if any, due to the petitioner shall be released thereafter expeditiously preferably within a period of six weeks. It is further directed that the petitioner through its authorised representative shall appear before respondent No. 3 on any working day between 02.11.2015 to 06.11.2015 and comply with any formalities if any and/or supply relevant documents as well which may be required.

Writ petition is, accordingly, disposed of.



                                                                         (Lisa Gill)
            October 30, 2015                                              Judge
            rts




RITU SHARMA
2015.11.03 09:54
I attest to the accuracy and
authenticity of this document
Chandigarh

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