Mrs. Suman Lata vs The State Of Haryana And Others on 13 November, 2009

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Punjab-Haryana High Court

Mrs. Suman Lata vs The State Of Haryana And Others on 13 November, 2009

Bench: Satish Kumar Mittal

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH.

                                                  C.W.P. No. 17428 of 2009
                                        DATE OF DECISION : 13.11.2009

Mrs. Suman Lata

                                                           ... PETITIONER
                                  Versus
The State of Haryana and others

                                                       ..... RESPONDENTS


CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL


Present:    Mr. Naveen Daryal, Advocate,
            for the petitioner.

                            ***

SATISH KUMAR MITTAL , J. ( Oral ) The petitioner is working as JBT Teacher in Guru Arjan Dev Senior Secondary School, Assand, Karnal, which is an aided school. It is the case of the petitioner that she has not been paid the salary from September, 2008 to 1.11.2009. In this regard, the petitioner has made representation dated 21.9.2009 to respondent No.3, copy of which has been annexed as Annexure P-4, but till date, no action has been taken on the said representation. Counsel states that at this stage, the petitioner will be satisfied if a direction is issued to the District Education Officer, Karnal, (respondent No.3 herein) to consider and decide the aforesaid representation within a reasonable time.

In view of the above, without issuing notice of motion as it will CWP No. 17428 of 2009 -2- un-necessary delay the matter, this petition is disposed of with a direction to respondent No.3 to consider and decide the representation dated 21.9.2009 (Annexure P-4) within a period of three months from the date of receipt of a certified copy of this order.

November 13, 2009                           ( SATISH KUMAR MITTAL )
ndj                                                  JUDGE

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