AVTAR SINGH Vs. MANMOHAN SINGH & ORS.

JUDGEMENT

(1.) We are informed by Mr. G.L. Sanghi learned counsel appearing on behalf of the State of Punjab that the State of Punjab is willing and anxious to carry out the order made by the Court who wants some further time for making payment since in regard to 3600 teachers who were the petitioners in the High Court, computation of the amount due to them has to be done and so far as remaining about 6000 teachers who were not parties to the Writ Petition in the High Court, their eligibility have to be determined apart from the computation of the amount said to be due to them. We would therefore direct that the State of Punjab to make payment of the amounts due to the 3600 teachers within 3 months from today, that is the time limit which we are giving for completing the work of payment of the amounts due to them. They will begin making payments within 2 weeks from tody and shall continue to do so from teacher to teacher untill the process is completed.

(2.) So far as 6000 teachers are concerned the State of Punjab will have a further time of 2 weeks over and above 3 months within which the process of determining their eligibility and making payments to them shall be completed.