AVTAR SINGH Vs. MANMOHAN SINGH & ANR.

JUDGEMENT

(1.) In further clarification to our order dated Sept. 14, 1984, we direct that every teacher entitled to the benefit of our order dated Sept. 14, 1984 and the orders confirmed by that order shall make an application within six weeks from today addressed to the Director of Education, Punjab through the Principal of the school to which he/ she is attached setting out its claim in terms of amount in words and figures and the method of computing the same. The Principal shall forward each such application within three days of the receipt of the same to the Director of Education. The Director shall acknowledge the receipt of the app ln, to the teacher concerned through the Principal. In the application the teacher should at rive as best she/he could to set out his claim as directed herein. The Director may, verify the claim with reference to record he may have and the eligibility for relief. But if the claim is of a teacher was a petition in this Court or in the High Court eligibility enquiry is impermissible, only amount of claim may be verified. The Director of Education shall process all the applications received by him in the manner he thinks fit but must make the payment within three months from the date of the receipt of the application.

(2.) A report shall be submitted to this Court by the Director of Education when the work is over.

(3.) CMPS are Disposed of.