KARTAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have approached this Court with a prayer for directing respondents to give the benefit of ACP Scheme to the petitioners on completion of 16/24/32 years of service which has been denied to them on the ground that they have foregone their promotion, which ground has been held to be bad by this Court in Shashi Kiran and others vs. State of Punjab and others, 2003 (1) SCT 340, CWP No. 19614 of 2009 titled as Promila Aggarwal vs. State of Punjab, decided on 20.01.2011 (Annexure P-3) and CWP No. 21287 of 2010 titled as Ram Kumar Kapoor vs. The State of Punjab and others, decided on 20.01.2011 (Annexure P-4). Claiming the said benefit, a representation is stated to have been sent by the so called President of the Punjab Higher Qualified Teachers Union dated 10.11.2012 (Annexure P-5). There is no legal semblance attached to the said union. Counsel for the petitioners states that the petitioners shall submit a detailed representation to the Director Public Instructions (Secondary Education), Punjab-respondent No. 2 as also to the Director Public Instructions (Elementary Education), Punjab- respondent No. 3 on behalf of the petitioners of the respective departments within a period of six weeks from today, which may be directed to be considered and decided within some specified time in the light of the judgments referred to above.

(2.) IN view of the statement made by the counsel for the petitioners, the present petition is disposed of with liberty to the petitioners to file a detailed representation to the Director Public Instructions (Secondary Education), Punjab-respondent No. 2 as also to the Director Public Instructions (Elementary Education), Punjab- respondent No. 3 within a period of six weeks from today. If such a representation is made, the same shall be considered and decided by the said respondents within a period of five months from the date of submission of such representation. Decision so taken be conveyed to the petitioners forthwith.