ARUNA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has approached this Court with a prayer for release of the arrears of remuneration which the petitioner is entitled to because of the wrongful act of Smt. Poonam Rani-respondent No. 4, In-charge, who has not marked the presence of the petitioner and in fact, proceeded to mark the attendance of those Education Volunteers, who were earlier appointed under the Sarv Shiksha Abhiyan and have been relieved on 21.05.2010. Although the petitioner was allowed to join in pursuance to the appointment letter dated 21.05.2010 but because of non-marking of the attendance of the petitioner, the pay has not been released to the petitioner. The respondents have already initiated action against Smt. Poonam Rani- respondent No. 4 for this lapse and mis-conduct and, therefore, the petitioner is entitled to the pay and allowances for the said period, as has been claimed by her in the present writ petition.

(2.) CLAIMING the said benefit, petitioner has served a legal notice dated 09.01.2013 (Annexure P-8) upon respondents No. 2, 3 and 5, which has, till date, not been considered or decided by the respondents.

(3.) WITHOUT going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director General School Education, Sarv Shiksha Abhiyan Authority, Punjab, Head Master/Incharge Government Middle School, Village Bela Ramgarh, District Ropar and District Education Officer (Elementary Education), Ropar, Punjab, respondents No. 2, 3 and 5 respectively, to consider and decide the legal notice dated 09.01.2013 (Annexure P-8) within a period of two months from the date of receipt of certified copy of this order.