MALKIAT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have approached this Court impugning the order dated 31.10.2008 (Annexure P-10) passed by the Accountant General (A&E), Indian Audit and Accounts Department, Punjab- respondent No. 4 as well as letter dated 21.04.2009 (Annexure P-11) issued by the Principal Secretary to Government of Punjab, Department of Education, Punjab-respondent No. 1, vide which the benefit of three increments, which was granted to the petitioners and similarly situated persons with effect from the date of passing Giani/Parbhakar, has been decided to be withdrawn.

(2.) IT has been contended that the petitioners were rightly granted the benefit which has wrongly been withdrawn by the respondents. Similarly placed employees as the petitioners had approached this Court by filing CWP No. 738 of 2009 titled as Manjeet Kaur and others vs. State of Punjab and others, decided on 01.12.2009 (Annexure P-12) and other writ petitions were also considered and decided by this Court, copies of which have been appended as Annexures P-13 to P-15. Even the respondents, on considering the claim of the petitioners in those cases, constituted a departmental committee, which has also, vide order dated 28.04.2011 (Annexure P-14), accepted the claim, as has been made by the petitioners in the present writ petition.

(3.) WITHOUT going into the merits of the case or commenting thereon, the present petition is disposed of with liberty to the petitioners to file a representation to the Principal Secretary to Government of Punjab, Department of Education, Punjab, the Director of Public Instructions (Primary Education), Punjab and the Director of Public Instructions (Secondary Education), Punjab, respondents No. 1 to 3 respectively, within a period of four weeks from today. If such a representation is made by the petitioners within a period of four weeks, 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.