HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for permission to place on record Annexures P-12 and P-13. Prayer granted. Annexures P-12 and P-13 are taken on record. Application stands disposed of.

(2.) PETITIONERS have approached this Court with a prayer for issuance of a writ of mandamus directing the Director Public Instructions (Secondary Education) Punjab-respondent No. 2 to consider the claim of the petitioners for promotion to the post of Mistress in accordance with the instructions dated 26.09.2001 (Annexure P-2) issued by the respondents, which provide for 1% quota for non-teaching staff of Ministerial Cadre for promotion. Total 419 posts have been identified to be filled up from the Ministerial Cadre and out of these, 160 posts are still lying vacant. Cases of the petitioners for consideration for promotion were duly forwarded by the District Education Officer (Secondary Education), Patiala vide letter dated 23.10.2012 (Annexure P-12) and letter dated 08.12.2011 (Annexure P-13). The claim of the petitioners is stated to be pending consideration with the Director Public Instructions (Secondary Education), Punjab-respondent No. 2 without any decision thereon. As a matter of fact, it was asserted that persons junior to the petitioners i.e. respondents No. 3 to 6 have already been promoted in the Master Cadre without considering the claim of the petitioners.

(3.) IN view of the statement made by the counsel for the petitioners and without going into the merits of the case or commenting thereon, the present writ petition is disposed of with directions to the Director Public Instructions (Secondary Education), Punjab-respondent No. 2 to consider and decide the legal notice dated 29.03.2013 (Annexure P-11) within a period of three months from the date of receipt of certified copy of this order. In case the claim of the petitioners is not to be accepted, then a well reasoned and speaking order be passed and conveyed to the petitioners forthwith.