NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have approached this Court with a grievance that despite they having been found eligible for appointment under the Rehabilitation and Resettlement Scheme for oustees of Ranjit Sagar Dam Project dated 19.10.1993 and having been issued the appointment letters, copies of which have been placed on record as Annexures P-8 to P-11, they have not been allowed to join only on the pretext that there is no vacant post available at the place where they have been directed to join. Counsel contends that once the claim of the petitioners has been accepted, the adjustment of the vacant posts, against which the petitioners are to be appointed, have to been taken care of by the respondents. Despite various visits to the competent authorities, no result has come in the favour of the petitioners and, therefore, liberty may be granted to the petitioners to file a representation to the Secretary, Government of Punjab, Department of Irrigation, Punjab-respondent No. 2 and The Secretary to Government of Punjab, Department of Personnel (Surplus Branch), Punjab-respondent No. 3 which shall be filed within a period of four weeks from today and the same may be directed to be considered and decided and posting orders against the vacant posts be issued to the petitioners.

(2.) IN the light of the statement made by the counsel for the petitioners, the present petition is disposed of with liberty to the petitioners to file a representation to the Secretary, Government of Punjab, Department of Irrigation, Punjab-respondent No. 2 and The Secretary to Government of Punjab, Department of Personnel (Surplus Branch), Punjab-respondent No. 3 within a period of four weeks, as stated by the counsel for the petitioners. If such a representation is made by the petitioners within a period of four weeks from today, the same shall be considered and decided by the the Secretary, Government of Punjab, Department of Irrigation, Punjab-respondent No. 2 and The Secretary to Government of Punjab, Department of Personnel (Surplus Branch), Punjab- respondent No. 3 within a period of four weeks of submission of such representation. The decision so taken be conveyed to the petitioners forthwith and make them to join against vacant posts.