MOHAN LAL KAUSHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has approached this Court for counting of his service as JBT Teacher from 8.12.1967 to 27.10.1972 rendered by him in Arya Senior Secondary School, District Ludhiana against a regular sanctioned aided post before joining Government service as a JBT Teacher, from where he has retired, but the said service on the aided post has not been taken into consideration by the respondents while counting the qualifying service for the grant of pensionary benefits.

(2.) RELIANCE has been placed upon the judgment passed by this Court in Civil Writ Petition No.14238 of 1991 (Sukhdev Singh Versus State of Punjab & others), decided on 10.3.2010 (Annexure P -3), according to which the petitioner is stated to be entitled to the grant of benefit as claimed by him in the present writ petition. Claiming the said right, petitioner has served a legal notice dated 14.2.2013 (Annexure P -5) upon the respondents, which has, till date, not been decided.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with a direction to respondent No.1 -Secretary to Government of Punjab, Department of School Education to consider and decide the legal notice dated 14.2.2013 (Annexure P -5) within a period of four months from the date of receipt of certified copy of this order.