SAWARN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for listing of the case for hearing in the light of the fact that the Letters Patent Appeal No. 1719 of 2011 stands decided by a Division bench of this Court, vide judgment dated 25.9.2012 and the case was adjourned sine die, to be listed after the said decision.

(2.) PRAYER made in the application is allowed. Writ petition is taken on Board.

(3.) IN the light of the authoritative decision and settlement of law on this issue, petitioner is entitled to the extension of two years in service as he falls within the ambit of disability as defined in the Act. Claiming the said benefit, petitioner had submitted a representation dated 13.3.2012 (Annexure- P-6) to the District Education Officer, Ferozepur. Counel states that now the petitioner shall submit a representation to the Director Public Instructions (Schools), Punjab-respondent No. 2 within a period of four weeks from today, which may be directed to be considered and decided within some specified time.