MANINDER KAUR Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the order dtd. 9/9/2021 (Annexure P-9), whereby charge of the post of Principal University College, Ghanaur granted to the petitioner was withdrawn by the respondent-University and was given to respondent No.5.

(2.) At the very outset, learned counsel appearing on behalf of the respondents submits that he has received a letter from the University, wherein, it has been mentioned that the petitioner will continue to work as a Lecturer at University College, Ghanaur.

(3.) Taking into consideration the abovesaid statement given by the learned counsel appearing on behalf of the respondents-University, learned counsel for the petitioner submits that now the only issue remains is in regard to salary for the period from 11/1/2016 to 7/3/2016 and from 24/6/2021 to 9/9/2021. Learned counsel, on instructions from the petitioner, submits that the petitioner would be satisfied, if at this stage, the petitioner is permitted to submit a representation in regard to grant of salary for the abovesaid period and a direction may be given to respondent No.2 to consider and decide the representation submitted by petitioner in a time-bound manner.