HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Though learned counsel for the petitioners has not appeared, keeping in view the nature of the claim made by the petitioners, I am of the view that there is no justification to postpone decision of the writ petition.

(2.) Petitioners are working as Teachers in various schools of the Government of Punjab. They have made a claim for grant of selection grade in accordance with the policy decision of the Government of Punjab as contained in Circular dated 23.7.1957. Petitioners have stated that the claim made by similarly situated persons was accepted by this Court in Letters Patent Appeal No. 135 of 1986, decided on 15.1.1990. However, the Government confined the benefit of selection grade only to those who had approached the Court. Claiming that they have been subjected to discrimination, the petitioners have stated that when the persons similarly situated qua them have been given the benefit of selection grade, there is no reason or justification to deny that benefit to the petitioners.

(3.) No reply to the writ petition has been filed and therefore, the averments made in the writ petition have remained uncontroverted.