GURBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who is an ETT teacher, claims promotion to the post of Master with effect from the date respondent No. 5 i.e. a person junior to the petitioner, was promoted as Maths Master. So as to redress the aforesaid grievance, the petitioner is stated to have issued a legal notice dated 25.6.2006 (Annexure P-12). It is, however, the contention of the learned Counsel for the petitioner, that no decision has been taken thereon till date. In view of the above, it is submitted, that the petitioner will be satisfied, if the instant writ petition is disposed of with a direction to the respondents to take a final decision on the legal notice dated 25.6.2006

(2.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of respondents No. 1 to 4. Learned Counsel for the respondents states, that he has no objection to the disposal of the instant writ petition in terms of the prayer made by the learned Counsel for the petitioner.

(3.) In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing the respondents to take a final decision on the legal notice dated 25.6.2006 (Annexure P-12) by passing a well reasoned speaking order, within three months from the date of receipt of a certified copy of this order.