LAWS(P&H)-2006-5-98

SAMPSON SIDHU Vs. STATE OF PUNJAB

Decided On May 29, 2006
SAMPSON SIDHU Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner states, that the petitioner has been denied the higher pay scale allowed to Senior Medical Laboratory Technicians, which matter has attained finality. In this behalf, it is pointed out, that the issue in question was adjudicated upon by this Court in Ravinder Kumar and others Vs. State of Punjab and others (Civil Writ Petition No.13425 of 1995), as well as, in Ved Parkash Mangla and others Vs. State of Punjab and others (Civil Writ Petition No.13426 of 1995). The State government had preferred Petitions for Special Leave to Appeal against the decisions rendered by this Court, noticed hereinabove, and the same were dismissed by the Supreme Court on 9.7.1997.

(2.) Learned counsel for the petitioner states, that the petitioner has moved a representation dated 10.2.2006 (Annexure P-11), claiming the same relief, which has attained finality. Despite the aforesaid representation, it is pointed out, that no decision has been taken thereon till date. He further states, that the petitioner will be satisfied, if the instant writ petition is disposed of with a direction to respondent No.2 i.e. the Director, Health and Family Welfare, Punjab, requiring him to take a final decision on the representation dated 10.2.2006 (Annexure P-11). Notice of motion.

(3.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of the respondents. 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.