GURCHAIN SIDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner who is a Senior Medical Laboratory Technician seeks a higher pay scale. On the issue in hand, the petitioner is said to have served a legal notice dated 10.3.2006 (Annexure P2) on the respondents. It is, however, pointed out that no decision has been taken thereon till date.

(2.) Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of by requiring respondent No.2 i.e. the Director, Health and Family Welfare, Punjab Parvar Kalyan Nigam, Sector 34, Chandigarh to take a final decision on the legal notice dated 10.3.2006 (Annexure P2). Notice of motion. On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab accepts notice on behalf of respondents Nos.1 to 3. Learned counsel for the respondents states that he has no objection to the disposal of the writ petition in terms of the prayer made by learned counsel for the petitioner.

(3.) In view of the above, without going into the merits of the claim of the petitioner, we consider it just and appropriate to dispose of the instant writ petition with a direction to respondent No.2 i.e. the Director, Health and Family Welfare, Punjab Parvar Kalyan Nigam, Sector 34, Chandigarh, to take a final decision on the legal notice dated 10.3.2006 (Annexure P-2), by passing a well reasoned speaking order within three months from the date of receipt of certified copy of this order. In case, the petitioner is found to be entitled to any monetary benefits, the same shall be calculated and released to him within a further period of one month. Disposed of accordingly. Order Dasti, on payment of usual charges.