SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of a writ in the nature of certiorari for quashing order dtd. 21/12/2020 (Annexure P/19) vide which the claim of the petitioners for release of remaining 30% of salary and refund of the security amount and also for grant of interest @ 12% per annum, was rejected.

(2.) Reply by way of short affidavit dtd. 23/2/2026 of Anita Sharma, District Education Officer (SE), Shaheed Bhagat Singh Nagar, filed on behalf of respondents No.1 and 3, is taken on record. Copy thereof has been supplied to the opposite counsel.

(3.) Learned counsel for the parties are ad idem that the dispute being inter se the Management and the employees-petitioners, falls within the jurisdiction of the Educational Tribunal in terms of Sec. 7-A of the Punjab Affiliated Colleges (Security of Service) Act, 1974, therefore, the same may be transferred to the Tribunal for adjudication.