GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is holding the post of JBT teacher. He claims promotion to the post of Hindi Master with effect from the date his junior Baljit Singh, respondent No.5, was promoted as such, with effect from 19.4.2006 (Annexure P13).

(2.) IT is the vehement contention of the learned counsel for the petitioner, that in spite of the fact, that the petitioner was eligible for promotion to the post of Hindi Master, his claim was not considered,while respondent No.5 was promoted as such. In order to have his claim considered, the petitioner is stated to have submitted a representation dated 23.11.2006 (Annexure P15). Learned counsel for the petitioner 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, Public Instructions (Secondary Education), Punjab, requiring him to take a final decision on the representation submitted by the petitioner on 23.11.2006 (Annexure P15). 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 respondent No.2 i.e. the Director, Public Instructions (Secondary Education), Punjab, to take a final decision on the claim of the petitioner raised through his representation dated 23.11.2006 qua his promotion to the post of Hindi Master with effect from the date of promotion of his junior Baljit Singh as such, by passing a well reasoned speaking order within three months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti, on payment of usual charges.