SURINDER KRISHAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This intra-court appeal under Clause X of the Letters Patent is directed against the judgment and order of the learned Single Judge dated 11.04.2019 refusing to entertain the writ petition filed by the appellant herein on the ground of existence of a statutory alternate remedy before the Educational Tribunal.

(2.) The appellant-petitioner approached this Court by filing the writ petition seeking a direction for release of the pensionary benefits as well as payment of leave encashment and also for the arrears of the pay scale as a result of revision in pay which came effective from 01.01.2006 alongwith interest and other retiral benefits.

(3.) Facts in brief necessary for the adjudication of the controversy at hands can be summarized as under:-