Gurpal Singh And Others vs State Of Punjab And Others

Namit Kumar, J

The present petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, seeking issuance of a writ of mandamus directing the respondents to permit the petitioners to apply for station allotment/postings against the now vacant posts in the cadre of D.P.E. (Physical Education Master/Mistress) and to conduct the process of station allocation/postings qua the petitioners in a fair and transparent manner.

Learned counsel for the petitioners submits that for redressal of their grievances, the petitioners have also submitted representation dated 09.03.2026 (Annexures P-8) to the respondents which is still pending consideration. He further submits that at this stage, the petitioners would be satisfied, if appropriate directions are issued to the respondents to consider and decide the said representation, by passing a speaking order, in a time bound manner.

Notice of motion.

Mr. Swapan Shorey, D.A.G., Punjab, accepts notice on behalf of the respondents-State. He has no objection to the innocuous prayer made by learned counsel for the petitioners.

I have heard learned counsel for the parties and have gone through the record of the case.

Without going into the merits of the case at this stage, the present petition is disposed of with a direction to respondent No.2 to consider and decide representation dated 09.03.2026 (Annexures P-8) submitted by the petitioners expeditiously, by passing a speaking order after affording an opportunity of hearing to the petitioners, preferably within a period of 06 weeks from the date of receipt of certified copy of this order. Further, the decision taken thereon shall be conveyed to the petitioners.