Harinder Singh Cheema vs State Of Punjab And Others

Tejinder Singh Dhindsa, J

This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

As per averments made in the petition, petitioner joined services as Agriculture Inspector, under the Department of Agriculture, State of Punjab on 14.12.1984.

The post of Agriculture Inspector was redesignated as Agriculture Development Officer. Petitioner sought voluntary retirement and which was allowed w.e.f. 31.01.2006.

Instant writ petition has been filed seeking a mandamus directing the respondents to grant to the petitioner benefit of revised pay-scale in terms of Government instructions dated 21.12.2011 (Annexure P-1) and as modified in terms of judgement of this Court dated 05.01.2012 in CWP No.23138 of 2010 titled as Dr.Naresh Kumar Kataria and others Vs. State of Punjab and others including re-fixation of pensionary benefits.

Counsel submits that a representation dated 05.03.2020 has already been made and he would be satisfied if the writ petition were to be disposed of with a direction to the concerned authority to look into the matter in a time bound frame.

Prayer made by counsel is found to be just and reasonable.

Without ascertaining the correctness of the averments made in the petition and without opining on the merits of the case, the instant petition is disposed of with a direction to respondent No.2 to examine the representation dated 05.03.2020 (Annexure P-10) that is stated to have already been submitted and to take a final decision thereupon expeditiously and in any case within a period of eight weeks from today and to convey the final decision to the petitioner.

Disposed of.