Kewal Singh and Another vs State of Punjab and Others

Surya Kant, J.—Notice of motion.

Mr.K.D.S. Sidhu, learned Deputy Advocate General, Punjab, accepts notice on behalf of the Respondents.

In view of the nature of order which I propose to pass, there is no need to seek any counter reply from the Respondents at this stage.

The Petitioners seek quashing of the order dated 13.4.2009 (Annxure P-3) passed by Respondent No. 2 whereby their claim for counting the service rendered by them in Government Aided Privately Managed Schools, towards the pensionary benefits, has been rejected. The Petitioners also seek a mandamus to direct the Respondents to consider their services rendered in the Privately Managed Recognized Aided Schools before they were taken over the Punjab Govt. Department, for the purpose of service benefits.

During the course of arguments, learned Counsel for the parties are ad-idem that the controversy involved in this writ petition is squarely covered by the judgment of this Court dated 10.3.2010 passed in Civil Writ Petition No. 14238 of 1991 (Sukhdev Singh and Ors. v. State of Punjab and Ors Civil Writ Petition No 14238 of 1991).

The present writ petition is accordingly allowed in terms of the afore-stated order dated 10.3.2010 passed in Sukhdev Singh and others'' case (supra).