Mahinder Singh vs State Of Punjab And Others

Deepinder Singh Nalwa, J

In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing respondent No.2 to consider and decide the claim of the petitioner (Annexure P-2 to P-4) for grant of approval to release the pay-scale of Rs.1800-3200 w.e.f. 01.01.1986, in pursuance of the order dated 24.05.2010 (Annexure P-1).

Written statement dated 20.10.2023 has been filed on behalf of respondents No.1 to 3. In para 4 thereof, it has been averred that the petitioner has been granted the pay-scale of Rs.1800-3200 w.e.f. 01.01.1986 and he was then drawing the basic pay of Rs.1960/-. The relevant part of service book of the petitioner is also attached as Annexure R-1 with the written statement. It is the case of the respondents that petitioner was granted the pay-scale of Rs.1800-3200 w.e.f. 01.01.1986. It is also the case of the respondents in the written statement that the case of the petitioner in regard to grant of ACP scale after completion of 32 years has already been forwarded to respondent No.2.

Learned counsel for the petitioner submits that in view of the stand taken by the respondents in the written statement that the case of the petitioner for grant of ACP scale after completion of 32 years is pending with respondent No.2, he will be satisfied, if liberty is granted to the petitioner to file a representation for grant of abovesaid benefit i.e. ACP scale after completion of 32 years and a direction is given to respondent No.2 to consider and decide such representation submitted by the petitioner in a time-bound manner.

Learned State counsel does not oppose the prayer made by learned counsel for the petitioner.

In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with liberty to the petitioner to file a representation for grant of abovesaid benefit i.e. ACP sale after completion of 32 years. In case, such representation is filed by the petitioner, the same shall be considered and decided by respondent No.2, in accordance with law, within a period of 02 months from the date of submission of such representation by the petitioner.

Pending application(s), if any, shall also stand(s) disposed of.