Nachhatter Kaur vs State Of Punjab And Another

Meenakshi I. Mehta, J

By way of the instant writ petition, the petitioner has sought the indulgence of this Court for the issuance of a writ in the nature of certiorari/mandamus quashing the action of the respondents in depriving her deceased husband of the benefits of the pay-scale, equivalent to the pay-scale granted to the Agriculture Development Officers, from the due date in the same terms as given to the petitioners in CWPs No.21483 and 18663 of 2013 and she has also prayed for directing the respondents to release all the consequential benefits, including the revised pensionary benefits along with the arrears and interest thereon, while averring that her deceased husband was also entitled to the benefits, as granted to the petitioners in the afore-mentioned Civil Writ Petitions, on account of his claim/case being similar to them but the respondents have not granted the same despite her having moved the representation dated 20.03.2020 (Annexure P-11) to respondent No.2 in this regard.

Ms. Sunint Kaur, Assistant Advocate General, Punjab, has joined the proceedings on behalf of both the respondents in this case, in pursuance of the copies of this petition having been sent to the respondent-State in advance.

Heard.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is issued to respondent No.2 to consider and decide her said representation (Annexure P-11), within some specific time-frame.

Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of

learned counsel for the petitioner and without commenting upon the merits of the matter in hand, the instant writ petition is hereby disposed of with a direction to respondent No.2-The Director, Department of Agriculture & Farmers Welfare, Punjab, to consider and decide the said representation of the petitioner (Annexure P-11) in accordance with the law/relevant rules, by passing a speaking order thereon, within a period of three months from the date of receipt of the certified copy of this order.

This petition stands disposed of accordingly.