Surinder Singh vs State Of Punjab And Ors

Harsimran Singh Sethi, J

In the present petition, the grievance being raised by the petitioner is that the petitioner is fully elligible for promotion to the postt of Lecturer (Commerce) but, this claim is noot been considered within any vaalid justification.

Learned counsel for the petitioner submits that the respondeents be directeed to consider the claim of the petitioner for promotion to the post of Lecturer (Commerce) in the Reserved Category so that, no prejudice be caused to the petitioner.

Learned counsel for the pettitioner submits that the petitiooner has alreaddy raised the said grievance in the legal notice dated 07.08.20024 (Annexure P-1) and the petitioner will be satisfied, at this stage, in casse a direction is issued to the respondents to decide the same by passing an appropriate speaking order in a time bound manner.

Notice of motion.

On the asking of the Court, Mr. Charanpreet Singh, Assistant Advocate General, Punjab, who is present in Court, accepts notice on behalf of the respondent-State and submits that in case, the legal notice dated 07.08.2024 (Annexure P-1) has been received in the office of the concerned authorities and the same is still pending consideration with the authorities concerned, the same will be decided by the competent authority within a period of four weeks from the date of the receipt of certified copy of this order by passing an appropriate speaking order. Learned counsel further submits that in case, it is found feasible to accept the claim of the petitioner, the same will be accepted, otherwise due reasons will be mentioned for not accepting the claim of the petitioner in the speaking order to be passed and the said order will be duly conveyed to him.

Learned counsel for the petitioners submits that keeping in view the statement of learned State counsel, the present petition may kindly be disposed of having been not pressed any further.

Ordered accordingly.

Pending application, if any, also stands disposed of.