Surjit Kaur vs State of Punjab and others

Tejinder Singh Dhindsa, J.—The petitioner has preferred the present petition for issuance of writ in the nature of Mandamus for directing the respondents to re-fix the pay of her husband in the light of instructions dated 21.12.2011 (Annexure P-11). Learned counsel for the petitioner states that the claim raised in the present writ petition is clearly covered in terms of judgment dated 05.01.2012 passed by this Court in CWP No. 23138 of 2010 titled as Dr. Naresh Kumar Kataria & others Vs. State of Punjab and others (Annexure P-12). Counsel further submits that even a representation dated 24.05.2012 (Annexure P-13) has already been preferred and is pending consideration before the respondent/authorities.

In the light of such submissions raised by the learned counsel for the petitioner, I deem it appropriate to dispose of the present writ petition with a direction to respondent/authorities to decide the representation dated 24.05.2012 (Annexure P-13) in terms of passing a speaking order within a period of three months from the date of receipt of certified copy of this order. Suffice it to observe that while considering the claim of the petitioner, the authorities shall keep in mind the judgment of this Court passed in CWP No. 23138 of 2010 titled as Dr. Naresh Kumar Kataria & others Vs. State of Punjab and others (Annexure P-12). The petition is disposed of accordingly.