KULDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2013-1-92
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 15,2013

KULDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

AUGUSTINE GEORGE MASIH, J. - (1.)PETITIONERS have approached this Court with a grievance that although they have been granted promotion to the post of Agriculture Sub-Inspector w.e.f. 25.10.2011 but they are entitled to promotion to the post of Agriculture Sub-Inspector w.e.f. 02.04.1998, the date their juniors stand promoted.
(2.)IT is the contention of the petitioners that a common provisional seniority list was circulated by the Director Agriculture Punjab-respondent No. 2 on 11.10.2010, according to which, names of the petitioners stand mentioned at Sr. Nos. 165 and 162 respectively. Names of Paramjit Singh, Paramjit Singh-2 and Baldev Singh are shown at Sr. Nos. 171 to 173. Petitioners are thus, senior to these employees and, therefore, had a prior right of promotion to the post of Agriculture, Sub-Inspector. Vide order dated 08.11.2010 (Annexure P-2), Director, Agriculture Punjab has promoted Paramjit Singh, Paramjit Singh-2 and Baldev Singh w.e.f. 02.04.1998 whereas the said benefit has not been granted to the petitioners. In the light of the fact that they are senior to these two employees, petitioners have submitted representations dated 01.02.2012 (Annexures P-4 and P-5) to the Director, Agriculture Punjab-respondent No. 2. No decision thereon has been taken. Petitioners have thereafter, submitted reminders also but that too have not yielded any result.
Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Director, Agriculture Punjab-respondent No. 2 to consider and decide the claim of the petitioners, as projected by them in the representations dated 01.02.2012 (Annexures P-4 and P-5), within some specified time.

(3.)WITHOUT going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Director, Agriculture Punjab-respondent No. 2 to consider and decide the claim of the petitioners, as projected by them in the representations dated 01.02.2012 (Annexures P-4 and P-5) within a period of three months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioners forthwith. In case the claim of the petitioners is not to be accepted, a well-reasoned and speaking order be passed and conveyed to the petitioners forthwith.


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