G.S. Sandhawalia, J. - (1.) THE present writ petition has been filed for refund of the penalty @50,000/ - per month for not appointing the Principal in the College by the respondent -University. Reliance has been placed upon the law laid down by this Court in CWP No. 14223 of 2010, Khalsa College of Education vs. Panjab University and others decided on 30.08.2013 wherein, it was held that the University could not have imposed any financial penalty upon the colleges for not appointing a regular Principal. The said judgment was upheld by the Division Bench of this Court in LPA No. 373 of 2014, Panjab University, Chandigarh vs. Khalsa College of Education decided on 07.03.2014.
(2.) COUNSEL for the petitioner submits that a representation dated 09.03.2014, though labelled as a 'Contempt Notice', which would be clear from Annexure P -8 has been filed for refund of the claim and he would be satisfied if the university takes a decision on the said issue. After hearing counsel for the petitioner and without going into the merits of the case, this Court is of the opinion that since representation dated 09.03.2014 (Annexure P -8) is still pending consideration before the respondent no. 1 -University, it would be appropriate if a decision is taken on the said representation/notice (Annexure P -8) within a time bound frame. Accordingly, the said respondent is directed to decide the issue of refund keeping in view the settled position of law, as noticed above. The needful be done within a period of 2 months from the date of receipt of certified copy of the order. In case an adverse order is to be passed against the petitioner -college, then it is expected that the same will be reasoned and speaking order which will be duly communicated to the petitioner expeditiously.
(3.) WRIT petition stands disposed of with the above said observations.;