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Judgment
7 paragraphs · 221 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioners are praying for issuance of a direction to the respondents to grant them the pay scale and allowances as per University Service Rules, 2016 (Annexure P-4). Reliance has been placed upon the judgment passed by a Co-ordinate Bench of this Court in CWP-15896 of 2023, titled 'Saurabh Sharma and others Vs. State of Punjab and another', decided on 13.09.2024.
Learned counsel appearing on behalf of the petitioners, on instructions from the petitioners, submits that at this stage, he will be satisfied if a direction be given to respondent No.1 to decide his legal notice dated 02.09.2025 (Annexure P-8), in a time bound manner.
Notice of motion.
Mr. K. S. Dadwal, Advocate accepts notice on behalf of respondent No.1 and does not object to the prayer made by learned counsel for the petitioners.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.1 to consider and decide the legal notice dated 02.09.2025 (Annexure P-8), served by the petitioners within a period of 03 months from the date of receipt of certified copy of this order in accordance with law.
Pending application(s), if any, shall also stand(s) disposed of accordingly.