Gurjinder Singh vs State Of Punjab And Others

Namit Kumar, J

The petitioner has filed the instant petition under Article 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondent-department to step up the pay of the petitioner equivalent to his junior namely Ms. Pamalpreet Kaur and to grant him arrears of salary arising therefrom along with interest @ 18% per annum.

Learned State counsel has produced copy of order dated 17.11.2025, whereby the claim of the petitioner has been accepted and his pay has been stepped up at par with his junior namely Pamalpreet Kaur and his pay has also been re-fixed. Copy of said order is taken on record.

Learned State counsel, on instructions from Sh. Amritpal Singh, Law Officer, Department of State Transport, submits that the arrears arising out of the abovesaid order is to be released to the petitioner within a period of one month from today.

Learned counsel for the petitioner submits that the petitioner is entitled for the said benefit w.e.f. 01.12.2013, whereas the same has been granted to him w.e.f. 14.03.2016, therefore, he may be given liberty to claim the said benefit w.e.f. 01.12.2013 by moving an appropriate representation to the department.

If any such representation is submitted by the petitioner within a period of one month from today, the same shall be considered and disposed of by respondent No.2 within a period of three months thereafter, by passing a speaking order after granting an opportunity of personal hearing to the petitioner.

Disposed of in the above terms.