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Judgment
Petitioners herein seek issuance of a writ in the nature of mandamus directing the respondents to re-fix the pay of the petitioners at par with their junior by stepping up their pay as their junior is drawing more salary than them and directing the respondents to pay arrears of difference of pay to petitioners from the date when anomaly arose between their pay and their juniors w.e.f. 01.12.2018.
In the premise, petitioners also caused issuance of a legal notice dated 09.09.2019, contained at Annexure P-5, but the same has not been adverted by the respondents till date. Hence, the writ petition.
Notice of motion.
On advance service of the petition, Ms. Monica Chhibber Sharma, Sr. DAG, Punjab, appears and accepts notice on behalf of the State.
Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.
Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents to objectively consider the legal notice dated 09.09.2019 contained at Annexure P-5, and also by keeping in view the contentions raised in the present writ petition by treating it as a supplementary representation and pass a speaking order, in accordance with law.
Let the needful be done within a period of 3 months from the date of receipt of a certified copy of this order.
Disposed of in above terms.