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Jaswinder Singh And Others vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 2 June 2022 · Citation: (2022) 06 P&H CK 0012

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 13070 Of 2022
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Judgment

7 paragraphs · 132 words

Anupinder Singh Grewal, J

The petitioners are seeking a direction to the respondents to step up the pay of the petitioners at par with respondent No.5.

Learned counsel for the petitioners contends that the petitioners have sent a legal notice dated 22.08.2019 (Annexure P-8) to the respondents and prays that the petition may be disposed of with a direction to respondents to consider and decide the same.

Issue notice to respondents No.1 to 4.

At the asking of the Court, Mr. TPS Chawla, DAG, Punjab accepts notice on behalf of respondent No.1 to 4.

Heard.

The petition is disposed of with a direction to respondent No.3 to consider and decide the legal notice (Annexure P-8) within a period of four months from the date of receipt of certified copy of this order.