Navkiran Singh Sodhi vs State Of Punjab And Others

Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondent No. 2 to remove the pay anomaly by granting equal pay scale to the petitioner as already given to the Law Officer, Punjab Vidhan Sabha in Department of Parliamentary Affairs, Punjab and Law Officers of Improvement Trusts in Punjab under the Department of Local Self Government by fixing the Grade Pay of Rs. 5400/- in the Pay Band of Rs. 15600-39100 and initial pay of Rs. 21,000/- w.e.f. 14th December, 2016 alongwith interest at the rate of 18% per annum.

In the premise, petitioner also submitted representation dated 19.04.2018, contained at Anenxure P-4, 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, Mr. P. S. Bajwa, Addl. AG, 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 representation dated 19.04.2018 contained at Anenxure P-4, 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.