Poonam Assi And Others vs State Of Punjab And Others

Namit Kumar, J

Instant petition has been filed under Articles 226/227 of the Constitution of India for directing the respondents-authorities to fix the pay of the petitioners in terms of the notification dated 31.03.2016 (Annexure P-12) to the post of Analyst and Scientific Officer (Drug and Food Safety) in the pay scale of 10300-34800 + Grade Pay 4200 and pay scale of 10300-34800 + Grade Pay 4800 respectively with further revision of pay from the date of their entitlement and release all the arrears thereof with interest @ 18% per annum within a stipulated period.

Learned counsel for the petitioners submits that to claim the aforesaid benefit petitioners have served legal notice dated 04.10.2025 (Annexure P-15) upon the respondents, however, neither the same has been replied nor the said benefits have been released to the petitioner. Learned counsel for the petitioners confines his prayer for deciding legal notice dated 04.10.2025 (Annexure P-15) and submits that at this stage, petitioners would be satisfied, if the said legal notice is considered and decided by passing a speaking order in a time-bound frame.

Notice of motion.

Mr. Surya Kumar, AAG, Punjab, accepts notice on behalf of the respondents and has no objection to the innocuous prayer made by learned counsel for the petitioner

I have heard learned counsel for the parties and have gone through the record of the case.

Without expressing any opinion on the merits of the case or the claim being made by the petitioners in the present petition, respondent No.2 is directed to consider and decide the claim made by the petitioners in the legal notice dated 04.10.2025 (Annexure P-15) in accordance with law, by passing a speaking order within a period of three months from the date of receipt of certified copy of this order.

The petition stands disposed of.