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Judgment
Anoop Chitkara, J
The petitioners, who are working as teachers, have come up before this Court seeking a direction to the respondents to release revised pay scale to
them for the period of their initial appointments and further revision from time to time with consequential benefits and arrears accrued thereon along
with interest.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioners to make representation to the second respondent, in accordance with law,
mentioning therein their grievances, within two weeks. On receipt of such representation, the concerned respondent shall decide the same, in
accordance with law, within two months. Pending application(s), if any, are closed.