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Judgment
7 paragraphs · 208 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioner is praying for issuance of a direction to the respondents to step up the pay of the petitioner at par with her junior w.e.f. 10.03.2012 and further to grant all arrears of pay and consequential benefits alongwith interest @ 12% p.a.
Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, she will be satisfied if a direction is given to respondent No.2 to decide the legal notice dated 31.05.2025 (Annexure P-4) submitted by the petitioner, in a time bound manner.
Notice of motion.
Mr. Amarpreet Singh Bains, AAG, Punjab, accepts notice on behalf of the respondents and does not object to the prayer made by learned counsel for the petitioner.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to consider and decide the legal notice dated 31.05.2025 (Annexure P-4), submitted by the petitioner within a period of 03 months from the date of receipt of certified copy of this order in accordance with law.
Pending application(s), if any, shall also stand(s) disposed of accordingly.