DARSHAN SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners herein claim that hey are entitled to the grant of selection grade with effort from January 1, 1927. Mr. Varinder Pal Singh learned counsel for the respondents, states that the matter is under the consideration of the Government. Be undertakes that the respondents shall decide the matter afresh after hearing the petitioners by passing a speakirg order within two months from today. In view of this undertaking, Mr. R.S. Dass, learned couasel for the petitioners, does not press this petition at this stage. The petition is, accordingly, disposed of.

(2.) The respondents shall decide the matter after hearing the petitioners within two months from today. In the circumstances of the case, there will be no order as to costs.