KIRNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to initiate the process of promotion of the petitioners to the post of Senior Assistant in parity with the similarly situated employees.

(2.) Learned counsel for the petitioners has submitted that the case of the petitioners is covered by the judgment dtd. 10/2/2023 passed by the Division Bench of this Court in case bearing No.LPA-411-2017 titled as 'State of Punjab and another Vs. Gulzar Singh and others' and has further submitted that the petitioners had given legal notice dtd. 17/12/2022 (Annexure P-3) and they would be satisfied at this stage, in case, the competent authority of respondent No.1-State is directed to consider the said legal notice dtd. 17/12/2022 (Annexure P-3) in a time bound manner and after taking into consideration Gulzar Singh's case (Supra) and in case, the pleas raised by the petitioners are found to be meritorious, then, to grant necessary relief, in accordance with law.

(3.) Learned State Counsel has submitted that the competent authority of respondent No.1-State would consider the said legal notice dtd. 17/12/2022 (Annexure P-3), in accordance with law after taking into consideration Gulzar Singh's case (Supra), as expeditiously as possible, preferably within a period of two months from the date of receipt of certified copy of the present order.