PUSHAP PRABHAKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to grant benefit of one notional annual grade increment on completion of one year service in the month of December and October of the respective year.

(2.) The petitioners are ex-employees of Punjab Police. They have retired on attaining the age of superannuation. The petitioners are seeking one notional annual grade increment on the ground that they have completed 1 year service in the month of December and October and increment was granted w.e.f. January and November respectively.

(3.) Learned counsel for the petitioners submits that grievance of the petitioners, at this stage would be redressed, if respondent is directed to decide their representation/legal notice dtd. 18/1/2024 (Annexure P-4) in terms of judgment of Supreme Court in 'DIRECTOR (ADMN AND HR) KPTCL AND OTHERS VS. C.P. MUNDINAMANI AND OTHERS"2023 SCC ONLINE SC 401.