GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 and Article 300-A of the Constitution of India for the issuance of a writ, order or direction especially in the nature of mandamus directing the respondents to grant proficiency step-up increments on completion of 4 years, 9 years and 14 years of actual service and thereafter, fix the pay along with all the consequential benefits as per the settled law and pay the arrears of salary and pension alongwith interest @ 12% per annum.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner had given a representation dtd. 16/4/2024 (Annexure P-18) and at this stage, the petitioner would be satisfied, in case, the competent authority of respondent No.1-State considers the same, in accordance with law, within a specified time frame and in case, the pleas raised by the petitioner are found to be meritorious, then, grant the appropriate relief to the petitioner.

(3.) Learned counsel appearing for the respondents-State has submitted that the competent authority of respondent No.1-State would consider the said representation dtd. 16/4/2024 (Annexure P-18), filed by the petitioner, in accordance with law and the same would be done within a period of two months from the date of certified copy of this order.