ARSHDEEP Vs. BABA FARID UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of a direction to the respondents to grant them the pay scale and allowances as per University Service Rules, 2016 (Annexure P-4). Reliance has been placed upon the judgment passed by a Co-ordinate Bench of this Court in CWP-15896 of 2023, titled 'Saurabh Sharma and others Vs. State of Punjab and another', decided on 13/9/2024.

(2.) Learned counsel appearing on behalf of the petitioners, on instructions from the petitioners, submits that at this stage, he will be satisfied if a direction be given to respondent No.1 to decide his legal notice dtd. 2/9/2025 (Annexure P-8), in a time bound manner.

(3.) Notice of motion.