LAKHWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioners states that the petitioners' pay-scale should be fixed in terms of the notification dated 19.5.1998 with effect from 1.1.1996. In order to claim the aforesaid relief, the petitioners are stated to have issued two legal notices dated 9.5.2006 and 17.5.2006. It is further pointed out that no decision has been taken by the respondents thereon till date.

(2.) Learned counsel for the petitioners states that the petitioners will be satisfied if the instant writ petition is disposed of with a direction to respondent no.4 i.e. the Director Health Services, Punjab, requiring him to take a final decision on the legal notice dated 9.5.2006 (Annexure P2). Notice of motion.

(3.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General, Punjab, accepts notice on behalf of respondents no.1 to 6. Learned counsel for the respondents states that he has no objection to the disposal of the instant writ petition in terms of the prayer made by learned counsel for the petitioners.