GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to refix their salary from retrospective date i.e. date of promotion.

(2.) Learned counsel representing the petitioners submits that petitioners were promoted vide order dtd. 2/4/2024, however, their pay has not been revised either on actual or notional basis. They have made representation to respondents but to no avail.

(3.) Learned State counsel submits Competent Authority would consider petitioners' grievance and pass an appropriate order within three months from today.