DIMPLE Vs. PUNJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a direction to the respondents to grant same pay to the petitioner as has been granted to similarly situated persons.

(2.) A perusal of order dtd. 16/9/2025 would show that the petitioner has resigned from the post of Assistant Professor and the resignation has also been accepted on 11/2/2025.

(3.) Learned counsel appearing on behalf of the petitioner submits that although the petitioner has resigned but in light of Annexures P-3 and P-4, the petitioner was entitled for higher pay which has been denied to the petitioner. Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to consider the case of the petitioner for grant of higher pay in terms of Annexures P-3 and P-4, in a time bound manner.