SUNITA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a direction to the respondents to step up the pay of the petitioner at par with her junior w.e.f. 10/3/2012 and further to grant all arrears of pay and consequential benefits alongwith interest @ 12% p.a.

(2.) Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, she will be satisfied if a direction is given to respondent No.2 to decide the legal notice dtd. 31/5/2025 (Annexure P-4) submitted by the petitioner, in a time bound manner.

(3.) Notice of motion.