OM PARKASH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the parties are agreed that this writ petition be disposed of in the same terms as in Civil Writ Petition No. 17439 of 1995, decided on November 30, 1995."

(2.) In the aforesaid writ petition, the petitioners had prayed to the State Government that they may be given fresh opportunity for opting the date for the revision of the pay scales. The said writ petition was disposed of by directing the respondents to treat the writ petition of the petitions-s as their representation and be decided by the Government within two months in accordance with the directions given in Civil Writ Petition No. 2587 of 1994, decided on 16.8.1994 as also in Civil Writ Petition No. 18380 of 1994, decided on 21.11.1995.

(3.) Under the circumstances, I deem it appropriate to dispose of this writ petition by directing the petitioners to make a concise representation, themselves or through their counsel, to the respondents within six weeks from today and attach copies of the judgements in Civil Writ Petition No. 2587 of 1994, decided on 16.8,1994 and C.W.P. No. 18380 of 1994, decided on 21.11.1994. The representation shall be decided by the respondents within a period of three months of its receipt keeping in view the observations made in the aforesaid two judgements.