SUBHADRA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This civil writ petition has been filed under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to grant benefit of proficiency step up to the petitioner on completion of 24 years of service in the light of instructions dated 21.08.2009 that has been placed on record as Annexure P - 4. It has further been pleaded that Annexure P-1 dated 08.03.2006 be quashed.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. B.S. Chahal, DAG, Punjab, accepts notice.