Punjab-Haryana High Court
Urmil Sharma And Others vs Punjab School Education Board And ... on 22 April, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Civil Writ Petition No. 7393 of 2014
Date of Decision: 22.4.2014.
Urmil Sharma and others .......Petitioners
Versus
Punjab School Education Board and others ......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. D.S.Rawat, Advocate
for the petitioners.
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SABINA, J.
By way of this petition, petitioners have sought a direction to the respondents to step up their pay at par with their junior.
Learned counsel for the petitioners has submitted that petitioners have served a notice (Annexure P-3) to the respondents for redressal of their grievance but no action has been taken on the same so far.
Accordingly, without adverting to the merits of the case, this petition is disposed of with a direction to respondent No. 2 to dispose of the notice (Annexure P-3), moved by the petitioners, expeditiously, in accordance with law, preferably within three months from the receipt of the certified copy of this order.
(SABINA) JUDGE April 22, 2014 Gurpreet Singh Gurpreet 2014.04.23 10:15 I attest to the accuracy and integrity of this document chandigarh