Harsimran Singh Sethi J.
1. In the present petition, the petitioners are claiming the step up of their pay equivalent to the reserved category candidates over and above whom the petitioners have been granted the seniority.
2. Learned counsel for the petitioners submits that the senior cannot get low salary than his junior, hence, the petitioners are entitled for the step up of their pay equivalent to the junior with all consequential benefits.
3. Learned counsel for the petitioners submits that the petitioners have already raised the said grievance in the representation dated 08.03.2022 (Annexure P-6) but the same is still pending consideration with the respondents and the petitioners will be satisfied, at this stage, in case a direction is issued to the respondents to decide the same by passing an appropriate speaking order in a time bound manner.
4. Notice of motion.
5. On the asking of the Court, Mr. T.P.S. Chawla, learned Senior Deputy Advocate General, Punjab, who is present in Court, accepts notice on behalf of the respondent-State and submits that in case, the representation dated 08.03.2022 (Annexure P-6) has been received in the office of the concerned authorities and the same is still pending consideration with the authorities concerned, the same will be decided by the competent authority within a period of eight weeks from the date of the receipt of certified copy of this order by passing an appropriate speaking order. Learned counsel further submits that in case, it is found feasible to accept the claim of the petitioners, the same will be accepted, otherwise due reasons will be mentioned for not accepting the claim of the petitioners in the speaking order to be passed.
6. Learned counsel for the petitioners submits that keeping in view the statement of learned State counsel, the present petition may kindly be disposed of having been not pressed any further.
7. Ordered accordingly.
