Mohinder Pal vs State Of Punjab And Others
2023 Latest Caselaw 15472 P&H

                                                                               2023:PHHC:118435

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                   CWP-19886-2023 (O&M)
                                                                   Date of Decision:-11.09.2023


                 Inspector Mohinder Pal                                        ... Petitioner

                                                    Versus



                 State of Punjab and others                                   ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-        Mr. R.K.Arya, Advocate for
                                  Ms. Sukhveer Kaur, Advocate, for the petitioner.

                                                    *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioner has approached this Court seeking issuance of writ in the

nature of Mandamus so as to direct the official respondents to rectify the

anomaly in the pay-scale of the petitioner so as to bring at par with the pay

drawn by his juniors i.e. proforma respondents No.4 and 5.

2. At this stage, learned counsel for the petitioner restricts his prayer for

issuance of a direction to respondent No.3-Senior Superintendent of Police,

Gurdaspur, District Gurdaspur to consider and dispose of the representation

dated 25.7.2020 (Annexure P-2) in accordance with law.

3. Notice of motion.

4. On the asking of this Court, Mr. Inderpreet Singh Kang, AAG, Punjab, who

is present in the Court accepts notice.

MOHAN SINGH 2023.09.11 18:43 I attest to the accuracy and authenticity of this order/judgment CWP-19886-2023 (O&M) (2) 2023:PHHC:118435

5. Having regard to the limited prayer made on behalf of the petitioner, the

instant petition is disposed of with a direction to respondent No.3-Senior

Superintendent of Police, Gurdaspur, District Gurdaspur, to consider and

dispose of the representation dated 25.7.2020 (Annexure P-2) in accordance

with law expeditiously preferably within a period of 3 months from today.

6. A copy of this order along with copy of representation dated 25.7.2020

(Annexure P-2) be sent to respondent No.3-Senior Superintendent of Police,

Gurdaspur, District Gurdaspur, for necessary compliance.

                 11.09.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No
                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.09.11 18:43
I attest to the accuracy and
authenticity of this
order/judgment