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Judgment
Gurvinder Singh Gill, J
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.
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.
Notice of motion.
On the asking of this Court, Mr. Inderpreet Singh Kang, AAG, Punjab, who is present in the Court accepts notice.
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.
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.