Surya Kant, J. - (1.) NOTICE of motion.
(2.) MR . Rajesh Bhardwaj, Additional Advocate General, Punjab, accepts notice on behalf of the Respondents. In view of the nature of order which I propose to pass, there is no need to seek any counter reply from the Respondents at this stage.
(3.) THE Petitioners are serving/retired Lecturers/Headmasters/ Teachers/Masters/Mistresses/DPE of the Education Department, Government of Punjab. They seek a mandamus to direct the Respondents to permit them to re -exercise their option within some reasonable period for the grant of revised pay -scales w.e.f. 1.1.1986 in terms of the notification/Circular dated 24.12.1992 (Annexure P2).;