Surya Kant, J. - (1.) NOTICE of motion.
(2.) MR .J.S. Puri, learned 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 Petitioner, who is a retired S.S. Mistress from the Education Department, Government of Punjab, seeks a mandamus to count the service rendered by her in the Government Aided Private School towards 'qualifying service' for the purpose of pensionary benefits.;