- (1.) The grievance raised in this petition is for the grant of pay revision w.e.f. 01.11.1971 instead of 16.07.1975. Notice of motion.
(2.) On being asked, Ms. Monica Chhibber Sharma, Deputy Advocate General, Punjab, accepts notice on behalf of the respondents.
(3.) Learned counsel for the petitioners undertakes to supply three copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.;