- (1.) It is contended that the petitioners had joined the Punjab Education Department as Art & Craft Teachers. Petitioner no.1 is the sole legal heir of Sh. Tara Singh and is in receipt of family pension. Petitioners no.2 and 3 already stand superannuated and petitioner no.4 is still in service.
(2.) In terms of filing the instant writ petition the claim is seeking parity as regards grant of pay scale of Rs.1640-2925 as granted to the petitioners in CWP No. 8375 of 2011 decided on 11.5.2011 titled as Surinder Kaur and others Vs. State of Punjab & another (Annexure P-1).
(3.) Learned counsel for the petitioners submits that even a legal notice dated 4.5.2012 (Annexure P-3) already stands served upon the respondent-authorities.;