Rameshwar Singh Malik, J. - (1.) FEELING aggrieved against the alleged inaction on the part of respondent authorities, petitioners have approached this court by way of instant petition, under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Mandamus.
(2.) LEARNED counsel for the petitioners submits that when the grievance of the petitioners was not being redressed, they finally approached the respondent authorities by way of legal notice dated 10.1.2014 (Annexure P -7), but the same is also pending decision He further submits that the petitioners will be satisfied, in case respondent no. 2 is directed to consider and decide the legal notice of the petitioners, within a reasonable time. Having heard the learned counsel for the petitioners and without expressing any opinion on the merits of the case, including the issue of limitation, if any, Director General of Police, Punjab respondent no. 2 is directed to look into the matter, consider the grievance of the petitioners, raised vide their legal notice dated 10.1.2014 (Annexure P -7) and decide the same at an early date, by passing an appropriate order thereon, in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order and keeping in view the Full Bench Judgment of this court in Avtar Singh Vs. State of Punjab and others (CWP No. 14796 of 2003) decided on 11.11.2013 (Annexure P -3). However, if the respondent authority comes to the conclusion that Petitioners are entitled for the relief being claimed, they shall be entitled for arrears of salary, only for a period of 3 years and 2 months, preceding the date of filing of the present writ petition.
(3.) WITH the observations made above, the present writ petition stands disposed of.;