VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted. Heard on merits.

(2.) The notice issued in these matters was limited only to the question of payment according to the minimum of the pay scale prescribed for the post of regular lecturers to the appellants during their employment as part-time lecturers.

(3.) A learned single Judge of the High Court directed that the appellants be paid a consolidated honorarium of Rs. 2000/- per month instead of payment according to the prescribed pay scale for lecturers notwithstanding anything to the contrary contained in their letter of appointment. A Letters Patent Appeal against that decision in the writ petition was dismissed by a Division Bench. These appeals by special leave are by the appellants against that order.