STATE OF PUNJAB Vs. JASBIR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this Appeal is to the order passed by a Division Bench of the Punjab and Haryana High Court holding that the respondents are entitled to pay at a scale applicable to lecturer, from the date of the initial deputation till absorption as lecturer.

(3.) Undisputed background, are essentially as follows: Respondents were working as teachers designated as masters in the Punjab Education Department. On the basis of the Government order No. 22/7/90-Edu.IV-3577-78, dated 20.07.90 certain officials were appointed on deputation and on transfer basis in their present pay scale against the post mentioned against each. Nine persons were accordingly posted and on transfer they were appointed as lecturers. The Government order dated 3.8.1990 is of significance to which we shall advert infra. The respondents made a claim that they were entitled to the pay scales as lecturers since they were on deputation and the experience as lecturer should be computed in the parent department. The High Court held that the claim of arrears of salary for the period from 1989 onwards is on account of difference in the scale of pay. The same was found to be belated and accordingly the prayer was rejected. However, it was noticed that the respondents had discharged the duty in the post of lecturers and therefore, from the date of initial deputation till the actual absorption they were entitled to the revised scale of pay.