LAWS(SC)-2017-9-35

STATE OF PUNJAB & ANOTHER Vs. DHARAM PAL

Decided On September 05, 2017
State of Punjab and Another Appellant
V/S
DHARAM PAL Respondents

JUDGEMENT

(1.) The present appeal, by special leave, calls in question the legal acceptability of the order dated 20.08.2008 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No. 18843 of 2007 whereby the Division Bench placing reliance on the decision in Pritam Singh Dhaliwal Vs. State of Punjab and another, 2004 (4) RSJ 599 has acceded to the prayer made by the respondent for getting the benefit of the pay scale for the post he was holding on officiating basis.

(2.) To appreciate the gravamen of the controversy, exposition of facts in brief is necessitous. The respondent was appointed as a clerk on 205.1970 and promoted to the post of Senior Assistant on 209.1980. He was given the officiating charge of the Superintendent Grade II vide order dated 09.12004 and thereafter, he was directed to function as Superintendent Grade I vide Government Order dated 26.05.2007. As the factual narration would reveal, he stood superannuated from service on 31.03.2008.

(3.) Before the respondent attained the age of superannuation, he approached the High Court in a Writ Petition as he was not granted the benefit of the pay scale for the posts of Superintendent Grade II and Superintendent Grade I despite having performed the duties of officiating current duty basis regularly. He sought the relief for grant of pay, the arrears of pay and other consequential allowances and benefits with 18% interest. As stated earlier, the High Court placed reliance on the authority in Pritam Singh Dhaliwal (supra) and opined that the controversy is covered by the said decision and disposed of the writ petition in terms of the said judgment. Hence, the present appeal.