STATE OF PUNJAB Vs. SATISH KUMAR DUGGAL

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) This appeal is directed against the judgment of the Punjab and Haryana High court dated 16/5/1994 allowing the writ petition (CWP No. 3510 of 1993 filed by the respondents. The respondents are employed as Lecturers and Librarians in Guru Gobind Singh Khalsa College, Sarhali, District amritsar. In the writ petition they claimed that they are entitled to payment of Rural Area Allowance which is payable to the Lecturers in the government colleges on the basis of the parity in the pay scale. The said claim of the respondents has been accepted by the High court by the impugned judgment.