STATE OF PUNJAB Vs. SURINDER PAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The respondents, by a judgment dated 5th April, 1999 of the Division Bench of the Punjab & Haryana High Court at Chandigarh, were directed to be appointed in service and the Public Service Commission was to take steps within 30 days for doing so. Thereafter steps were taken by the State and as there was some delay, the respondents again went to the Court for implementation of the order and the appointments were made in September, 2000. As they had to be given appointments from 1998 onwards the notional scale pay was fixed and they were also given the notional increments for belated appointments. The respondents thereafter filed a writ petition claiming that they should be given arrears of salary from the period 1998. The High Court, by the impugned judgment, has directed that as these respondents ought to have been appointed from 1998, the State should pay their salary from 1998 onwards.

(3.) Heard both sides.