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.) IN support of the appeals, learned counsel for the appellants submitted that the order dated 3.8.1990 clearly indicated that the claim for any sort of monetary benefit or experience benefit was not available. After having accepted that the claim was belated the High Court should not have treated it to be a case of continuing cause of action. The claim was highly belated and, therefore, no relief was available. The effect of the order dated 3.8.1990 has been completely lost sight of by the High Court. Writ petitions were filed in the year, 1989, the High Court as noted above, dismissed the claim for arrear of salaries and had directed the present appellants to grant the benefit of salary rendered from the date of initial appointment till the date of regularization.