HARBIR SINGH DHILLON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant was working as a Clerk in the Advocate General's Office. Long ago, he was transferred to Civil Secretariat on his request, where he joined on 4.8.1981. He continued to maintain his lien on the post in the parent department and was adjusted in the Civil Secretariat in the pay scale of Rs.400-10-450-15-525-15-600. Subsequently, however, the appellant was designated as Junior Assistant in the scale of Rs.1500-2640 w.e.f. 1.1.1986. He was also given promotion in absentia as Senior Assistant w.e.f. 21.1.1991. He, however, continued to work in the Civil Secretariat.

(2.) THE appellant had represented for fixing his pay in the Civil Secretariat, on the basis of promotion earned by him in his parent department. THE appellant also gave example of some similarly situated employees whose pay had been so fixed as was being prayed by him. Once his representation was not accepted, he filed a suit for claiming the necessary relief.

(3.) TO respond to the plea of discrimination, it is stated that benefit wrongly allowed to one person can not be a ground to perpetuate the wrong in respect of another person as it would then lead to the error being repeated.