BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of a batch of four petitions. However, the facts are being referred from CWP No. 14634 of 2009 (Beant Singh and others V. State of Punjab and others).

(2.) The petitioners have approached this Court with the prayer for declaring the Punjab Pay Scale of Teachers Act, 2004 (for brevity, 'the Act'), ultra vires of the Constitution. Further prayer has also been made for quashing Memo. dated 29.12.2004, issued by the Director Public Instructions (Elementary), Punjab - respondent No. 2.

(3.) The petitioners have been working in the respondent State and superannuated after attaining the age of retirement. It has been claimed that they had acquired higher qualifications of Giani/Prabhakar, which entitled them to the grant of higher scale of pay as per the policy circular dated 23.7.1957. The qualification, with their date of acquiring and the date of retirement is discernible from the following table supplied by the petitioners:-