D.R. SATIJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this writ petition, the petitioners are praying for a direction to amend the definition of word "emoluments" contained in rule 2.44 of the Punjab Civil Services Rules, Vol. I Part I and for direction to pay the arrears becoming due consequent thereupon, in cash, with interest.

(2.) The petitioners were serving with respondent-Government and they have been retired on various dates as mentioned in para No. 5 of the writ petition, ranging from 31.10.1986 to 29.2.1988.

(3.) The respondents, by a subsequent letter dated 8.12.1989, written on behalf of the Financial Commissioner and Secretary to Government, Haryana, Finance Department addressed to all the Head of Departments, have modified the circular/letter annexure P/2 to the extent that the definition of word 'emoluments' as quoted above, is deleted and the emoluments for the purpose of calculation for various retirement benefits would be according to the letter dated 8.12.1989 meaning same as in Rule 6.19(C) of Punjab Civil Service Rules, Vol. II. It is also mentioned therein that the arrears of all kinds becoming payable on the basis of implementation of the order contained in these instructions should be paid in cash. Copy of the letter dated 8.12.1989, produced by the learned State Counsel in the Court, is taken on record of this case.