BANT LAL AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A case of bureaucratic indifference.

(2.) The respondents have filed a return. Their case is contained in paragraph 5 which reads as under :-

(3.) I, accordingly allow this petition and direct the respondents to consider the claim of the petitioner for the award of selection grade with effect from the date a person junior to the petitioner was placed in the selection grade. The pay of the petitioner would be refixed even in the Master's grade on the basis of the revised pay in the selection grade. Since the petitioner has retired from service, his pension etc. would also be revised in accordance with the changed situation. Arrears of salary and pension shall be paid to the petitioner along with interest at the rate of 12 per cent per annum within three months of the date of the receipt of this order by the Director of Public Instruction. The petitioner shall also be entitled to his costs. which are qualified at Rs. 1000/-