SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have sought a mandate to the respondents to grant them the pay scale as admissible to them, in this petition under Article 226 of the Constitution of India.

(2.) The facts found established from the record, briefly, are :-

(3.) The candidates who possess the Degree of B.Sc. (Dairying) and B.V.Sc. are appointed as Dairy Extension Assistants Grade I, while other graduates are appointed as Dairy Extension Assistants Grade II. The petitioners were appointed as Dairy Extension Assistants Grade II since they did not possess the qualification of B.Sc. (Dairying) and B.V. Sc. Respondents No. 1 issued directions as contained in Memo. No. 2408-AH-I172/623, dated January 6, 1973 to respondent No. 2 intimating that the Governor of Punjab was pleased to accord sanction that the Degree-holders may be given Grade I in the scale of pay of Rs. 200-15-380/20-500 on their first appointment in Dairy Development Department, Punjab and the remaining posts of Grade I may be given to the Diploma-holders appointed in Grade II on the basis of their seniority-cum-merit from the date of actual appointment to Grade I, subject to the condition that in future the posts created in this cadre should also be divided in Grade I and Grade II in the ratio of 1/3rd and 2/3rd respectively. Petitioners claim for fixation in the higher grade is solely based upon this letter.