MOHINDER PAL ETC. Vs. STATE OF PUNJAB ETC.

JUDGEMENT

(1.) The grievance made by the petitioners in the present writ petition is that they arc not being paid the monthly salaries regularly along-with the other regular employees of the State of Punjab. They therefore, seek the issuance of a writ in the nature of mandamus directing the respondents to pay the salaries to the petitioner on or before the 7th day of next month ( i.e., before expiry of 7 days of wage period) on each and every month. A further direction is sought to the respondent to pay the salaries for the month of November, 2001 to February, 2001 and pay the salary for the month of April, 2002 payable in the month of May, 2002 and to deposit the amount of GPF in the accounts of petitioners in time.

(2.) The petitioners are permanent and regular employees of the State of Punjab. They are all working on Class IV posts, In the year 1982-83, the Government of India sponsored some schemes, one of which is known as Multi purposes Health Worker Scheme. The scheme has been established for imparting training to students of Nursing Sister. Some new schools were established for the training to the students, all over the State of Punjab. The petitioners are working in one such School at Sangrur.

(3.) Repeatedly, the payment of the salary of the petitioners is delayed. For example, salaries for the months of June, 1998 to August, 1998 were paid in September, 1998. Salaries for the months of June and July, 1999 were paid in the month of August, 1999. The petitioners were paid the salary for the months of November, 2001 to February, 2002. Salary for the month of April, 2002 had not been paid till the filing of the writ petition. Expecting for the petitioners, all other employees of the School are paid the salaries at the appropriate time.