SAFAI SEWAK UNION, SATPAL, DAS RAM, SHER SINGH, RETIRED MUNICIPAL WORKERS FED, MUNICIPAL EMPLOYEES UNION Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The petitioners before this Court in all these petitions are working in various Municipal Councils in the State of Punjab.

(2.) Admittedly, the salaries of many of the employees working in such Municipal Councils are not being paid on account of insufficiency of funds. Not only this, even the Provident Fund deducted from the salaries of the petitioners has not been deposited till date by these Municipal Councils in the account of such employees as per the rules and has been diverted towards payments of salaries or other expenses. Similarly, even the matching share to be deposited towards pension fund by these Municipal Councils is not being deposited. Not only this, in some of the cases, even after retirement, the retiral benefits of such petitioners are not being released on the ground that these Municipal Councils are not having sufficient funds.

(3.) Thus, the petitioners in all these writ petitions had approached this Court seeking a direction to the respondents to release the aforesaid dues.