PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this writ petition, the petitioner prays for quashing of the order dated 13.07.1992 (Annexure P-12) rejecting her representation for grant of pay scale of Rs. 570-1080/- further revised to Rs. 1500-2640/-.

(2.) BRIEF facts of the case are that pursuant to the advertisement dated 01.04.1983, the petitioner applied for the post of Librarian in respondent No.3-Department in the pay scale of Rs. 450-800/-, and the qualification prescribed was Matric in 2nd class with two years certificate in Library Science. The petitioner was Graduate with two years diploma in Library Science. As per the recommendation of the Employment Exchange, Punjab, the petitioner was appointed by order dated 17.05.1983. Thereafter she was appointed on regular basis w.e.f 1.4.1985 by order dated 20.10.1986. In the year 1988, Third Pay Commission gave its report and pay scales were revised by the Commission w.e.f 1.1.1986. As per the report of the Second Pay Commission, pay scale of Librarian was fixed in the pay scale of Rs. 570-1080/-, which was further revised by the Third Pay Commission to Rs. 1500-2640/-. The petitioner was, however, not given the pay scale of Rs. 570-1080/- as had been fixed by the Second Pay Commission and as revised by the Third Pay Commission to Rs. 1500-2640/-.

(3.) COUNSEL for the petitioner has relied upon a judgment of this Court in CWP No.3323 of 1995, Neelam Bala v. State of Punjab and others, decided on 30.11.2011 and has argued that in view of the said decision, this writ petition should be allowed.