DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners pray for grant of revised pay scales as per the recommendations of the Third Pay Commission with effect from 1.1.1986. The recommendations were made applicable to the petitioners with effect from 1.1.1994 and their solitary grievance is that the same should have been made available to them with effect from 1.1.1986 at par with the employees of the financial institutions under the Cooperative Societies Act. The question that the employees of the Cooperative Bank are getting this pay scale with effect from 1986 is evident from Annexure P-1 appended to the petition.

(2.) The reply filed by the MILKFED would reveal that the benefit of Third Pay Commission has been made admissible to the petitioners, but from a later date i.e. 1.1.1994 instead of 1.1.986 and the ground pleaded for adopting such a date is a financial stringency.

(3.) It is not entirely the case of the respondents that they being a society, having their own rules and instructions, would not be amenable to the notification and decisions taken by the State Government or the other cooperative institutions.