R S BHULLAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of C.W.P. Nos. 14667,16082, 8307,10658 of 1991 and 2216 of 1992. These petitions have been taken up together with the consent of the counsel for the parties as common questions of law and facts are involved therein.

(2.) For the purpose of judgment the facts have been taken from CWP No. 14667 of 1991 'R.S. Bhullar vs. State of Punjab etc'

(3.) The petitioners are working as Junior Auditors in the Food and Supplies Department and were given the pay scale of Rs. 1500-2640 w.e.f. 1.1.1986. The grievance of the petitioners is that Assistants/Accountants working in the various departments were given pay scale of Rs. 1800-2200, whereas the same has been denied to them. The petitioners further allege that the post of Jr. Auditor has been considered to be equivalent to that of Assistant/Accountant right from the year 1968. According to the petitioners the action of the respondents in denying the same pay scale is arbitrary and violative of Articles 14 and 16 of the Constitution of India.