JAGSIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer made in the present petition is for directing the respondents to grant pay scale of Rs.1350.002400/- to the petitioner w.e.f. 25/2/1991.

(2.) Learned counsel would submit that the petitioner, who is working as Patwari in the Revenue Department was granted lower pay-scale than Rs.13502400.00 based on notification dtd. 25/2/1991 vide which the post of Patwaris stood split into two parts i.e. junior and senior patwaris, that has since been quashed by this Court vide judgment dtd. 4/8/2023 passed in a batch of petitions, with leading CWP-5382-2003, Baljinder Singh and others vs. State of Punjab and others. He thus prayed that the instant petition may be disposed of in the same terms, relevant paras of which read thus:

(3.) Learned State counsel, despite his best efforts, has been unable to controvert the factual position and draw out any distinctive aspects in the aforementioned judgments or cite any contrary law.