RAJDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) On 03.04.2003, the petitioner was appointed as Work Supervisor in the office of Municipal Corporation, Bathinda (hereinafter referred to as the Corporation) in the pay scale of Rs. 3120-5160. According to the petitioner, there was an anomaly with regard to his placement in the above scale as all other Work Supervisors working in other Municipal Corporations of the State of Punjab had been granted the pay scale of Rs. 5000-8100 w.e.f. 01.01.1996, as revised from time to time. Seeking correction of such anomaly, the petitioner has approached this Court through the present writ petition.

(2.) It is not disputed that Rajesh Kumar and Gurcharan Singh, who were also, like the petitioner, working as Work Supervisors in the respondent Corporation, had approached this Court for similar relief through C. W. P. No. 7185 of 2012 and C. W. P. No. 7304 of 2012 respectively. Vide order dated 23.04.2012, the above said writ petitions were disposed of by this Court directing the respondent State of Punjab to dispose of the representations made by the petitioners therein with regard to the relief claimed by them in the writ petitions filed. While deciding their representations, vide order dated 05.09.2012, passed by the State, Rajesh Kumar and Gurcharan Singh were ordered to be placed in the pay scale of Rs. 5000-8100. However, no arrears were paid to them.

(3.) It is further not disputed that some other Work Supervisors, who were also working in the respondent Corporation, had, prior to the above referred writ petitions filed by Rajesh Kumar and Gurcharan Singh, approached this Court through C. W. P. No. 15419 of 2001 Jagdev Singh and others vs. State of Punjab and others, claiming the same relief, as being sought for by the petitioner. When, through order dated 05.09.2012, Rajesh Kumar and Gurcharan Singh were ordered to be placed in the pay scale of Rs. 5000-8100, Civil Miscellaneous Applications being C. M. Nos.13275-76 of 2012 were filed in C. W. P. No. 15419 of 2001 seeking disposal of the writ petition in view of the relief granted by the State of Punjab to Rajesh Kumar and Gurcharan Singh. In the above referred applications, on 18.12.2012, this Court was pleased to pass the following order :-