VISHAL GARGYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed the instant petition under Article 226 of the Constitution of India, seeking a writ of mandamus, directing the respondents to implement the decision of the PSeGS taken in the 30 th Executive Committee Meeting dtd. 13/6/2018 (Annexure P-2) as well as the speaking order dtd. 28/7/2020 (Annexure P-4) passed by the Principal Secretary, Department of Governance Reforms & Public Grievances, Punjab in pursuant to the order dtd. 5/6/2020 passed by this Court in CWP No.7765 of 2020 (Annexure P-3) as similarly placed employees have already been granted the said benefit. Further, directing the respondents to fix the standard pay for Programmers and Data Entry Operators etc. as decided in the abovesaid meeting and also to pay the arrears/increments w.e.f. 1/6/2018 till date along with interest @ 12% per annum.

(2.) Short reply by way of an affidavit of Sh. Vishesh Sarangal, Special Secretary to Government of Punjab, Department of Good Governance and Information Technology, Punjab, on behalf of respondents No.1 & 2, has been filed in the Court which is taken on record. In para 11 of the said reply, it has been stated as under :-

(3.) Learned State counsel, on instructions from Ms. Prabhjeet Kaur, Law Officer, PSeGS, submits that the necessary benefit, as claimed in the present petition, shall be released to the petitioners and also to the similarly placed employees who are non-petitioners within a period of two months from today.