DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed by the petitioners under Articles 226/227 of the Constitution of India, for claiming the following reliefs:-

(2.) On the last date of hearing i.e. 6/3/2025, the following order was passed:-

(3.) Learned senior counsel for the petitioners submits that vide orders dtd. 27/5/2015 and 11/8/2015 (Annexure P-8), the petitioners were posted against vacant posts of Deputy Registrars and have continued to perform the duties on the said posts till their actual date of retirement and, therefore, they are entitled for the pay scale attached to the said posts. He submits that the case of the petitioners is squarely covered by a Full Bench judgment of this Court in Subhash Chander Vs. State of Haryana and others : 2012(1) S.C.T. 603, wherein similar issue has been adjudicated upon by this Court and it has been held that the employee on performance of duties of the higher post is entitled to the pay scale attached to the said post.