STATE OF PUNJAB Vs. DR. SUKHDEV SINGH

JUDGEMENT

(1.) The petitioners filed Civil Writ Petition No.6286 of 1986 for the grant of following reliefs :

(2.) The aforesaid writ petition was disposed of by the learned Single Judge of this Court on 2.65.1989. A direction was issued to the respondents to allow Selection Grade on 20 per cent posts with effect from 1.1.1978. In brief, the relief regarding grant of pay-scales equivalent to the pay-scale of Medical Officers and Dental Surgeons was not allowed as the respondents had contested the same on the ground that they had not passed any order equating the pay-scale of Veterinary Surgeons with that of Medical Officers.

(3.) The learned Single Judge while disposing of the writ petition has specifically observed that if the Government had ever decided to equate the pay-scales of Veterinary Assistant Surgeons with those of PCMS, Class II doctors, after the matter was represented to the Government, in that event, same pay-scales were to be allowed for both the posts aforesaid. Despite the observations made, the State did not allow the same pay scales to the respondents/writ petitioners, with the result that they filed a Review Petition before the learned Single Judge, which was accepted by order dated 11.9.1990.