GIAN CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioners claim refixation of their basic pay. Although, the claim of the petitioners is with reference to 1.1.1997 from which date they seek pay at a higher level than the one that was allowed to them, and as such, the relief sought by the petitioners is prima-facie belated, learned Counsel for the petitioners vehemently contends, that the petitioners suffer on account of a wrongful fixation of their pay, at the end of every month, and in that sense asserts, that a fresh cause of action accrues and arises at the end of every month, when payment of pension is made to the petitioners.

(2.) On the same issue, namely, the refixation of their pay with reference to 1.1.1997, the petitioners are stated to have issued a legal notice dated 25.5.2006 (Annexure P-10). However, learned Counsel for the petitioners states, that no decision has been taken thereon till date. He further states, that the petitioners will be satisfied, if the instant writ petition is disposed of with a direction to the respondents to take a final decision on the aforesaid legal notice dated 25.5.2006 (Annexure P-10).

(3.) Notice of motion.