STATE OF PUNJAB AND ANOTHER Vs. RAGHBIR SINGH

JUDGEMENT

(1.) This order shall dispose of LPA No. 1441 of 2001, CWP No. 9646 of 2000 and CWP No. 539 of 2002, as common questions of law and fact are involved. For the sake of convenience, facts are being extracted from LPA No. 1441 of 2001.

(2.) By way of the present Letters Patent Appeal, the State of Punjab and another impugn the judgment, passed by the learned Single Judge, dated 5.3.2001, whereby the order, dated 30.11.1998, passed by appellant No. 1, was quashed and the appellants were directed to give benefit to the respondent herein, in accordance with recommendation, made by the Third Punjab Pay Commission.

(3.) The dispute that requires adjudication in the present appeal, is whether pre 1.1.1986 retirees, would be entitled to a notional special pay of Rs. 400/- per month or the amount of special pay being actually drawn by them prior to 1.1.1986 i.e. Rs. 200/- per month, while calculating their emoluments.