MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed for issuance of a writ of certiorari for quashing order dated 27.12.1995 Annexure P.6 declining the request of the petitioner for the grant of pay of the post of Driving Instructor against which he had been selected and appointed in 1984 by a duly constituted Departmental Selection Committee against which he has been/is discharging the duties for the last more than 12 years. It has further been prayed that a writ of mandamus be issued directing the respondents to pay the salary of the post of Driving Instructors in the pay scale of Rs. 570-1080 with further revisions of pay, if any.

(2.) Petitioner joined as Helper in the year 1968 in the department of Transport, Punjab. He was promoted to the post of Assistant Fitter and then as Fitter in the year 1970 and 1972 respectively. He was further promoted to the post of Mechanic on 1.12.1980. Service conditions of the petitioner are regulated by the rules titled ''Punjab Roadways (Workshop) State Service Class-III Rules, 1977'' (hereinafter referred to as the Rules of 1977).

(3.) Respondents as a matter of policy with the aim and object of streamlining the Department of Punjab Roadways headed by Director State Transport-respondent No. 2 decided to create a Driving Training School to impart training to the Drivers and the Conductors. This was done to enlighten the Drivers and the Conductors of the Department regarding their duties to make the department more proficient. As a consequence of this policy, and Driving Training School was set up at Mohali. The following Ex-Cadre posts had been created for the said training School:-