SUNIL KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of afore-mentioned eight writ petitions as common questions of law and facts are involved in the same.

(2.) Through the instant eight writ petitions, the petitioners have sought direction for grant of benefit of previous service rendered by them in the Govt. Aided Schools towards fixation of their pay on their joining in the Govt. schools in terms of provisions of Rule 4.4 of Punjab Civil Service Rules (for short "the PCS Rules") and as per Govt. Instructions dtd. 15/11/2000 (Annexure P-2) read with rule 69 of Grant-In-Aid Rules.

(3.) It is contended that the petitioners initially joined on various teaching posts in the Govt. Aided Schools on regular basis. They performed their duties with due diligence and devotion against regular sanctioned and aided posts. They had been drawing their pay fixations in terms of Punjab civil Services Rules in terms of Rule 69 of Grant-in-aid Rule. While working in the Aided Schools, the petitioners also earned annual increments from time to time. In pursuant to the selection of the petitioners in the Govt. Schools, the petitioners were given appointments in Govt. Schools through proper channel. Accordingly, the petitioners joined Govt. service without any break in their service. The particulars of service rendered by the petitioners are mentioned in Annexure P-1.