YASHPAUL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The grouse of the petitioner is that he being Assistant District Sainik Welfare Officer, was given the charge of District Sainik Welfare Officer and therefore, he is entitled to get the difference of pay for performing duties of higher responsibility.

(2.) Learned State counsel, on the other hand, has vehemently opposed the prayer made. It is contended that Instructions dated 20.07.2011 (Annexure P-9) stipulate the exercise of option within a period of three months, therefore, his case could not be considered.

(3.) I have heard learned counsel for the parties and perused the case file.