JINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, all the above-mentioned Civil Writ Petitions are being disposed off. For the sake of convenience, the facts are being extracted from CWP No.7855 of 2014 titled as 'Jinder Singh and others Vs. State of Punjab and others'.

(2.) By the above-mentioned writ petitions, the petitioners have approached this Court seeking a writ in the nature of mandamus to direct the respondents to allow them to exercise their option within a reasonable time for the grant of revised pay-scale w.e.f. 01.01.1986 in terms of the notification/circular dated 24.12.1992.

(3.) The State of Punjab, Department of Finance, issued a circular on 24.12.1992 by which the pay scales were revised and the employees were seeking to re-exercise their option to adopt the pay-scale, which had come into effect w.e.f. 01.01.1986. By the said letter, a period of seven days was given to them to exercise their option.