TARLOCHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is a petition for issuance of a writ in the nature of mandamus directing the respondents to allow the petitioner to change his option for revised pay scale with effect from 1.1.1988 instead of 1.1.1996 and for grant of two increments on his promotion as Block Primary Education Officer.

(2.) Learned counsel invited our attention to the various orders passed by this Court, of which copies have been enclosed with the writ petition and submitted that the respondents should be directed to give similar benefit to the petitioner.

(3.) Having perused the averments made in the writ petition and the orders passed in the cases to which a reference has been made by the learned counsel, we dispose of this petition with the direction that within three months of the submission of certified copy of this order together with a copy of the writ petition, the respondents shall consider and decide the petitioner's claim for change of option and for grant of additional increments in accordance with the judgments of this Court in C.W.P. No. 15523 of 1990 - G.S. Grewal Vs. State of Punjab and another, decided on 16.1 1.1992 ; C.W.P. No. 2587 of 1994 - Karan Vir Singh and others Vs. State of Punjab and another, decided on 16.8.1994 and C.W.P. No. 18380 of 1994 - Nand Lal Sharma and others Vs. State of Punjab and others, decided on 21.1 1.1995 along with two other petitions. Order accordingly.