HARNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioners who at the relevant time were employed as S.S. Masters/Mistresses in the Government schools. In this writ petition it has been prayed that the respondent authorities be directed to refix the pay of the petitioners as it stood on 1st January, 1978 in accordance with the provisions of the Punjab Civil Services (Revised Scales of Pay) Rules, 1979 and the instructions issued by the Government vide notification dated 18th October, 1979 as amended by notification dated 22nd Sept., 1981.

(2.) Mr. Nagra, learned counsel appearing on behalf of the petitioners, submits that the point raised is this case in fully covered by the judgment dated 1st March, 1995, passed by this Court in CWP No. 17005 of 1989 Rawail Singh and others v. State of Punjab etc., 1995 4 SCT 481

(3.) Mr. Sharma, learned DAG was not able to controvert the contention raised by the learned counsel of the petitioners. Accordingly this writ petition is disposed of in terms of the judgment of this court in the case of Rawail Singh and others . Accordingly the respondents are directed that the pay of the petitioners be stepped up equal to the one being drawn by other Masters and Mistresses immediately junior to the petitioners irrespective of the fact that the petitioners joined the service with post-graduate qualifications before 1.1.1978 or acquired Post Graduate qualifications before that date. It is further directed that the petitioners shall be entitled to arrears of pay for a period of three years and two months prior to the date of filing of the writ petition. The respondents are further directed to do the needful within six months from the date of receipt of copy of this order.