TALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, petitioners are claiming the benefit of revised pay scale in terms of the Government Instructions dtd. 21/12/2011 (Annexure P-3) on the basis of which, the benefit to the similarly situated persons have been extended by this Court on 5/1/2012 while deciding CWP No. 23138 of 2010 titled as Dr. Naresh Kumar Kataria and others Vs. State of Punjab and others. Though, the other prayers have been made in the writ petition but the petitioners restrict their claim for the grant of benefit for which they are entitled under the Instructions dtd. 21/12/2011 (Annexure P-3) read with the order dtd. 5/1/2012 passed by this Court in CWP No. 23138 of 2010 titled as Dr. Naresh Kumar Kataria and others Vs. State of Punjab and others.

(2.) The facts which have been mentioned in the writ petition are that petitioner No.1 joined the department of Agriculture as an Agriculture Inspector on 14/9/1981. The said post was re-designated as a Horticulture Development Officer on which post, petitioner No.1 continued to work till he retired on 30/11/2002. Similarly, petitioner No.2 also joined as an Agriculture Inspector on 27/8/1964 and thereafter, he was promoted as Assistant Director, Horticulture and ultimately retired from service on 30/11/1996.

(3.) State of Punjab issued a Notification dtd. 18/9/1992 (Annexure P-1) by which, all the officers, who were working in the Horticulture Department, were brought in one cadre with Class I status. The post on which the petitioners were working, were given the pay scales of Rs.2200.004000 at the time of entry into this Cadre. After service of 8 years, pay scale of Rs.3000.004500 was given and after a period of 18 years, pay scale of Rs.3700.005300 was given. These pay scales were given keeping in view the pay scales which were given to the officers working in Animal Husbandry & Fisheries Department.