ANITA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioners is that they are entitled for the pay and allowances for the post of Principal for the period when they had discharged the duty of the said post on current duty charge keeping in view the law laid down by this Court in CWP No.20042 of 2018, filed by a similarly situated employee namely Smt. Sushila Kumari to whom similar benefits have been extended. Further, prayer of the petitioners is that even the last pay, which the petitioners will receive of the post of Principal on current duty charge at the time of retirement, be taken into consideration for computing their pensionary benefits.

(2.) A short affidavit has been filed by the respondents today in the Court wherein, the following averments have been made:-

(3.) A bare perusal of the above reply would show that the respondents have accepted that the claim of the petitioners qua the payment of salary of the post of Principal for the period when they discharged the duties of the post of Principal on current duty charge being similar to that of Smt. Sushila Kumari (supra) but the respondents have objected to the claim of the petitioners for re-fixing the pensionary benefits on the basis of the pay which the petitioners will receive of the post of Principal while working on current duty charge on the ground that no such relief was granted by this Court while deciding CWP No.20042 of 2018 titled as Sushila Kumari Vs. State of Haryana and another, on 01.08.2019.